M/S Hi Tech Construction vs Chandan Sarmah And Anr
2024 Latest Caselaw 4002 Gua

Gauhati High Court

M/S Hi Tech Construction vs Chandan Sarmah And Anr on 5 June, 2024

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                  Page No.# 1/2

GAHC010137782023




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Cont.Cas(C)/394/2023

            M/S HI TECH CONSTRUCTION
            A PARTNERSHIP FIRM REGISTERED UNDER THE INDIAN PARTNERSHIP
            ACT, 1932 HAVING ITS REGISTERED OFFICE AT TRIPTI TOWER, 2ND
            FLOOR, GANESHGURI, GUWAHATI-781005, REPRESENTED BY SRI
            SUBHASH KUMAR JAIN, S/O- LATE JAI CHANDLAL JAIN, R/O- ABC,
            TARUN NAGAR, BYE LANE NO. 4, HOUSE NO. 14, GUWAHATI, ASSAM

            VERSUS

            CHANDAN SARMAH AND ANR
            COMMISSIONER AND SPECIAL SECRETARY TO THE GOVERNMENT OF
            ASSAM, PUBLIC WORKS ROADS DEPARTMENT, DISPUR, GUWAHATI-
            781006.

            2:SANTANU DAS
             EXECUTIVE ENGINEER
             PUBLIC WORKS ROADS DEPARTMENT
             DHUBRI CIVIL SUB-DIVISION
            TERRITORIAL ROADS DIVISION
             GUWAHATI-781021

Advocate for the Petitioner   : MR. K N CHOUDHURY

Advocate for the Respondent :

                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                                 ORDER

Date : 05.06.2024

Heard Ms. N. Mahanta, learned counsel for the petitioner, who submits that despite the judgment and order dated 30.06.2022 passed in WP(C) Page No.# 2/2

3468/2018, the State respondents have not taken a decision with regard to whether para 18(iii) of the judgment and order relating to recovery of forest royalty.

Issue notice, returnable in four weeks.

The petitioner shall take steps for service of notice upon the respondents by registered post with A/D within three days.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant