Gauhati High Court
N F Railway vs Purna Ram Das And 3 Ors on 6 May, 2024
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/7
GAHC010007812014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : LA.App./60/2014
N F RAILWAY
THROUGH THE GENERAL MANAGER @ N.F. RAILWAY, MALIGAON,
GUWAHATI-11
VERSUS
PURNA RAM DAS and 3 ORS
2:SHANTI RAM DAS.
3:JANTI RAM DAS.
4:ANTI RAM DAS
S/O LATE SONA RAM DAS
VILL. DEORALI
MOUZA-DAKHIN RANI
P.S. PALASBARI
DIST. KAMRUP
ASSAM
Advocate for the Petitioner : MR.M K BORO
Advocate for the Respondent :
Page No.# 2/7
Linked Case : LA.App./57/2014
N F RAILWAY
THROUGH THE GENERAL MANAGER C
N.F. RAILWAY
MALIGAON
GUWAHATI-11
VERSUS
CHINA RAM DAS
S/O LT. MOHAN CH. DAS
VILL. BONGRA DEORALI
MOUZA DAKHIN RANI
P.S. PALASBARI
DIST. KAMRUP
ASSAM.
2:THE COLLECTOR
KAMRUP
------------
Advocate for : MR.M K BORO
Advocate for : MR. G BORDOLOI GOVT ADV. FOR R/N-3 appearing for CHINA
RAM DAS
Linked Case : LA.App./30/2012
NORTH EAST FRONTIER RAILWAY
THROUGH THE GENERAL MANAGER C
N.F. RAILWAY
MALIGAON
GUWAHATI-11
VERSUS
BIPIN NATH and ORS
2:BHADRESWAR NATH
3:SRI DINESH NATH
ALL SONS OF LATE BHEDAL NATH
VILL. DORALI
Page No.# 3/7
MOUJA-DAKHIN RANI
P.S. PALASHBARI
DIST. KAMRUP
ASSAM.
------------
Advocate for : MSB DEVI
Advocate for : appearing for BIPIN NATH and ORS
Linked Case : LA.App./58/2014
N F RAILWAY
THROUGH THE GENERAL MANAGER C
N.F. RAILWAY
MALIGAON
GUWAHATI-11
VERSUS
PRABIN CH. THAKURIA
SON OF LATE MANGAL
VILL DEORALI MOUZA DAKHIN RANI P S PALASBARI
DIST KAMRUP ASSAM
2:BHUPEN CH. THAKURIA
3:RATNA KANTA THAKURIA
4:JOTNI CH. THAKURIA
S/O LT. MANGAL
VILL. DEORALI
MOUZA-DAKHIN RANI
P.S. PALASBARI
DIST. KAMRUP
ASSAM.
------------
Advocate for : MR.M K BORO
Advocate for : MR. G BORDOLOI GOVT ADV FOR R/N 3 appearing for PRABIN
CH. THAKURIA
Linked Case : LA.App./59/2014
N F RAILWAY
THROUGH THE GENERAL MANAGER C N.F. RAILWAY
MALIGAON
Page No.# 4/7
GUWAHATI-11
VERSUS
KHAGEN CH. DAS
S/O LATE BALI
VILL. DEORALI
MOUZA-DAKHIN RANI
P.S. PALASHBARI
DIST. KAMRUP ASSAM
2:THE COLLECTOR
KAMRUP.
------------
Advocate for : MR.M K BORO
Advocate for : MR. G BORDOLOI GOVT ADV FOR R/N 3 appearing for KHAGEN
CH. DAS
Linked Case : LA.App./14/2014
N F RAILWAY
TRROUGH THE GENERAL MANAGER
N.F.RAILWAY
MALIGAON
GUWAHATI-11.
VERSUS
DEBEN NATH
S/O LT. KETARU NATH
VILL. KAITHASIDHI BONGARA
MOUZA-DAKHIN RANI
PS. PALASBARI
DIST. KAMRUP
ASSAM.
2:THE COLLECTOR
KAMRUP
------------
Advocate for : MSB DEVI
Advocate for : MR. G BORDOLOI GOVT ADV. FOR R/N-3 appearing for DEBEN
NATH
Page No.# 5/7
Linked Case : LA.App./62/2014
NORTH EAST FRONTIER RAILWAY
THROUGH THE GENERA MANAGER C
N.F. RAILWAY
MALIGAON
GUWAHATI-11
VERSUS
MOHAN CH. DAS and 3 ORS
ALL ARE SONS AND DAUGHTERS OF LT. LOHIT RAM KAIBORTA VILL
DEORALI
MOUZA DAKHIN RANI
P S PALASBARI DIST KAMRUP ASSAM
2:SMTI PURNA KANTA KAIBORTA
3:LOHIT KAIBORTA
SONS AND DAUGHTER OF LOHIT RAM KOIBARTA
VILL. DEORALI
MOUZA DAKHIN RANI
P.S. PALASBARI
DIST. KAMRUP
ASSAM.
4:THE COLLECTOR
KAMRUP.
------------
Advocate for : MSB DEVI
Advocate for : MR. G BORDOLOI GOVT ADV FOR R/N 3 appearing for MOHAN
CH. DAS and 3 ORS
Linked Case : LA.App./15/2014
N F RAILWAY
THROUGH THE GENERAL MANAGER
NF.RAILWAY
MALIGAON
GUWAHATI-11.
Page No.# 6/7
VERSUS
KHAGEN KOCH and 2 ORS..
ALL ARE VILLAGE DEORALI
MOUZA DAKHIN RANI
P S PALASBARI
DIST KAMRUP ASSAM
2:MARMESWAR TALUKDAR
ALL ARE VILL-DEORALI
MOUZA-DAKHIN RANI
PS.PALASBARI
DIST. KAMRUP ASSAM
3:THE COLLECTOR
KAMRUP
------------
Advocate for : MSB DEVI
Advocate for : MR. G BORDOLOI GOVT ADV. FOR R/N-3 appearing for KHAGEN
KOCH and 2 ORS..
Linked Case : LA.App./61/2014
N F RAILWAY
THROUGH THE GENERAL MANAGER C
N.F RAILWAY
MALIGAON
GUWAHATI 11
VERSUS
LOHIT CH. DAS
SON OF LATE MAHESWAR DAS
VILL DEORALI MOUZA KAKHIN RANI P S PALASBARI DIST KAMRUP
ASSAM
2:KHARGESWAR DAS
3:BHARAT DAS
S/O LATE MAHESWAR DAS
VILL. DEORALI
MOUZA DAKHIN RANI
P.S. PALASHBARI
DIST. KAMRUP
Page No.# 7/7
ASSAM.
4:THE COLLECTOR
KAMRUP.
------------
Advocate for : MR.M K BORO
Advocate for : appearing for LOHIT CH. DAS
BEFORE
HON'BLE MR. JUSTICE DEVASHIS BARUAH
ORDER
06.05.2024
Record reveals that the LCR has been received.
This Court has taken note of that the LCR has been received. However, the service
upon the respondents have not been effected till date. This Court fixes this matter on 27 th of
May, 2024.
The learned counsel appearing on behalf of the appellant shall apprise this Court, as to
whether the decretal amount as passed in the Judgment dated 10.01.1997, in the various
reference cases against which the instant batch of appeals have been filed, have been duly
deposited with the appellant to the proforma respondent.
JUDGE
Comparing Assistant
