Bhaba Kanta Nath vs The State Of Assam And 5 Ors
2024 Latest Caselaw 3792 Gua

Gauhati High Court

Bhaba Kanta Nath vs The State Of Assam And 5 Ors on 31 May, 2024

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                     Page No.# 1/2

GAHC010107432024




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

                                 Case No. : WP(C)/2815/2024

            BHABA KANTA NATH
            SON OF LATE SUNDER NATH, RESIDENT OF 243 SURAVI PATH NEAR D.P.I.
            KAHILIPARA ROAD, GUWAHATI DISTRICT- KAMRUP

            VERSUS

            THE STATE OF ASSAM AND 5 ORS
            REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM,
            DISPUR, GUWAHATI-06

            2:SECRETARY
             GOVT. OF ASSAM W.R. DEPARTMENT DISPUR
             GUWAHATI-06

            3:DEPUTY SECRETARY
             GOVT. OF ASSAM REVENUE AND DISASTER MANAGEMENT
            DEPARTMENT
             DISPUR
             GUWAHATI

            4:DEPUTY COMMISSIONER
             BARPETA ASSAM

            5:THE CHIEF ENGINEER
            WATER RESOURCES DEPARTMENT
             GOVT. OF ASSAM CHANDMARI
             GUWAHATI-03

            6:THE EXECUTIVE ENGINEER
             BARPETA W.R. DIVISION BARPET

Advocate for the Petitioner   : J SHARMA

Advocate for the Respondent : GA, ASSAM
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                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                       ORDER

Date : 31.05.2024

Heard Mr. J. Sharma, learned counsel for the petitioner, who submits that despite the order dated 21.02.2014 passed in WP(C) 877/2014, the respondents have not considered the claim of the petitioner for payment of his contractual bill amounting to Rs. 76,96,302, in terms of the judgment of the Full Bench of this Court in Tamsher Ali vs. State of Assam and others, reported in 2008 (4) GLT 1.

Issue notice, returnable in three weeks.

Ms. A. Lodha, learned counsel accepts notice on behalf of the respondent Nos. 2, 5 & 6, Ms. N. Bordoloi, learned counsel accepts notice on behalf of the respondent No. 3, while Mr. G. Bakalial, learned counsel accepts notice on behalf of the respondent Nos. 1 & 4.

List this matter on 25.06.2024.

JUDGE

Comparing Assistant