Mihir Deka @ Mihir Ch Deka vs The State Of Assam And 5 Ors
2024 Latest Caselaw 3806 Gua

Gauhati High Court

Mihir Deka @ Mihir Ch Deka vs The State Of Assam And 5 Ors on 31 May, 2024

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                               Page No.# 1/2

GAHC010107452024




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

                           Case No. : WP(C)/2814/2024

         MIHIR DEKA @ MIHIR CH DEKA
         SON OF LATE SARAT CH DEKA,
         RESIDENT OF VILL AND PO- BEZARA,
         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
                                                                       Page No.# 2/2

             BARPETA W.R. DIVISION
             BARPETA

Advocate for the Petitioner   : J SHARMA

Advocate for the Respondent : GA, ASSAM




                                  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) 933/2014, the respondents have not considered the claim of the petitioner for payment of his contractual bill amounting to Rs. 55,84,040, 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