Samarendra Kalita vs The State Of Assam And 4 Ors
2025 Latest Caselaw 2050 Gua

Gauhati High Court

Samarendra Kalita vs The State Of Assam And 4 Ors on 6 August, 2025

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GAHC010152362025




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

                          Case No. : I.A.(Civil)/2484/2025

         SAMARENDRA KALITA
         S/O LT. KANAK CHANDRA KALITA, R/O SUNDARBARI, P.S. JALUKBARI,
         DIST. KAMRUP (M), ASSAM, PIN 781013



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, HOME
         (A) DEPTT., DISPUR, GUWAHATI 781006

         2:THE CHAIRMAN

          THE ASSAM STATE CO OPERATIVE HOUSING FEDERATION LTD.
          GUWAHATI 781006
          ASSAM.

         3:THE MANAGING DIRECTOR
         ASSAM STATE CO OPERATIVE HOUSING FEDERATION LTD.
          BELTOLA
          BASISTHA ROAD
          DISPUR
          GUWAHATI 781006
         ASSAM.

         4:THE SECRETARY

          ASSAM STATE CO OPERATIVE HOUSING FEDERATION LTD.
          GUWAHATI 781006
          ASSAM.

         5:SMTI SWETA MAZUMDAR CHOUDHURY
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          W/O MR. SAMARENDRA CHOUDHURY
          R/O HOUSE NO. 2
          KALYAN BHAWAN PATH
          P.O. SECRETARIAT
          P.S. DISPUR
          DIST. KAMRUP (M)
          ASSAM
          PIN 781005
          ASSAM

     For the applicant     :   Mr. R.C. Saikia, Advocate
     For the respondents   :   Mr. R.K. Borah,

Addl. Sr. Govt. Advocate, Assam For respondent No.1 Mr. N.J. Daimari, Advocate

Ms. M. Sarmah, Advocate for Respondent No.5

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 06-08-2025 (Ashutosh Kumar, C.J.) This interlocutory application has been filed by the applicant seeking condonation of delay of 111 days in preferring the appeal against the judgment and order dated 06.02.2025 passed by a learned Single Judge of this Court in WP(C) 2505/2022.

Let notice be issued to the respondents. Mr. R.K. Borah, learned Additional Senior Government Advocate, Assam accepts notice on behalf of the respondent No.1; Mr. N.J. Daimari, learned counsel accepts notice on behalf of the respondent Nos.2, 3 and 4 and Ms. M. Sarmah, learned counsel accepts notice on behalf of the respondent No.5/writ Page No.# 3/3

petitioner.

Since all the respondents are duly represented, no formal steps need be taken.

Necessary response affidavit(s) on behalf of the concerned respondents may be filed by the next date.

Re-notify on 10.09.2025.

                       JUDGE                    CHIEF JUSTICE




Comparing Assistant