Page No.# 1/2 vs Podugu Ramesh @ P Ramesh
2025 Latest Caselaw 4657 Gua

Gauhati High Court

Page No.# 1/2 vs Podugu Ramesh @ P Ramesh on 18 August, 2025

                                                                   Page No.# 1/2

GAHC010215882023




                                                            undefined

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

                         Case No. : Review.Pet./113/2023

         COAL INDIA LTD. AND 5 ORS.
         REP. BY ITS CHAIRMAN, COAL INDIA LTD. NETAJI SUBASH ROAD,
         KOLKATA- 700001.

         2: THE GENERAL MANAGER
          NORTH EASTERN COALFIELDS COAL INDIA LTD. GUWAHATI

         3: SENIOR MANAGER
          NORTH EASTERN COALFIELDS
          COAL INDIA LTD. A GOVT. OF INDIA UNDERTAKING MARGHERITA 786181
         ASSAM

         4: THE AREA MANAGER (P)
          NEC
          MARGHERITA GOAL INDIA LTD. A GOVT. OF INDIA UNDERTAKING
         MARGHERITA-786181
         ASSAM.

         5: THE CHIEF MANAGER (P/EE)
          BARAGOLAI COLLIERY
          NEC/CEL MARGHERITA- 786181
         ASSAM.

         6: THE AGENT
          NORTH EAST COAL FIELDS
          BARAGOLAI
          MARGHERITA- 786181
         ASSAM

         VERSUS

         PODUGU RAMESH @ P RAMESH
         S/O LT. P. DANAIYA PERMANENT R/O VILL- SRISAYAN STREET P.O.
         SOMPETA DIST. SRIKAKULAM, ANDHRA PRADESH PIN - 532284
                                                                                 Page No.# 2/2

            PRESENTLY RESIDING AT VILL- SHANTIPUR LINE, P.O. BARGALAI, DIST.
            TINSUKIA, ASSAM,



Advocate for the Petitioner   : MR. A M DUTTA, MR M Z AHMED

Advocate for the Respondent : MR N N UPADHYAYA, MR R DHAR,MR D BORUAH,MR. B B
KAKATI




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                          ORDER

Date : 18.08.2025

As prayed for by the Mr. M.Z. Ahmed learned senior counsel assisted by Mr. A.M. Dutta, learned for the petitioner, list on 21.08.2025 for enabling the learned senior counsel to apprise the Court as regards whether the judgment and order passed by this Court can be reviewed by this Court under Article 226 of the Constitution of India on the ground that the operative part of the same cannot be implemented.

JUDGE

Comparing Assistant