Gauhati High Court
Power Grid Corporation Of India Ltd vs The State Of Assam And Ors on 21 August, 2025
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GAHC010170812025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2470/2025
POWER GRID CORPORATION OF INDIA LTD
ODALBAKRA, KAHILIPARA, GUWAHATI 19, ASSAM.
REPRESENTED BY ITS CHIEF MANAGER, DR. KAUSTAV JYOTI KALITA,
S/O LATE P.C KALITA, AGED ABOUT 37 YEARS
VERSUS
THE STATE OF ASSAM AND ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM, POWER DEPARTMENT, DISPUR, GUWAHATI 6
2:THE DEPUTY COMMISSIONER
BISWANATH
DISTRICT BISWANATH
ASSAM
3:THE CIRCLE OFFICER
BISWANATH REVENUE CIRCLE
BISWANATH CHARIALI
ASSAM
4:SHRI. DURLLAV DUNGRI
SON OF LAKHAN DUNGRI
VILLAGE BAGHMARI
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
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5:SHRI. JAGANNATH UPADHYAYA
SON OF SRI KEDAR UPADHYAYA
VILLAGE BALIPUKHURI
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
6:SHRI. PRASHANTA HAZARIKA
SON OF LATE KRISHNA HAZARIKA
VILLAGE BAGHMARI
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
7:SHRI. KARUNA BORUAH
SON OF SRI ROHINI BORUAH
VILLAGE NABAPUR
P.O. AND P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
8:SHRI. TAPAN BARUAH
SON OF LATE LAKHIDHAR BARUAH
VILLAGE SAMARIKHOWA
P.O. AND P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
9:SHRI. BHUPEN KUMAR BORAH
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SON OF LATE SARAT BORAH
VILLAGE KOCHGAON
P.O. AND P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
10:SHRI. KHARGESWAR GAYAN
SON OF LATE BAPURAM GAYAN
VILLAGE BALIPUKHURI
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
11:SHRI. MUKUL BORUAH
SON OF LATE JOYGORAM BORUAH
VILLAGE MAZBAGHMARA
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
12:SHRI. DADUL RAJKHOWA
SON OF LATE NABIN RAJKHOWA
VILLAGE MAZBAGHMARA
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
13:SHRI. MUKUL BORAH
SON OF BHOLOK BORAH
VILLAGE UPARBAGMARA
P.O.
BURIGANG
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P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
14:SHRI. LILA SARMAH
SON OF LATE KUL PRASAD SARMAH
VILLAGE BALIPUKHURI
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
15:LATE CHITTARANJAN SAIKIA
SON OF LATE THANURAM SAIKIA
REPRESENTED BY HIS LEGAL WIFE SMT. IJANI SAIKIA
VILLAGE NIZBAGHMARI
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
16:LATE JOYRAM BORAH
SON OF LATE BAPUKAN BORAH
REPRESENTED BY HIS LEGAL WIFE SMT. MINU BORAH
VILLAGE BALIPUKHURI
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
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PIN 784176
17:SHRI. HEMANTA BORAH
SON OF LATE BALI BORAH
VILLAGE JORABARI
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
18:SHRI. HARESHWAR THAKURIA
SON OF LATE BHELUTHAKURIA
VILLAGE AND P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
19:SHRI. RAJENDRA PRASAD DAS
SON OF LATE GOLOK DAS
VILLAGE DAWGAON
P.O.
BISWANATH CHARIALI
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
20:SHRI. KARUN BORAH
SON OF LATE TARUN BORAH
VILLAGE JORABARI
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P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
21:LATE PRANJAL BHUYAN
SON OF LATE PONARAMBHUYAN
REPRESENTED BY HIS LEGAL WIFE SMT. BINI BHUYAN
VILLAGE MAZBAGHMARA
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
22:SHRI. BIREN HAZARIKA
SON OF LATE CHANPAK HAZARIKA
VILLAGE BAMGAON
P.O.
BISWANATH CHARIALI
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
23:SHRI. NIRON GOGOI
SON OF LATE HOCHOLAGOGOI
VILLAGE BISWANATHIA PAM
P.O.
BURIGANG
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P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
24:LATE DHARMESWAR KATAKI
S/O LATE KAMAL KATAKI
REPRESENTED BY HIS LEGAL WIFE SMT. IMONI KATAKI
VILLAGE BALIPUKHURI
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
25:SHRI. ANIL KUMAR BORKATAKI
SON OF LATE PURNA CH. BORKATAKI
VILLAGE MARALGOAN
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
26:SHRI. AJIT BORAH
SON OF LATE JOYGESWAR BORAH
VILLAGE MARALGOAN
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
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27:SHRI. KISHNAKANTA DAS
SON OF LATE JAMINI DAS
VILLAGE MARALGOAN
P.O.
BURIGANG
P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
28:SHRI. CHITTARANJAN BORAH
SON OF DHARMAKANTA BORAH
VILLAGE SAMARIKHOWA
P.O. AND P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
29:SHRI. JOGEN BHUYAN
SON OF LATE SONESWARBHUYAN
VILLAGE KOBAIGAON
P.O. AND P.S. BISWANATH CHARIALI
DISTRICT BISWANATH
ASSAM
PIN 784176
30:MISS BEENA HAZARIKA
SON OF LATE GIRISH CHANDRA HAZARIKA
VILLAGE LEHUGAON
P.O.
LEHUGAON
P.S. BISWANATH CHARIALI
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DISTRICT BISWANATH
ASSAM
PIN 78417
Advocate for the Petitioner : N KHERA,
Advocate for the Respondent : GA, ASSAM, MR D C K HAZARIKA
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 21.08.2025
Heard Mr. T. Marngar, learned counsel for the applicant. Also heard Ms. D.D.
Barman, learned Addl. Senior Government Advocate for the opposite party Nos.
1, 2 and 3; and Ms. J. Bezbaruah, learned counsel for the opposite party Nos. 4
to 30.
2. This interlocutory application, under Sections 151 and 152 CPC, is
preferred by the applicant for correction of the order dated 29.07.2025, passed
by this Court, in LA.App. No. 1/2025.
3. Mr. Marngar, learned counsel for the opposite party has pointed out that in
the order dated 29.07.2025, in paragraph No. 7, this Court has observed that
"In reply, Mr. Sharma submits that the appellant herein had now engaged
Advocate Pranjal Upadhyay to represent it before the learned Reference Court"
and in fact the submission was that "the appellant herein had not engaged
Advocate Pranjal Upadhyay to represent it before the learned Reference Court".
Mr. Marngar also submits that there is also some mistake in the cause title of
the judgment and order dated 29.07.2025, and that some of the respondents
have been shown in the column of the appellant, and as such, there is a
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requirement for making necessary correction in the aforementioned order.
4. Ms. Barman, learned Addl. Senior Government Advocate for the opposite
party Nos. 1, 2 and 3; and Ms. Bezbaruah, learned counsel for the opposite
party Nos. 4 to 30 submit that they have no objection in the event of allowing
this application.
5. Taking note of the submissions of learned counsel for both the parties, and
also considering the facts and circumstances on the record, this Court is inclined
to allow this application.
6. Accordingly, it is provided in paragraph No. 7 of the judgment and order
dated 29.07.2025, after the word 'had' and before the word 'engaged', the word
'now' henceforth be read as 'not', for all purposes. Registry shall also make
necessary correction of the cause title of the order dated 29.07.2025.
7. In terms of above, this I.A. stands allowed.
JUDGE
Comparing Assistant
