Page No.# 1/3 vs The Union Of India And 6 Ors
2025 Latest Caselaw 6331 Gua

Gauhati High Court

Page No.# 1/3 vs The Union Of India And 6 Ors on 26 August, 2025

                                                                    Page No.# 1/3

GAHC010170052025




                                                             2025:GAU-AS:11394

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

                         Case No. : Review.Pet./210/2025

         JAY CHARAN DEKA,
         (CLASS II CIVIL CONTRACTOR) S/O LATE KHARGESHWAR DEKA, R/O
         VILL. KENDUKONA, P.O. PUTHIMARI, P.S. KAMALPUR, PIN 781380, DIST.
         KAMRUP (R), ASSAM.



         VERSUS

         THE UNION OF INDIA AND 6 ORS
         REPRESENTED BY THE COMMISSIONER, MINISTRY OF JAL SHAKTI
         DEVELOPMENT OF WATER RESOURCES, RIVER DEVELOPMENT AND
         GANGA REJUVENATION, NEW DELHI, PIN 110001

         2:THE STATE OF ASSAM

          REPRESENTED BY THE SECY. TO THE GOVT. OF ASSAM
          WATER RESOURCE DEPTT.
          DISPUR
          GUWAHATI
          PIN 781006

         3:THE CHIEF ENGINEER

          WATER RESOURCES DEPTT.
          GOVT. OF ASSAM
          BASISTHA
          GUWAHATI
          PIN 781029

         4:THE BRAHMAPUTRA BOARD

          REPRESENTED BY WATER RESOURCE DEPTT. GOVT. OF ASSAM
          BASISTHA
                                                                        Page No.# 2/3

               GUWAHATI
               PIN 781029

            5:THE PRINCIPAL ACCOUNTANT GENERAL (AUDIT)

               MAIDAMGAON
               KRISHNAPUR
               BELTOLA TINIALI
               GUWAHATI
               PIN 781029

            6:THE SUPERINTENDING ENGINEER

               PALASHBARI TOWN PROTECTION WATER RESOURCE CIRCLE
               GUWAHATI 781009

            7:THE EXECUTIVE ENGINEER

               GUWAHATI WEST WATER RESOURCE DIVISION
               BHARALUMUKH
               GUWAHATI 78100

Advocate for the Petitioner   : MR. N K KALITA, MR D DEKA

Advocate for the Respondent : DY.S.G.I., SC, AG,SC, WATER RESOURCE




                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 26.08.2025

1. Heard Mr. N.K. Kalita, learned counsel for the petitioner. Also heard Ms. P Seyie for respondent Nos.2, 3 & 7 and Ms. Tinlung for respondent No.5.

2. Though the present application is filed and structured as Review Petition, however, in substance this is an application for correction of typographical error. This court under its order dated 27.03.2024 disposed of WP(C) No.7777/2022 directing to pay the Page No.# 3/3

petitioner the admitted amount of contractual liability, however, it is brought on record that the admitted amount reflected in the affidavit filed by the Water Resources Department (respondent No.7), is recorded as Rs.6,53,509.00 instead of Rs.9,28,190.00.

3. In view of the aforesaid, it is provided that the amount reflected at the second paragraph of the second page of the judgment, wherein the admitted amount is reflected as Rs.6,53,509.00 be read as Rs.9,28,190.00 as admitted by the Water Resources Department in their affidavit.

4. Accordingly, the present petition stands allowed to the aforesaid extent.

5. The order dated 07.03.2024 passed in WP(C) No.7777/2022 be read along with the order passed today. Accordingly, the review petition stands closed.

JUDGE

Comparing Assistant