Monoranjan Chanda vs Union Of India And 9 Ors
2025 Latest Caselaw 6430 Gua

Gauhati High Court

Monoranjan Chanda vs Union Of India And 9 Ors on 28 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                   Page No. 1/3

GAHC010174702019




                                                           undefined

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

                         Case No. : WP(C)/6007/2019

         MONORANJAN CHANDA
         S/O- LT GAGAN CHANDA, STEAMERGHAT ROAD, WARD NO. 10, P.O.
         KARIMGANJ- 788710, DIST- KARIMGANJ, ASSAM

         VERSUS

         UNION OF INDIA AND 9 ORS.
         REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF WATER
         RESOURCES, BLOCK NO. 11, JAWAHARLAL STADIUM MARG, C.G.O.
         COMPLEX, PRAGATI VIHAR, NEW DELHI- 11003

         2:THE CENTRAL WATER COMMISSION
          REP. BY THE SECY. CENTRAL WATER COMMISSION
          GOVT. OF INDIA
          3RD FLOOR (SOUTH)
          SEWA BHABAN
          R.K.PURAM
          SECTOR-1
          NEW DELHI- 110066

         3:THE SECRETARY
          CENTRAL WATER COMMISSION
          GOVT. OF INDIA
          3RD FLOOR (SOUTH)
          SEWA BHABAN
          R.K.PURAM
          SECTOR-1
          NEW DELHI- 110066

         4:THE UNDER SECRETARY (O AND M)
          CENTRAL WATER COMMISSION
          GOVT. OF INDIA
          3RD FLOOR (SOUTH)
          SEWA BHABAN
                                             Page No. 2/3

R.K.PURAM
SECTOR-1
NEW DELHI- 110066

5:THE CHIEF ENGINEER
 BARHMAPUTRA AND BARAK BASIN ORGANIZATION
 CENTRAL WATER COMMISSION
 GOVT. OF INDIA
 REBEKKA VILLE
 BARIK POINT
 LOWER LACHUMIERE
 P.O. SHILLONG- 793001
 MEGHALAYA

6:THE SUPERINTENDING ENGINEER
 BARHMAPUTRA AND BARAK BASIN ORGANIZATION
 CENTRAL WATER COMMISSION
 GOVT. OF INDIA
 REBEKKA VILLE
 BARIK POINT
 LOWER LACHUMIERE
 P.O. SHILLONG- 793001
 MEGHALAYA

7:THE SUPERINTENDING ENGINEER
 H.O. CIRCLE
 CENTRAL WATER COMMISSION
 GOVT. OF INDIA
ADABARI
 P.O. GHY- 14
ASSAM

8:THE EXECUTIVE ENGINEER
 MIDDLE BRAHMAPUTRA DIVISION
 CENTRAL WATER COMMISSION
 GOVT. OF INDIA
ADABARI
 P.O. GHY- 14
ASSAM

9:THE SUB DIVISIONAL ENGINEER
 BARAK SUB-DIVISION
 CENTRAL WATER COMMISSION
 GOVT. OF INDIA
 PANCHAYAT ROAD
 P.O. SILCHAR- 788004
 DIST- CACHAR
ASSAM
                                                                                       Page No. 3/3


            10:THE ASSTT. ENGINEER
             BARAK SUB-DIVISION
             CENTRAL WATER COMMISSION
             GOVT. OF INDIA
             PANCHAYAT ROAD
             P.O. SILCHAR- 788004
             DIST- CACHAR
            ASSAM

Advocate for the Petitioner : MR. N DHAR, MR. I H LASKAR,MR. P K DEKA,MR J H
LASKAR,MR . B MALAKAR,MS. S DASGUPTA

Advocate for the Respondent : ASSTT.S.G.I., MR. S S ROY


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                             ORDER

Date : 28.08.2025

Heard Mr. P.K. Deka, learned counsel for the petitioner and Mr. S.S. Roy, learned Central Government Counsel [CGC] for the respondents.

Mr. Roy, learned Central Government Counsel [CGC] has submitted that in view of Section 14 of the Administrative Tribunal Act, 1985, more particularly, sub-section [2] thereof, the Central Administrative Tribunal has the exclusive jurisdiction to decide the lis involved in this writ petition and therefore, the instant writ petition is not to be entertained in view of the Constitutional Bench Judgment in L. Chandra Kumar vs. Union of India and other, [1997] 3 SCC 261.

Mr. Deka, learned counsel for the petitioner has sought for a short accommodation to address on the point.

List the case on 02.09.2025.

JUDGE

Comparing Assistant