Kusum Kochar vs The State Of Assam And 2 Ors
2025 Latest Caselaw 9350 Gua

Gauhati High Court

Kusum Kochar vs The State Of Assam And 2 Ors on 5 December, 2025

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GAHC010055762024




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

                        Case No. : WP(C)/1652/2024

         KUSUM KOCHAR
         D/O- LT. LAXMI PAT BAID,
         W/O- NARENDRA KOCHAR,
         RESIDENT OF 22/2A, ROY STREET,
         KOLKATA, PIN- 733320.



         VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REPRESENTED BY
         THE PRINCIPAL AND SECRETARY TO THE GOVERNMENT OF ASSAM,
         REVENUE AND DISASTER DEPARTMENT,
         DISPUR, GHY-06.

         2:SRI MARWARI THAKURBARI
          REPRESENTED BY
         THE SECRETARY

         SRI SURENDRA GOYEL

         S/O- LATE BHAGAWATI PRASAD GOYAL

         R/O- DOCTORS LANE
         JORHAT

         PIN- 785001
         ASSAM.

         3:THE REGISTRAR
         ASSAM BOARD OF REVENUE
          PANBAZAR
          GUWAHATI-01
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Advocate for the Petitioner   : MR. J KALITA, DIKSHITA DEKA

Advocate for the Respondent : SC, REVENUE, MS K SARMA(R-2),MS T J SAHEWALLA(R-
2),MS. S. TODI(R-2),MR G N SAHEWALLA(R-2),MR. D NATH




                                   BEFORE
                   HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                       JUDGMENT

05.12.2025

1. At the request made on behalf of respondent No. 2 for an accommodation, he is allowed to file the affidavit-in-opposition.

2. The learned counsel for the petitioner does not object to the same.

3. List this matter again after 4 (four) weeks, by which time the respondents shall ensure the completion of pleadings.

JUDGE

Comparing Assistant