Page No.# 1/3 vs The Collector Cum Deputy Commissioner
2025 Latest Caselaw 9651 Gua

Gauhati High Court

Page No.# 1/3 vs The Collector Cum Deputy Commissioner on 17 December, 2025

                                                                 Page No.# 1/3

GAHC010265782025




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

                        Case No. : Review.Pet./285/2025

         SRI ALOK BAGARIA AND ANR
         DIST. DIBRUGARH

         2: SRI RANJIT BAGARIA
          BOTH ARE SONS OF LATE PRAHLADRAI BAGARIA
          R/O BEHEATING TEA ESTATE
          P.S. BARBARUAH
          P.O. AND DIST. DIBRUGARH
         ASSAM

         VERSUS

         THE COLLECTOR CUM DEPUTY COMMISSIONER, AND 2 ORS
         DIBRUGARH, DISTRICT - DIBRUGARH, ASSAM

         2:THE BRAHMAPUTRA CRAKER AND POLYMER LIMITED
          LEPETKATA
          - DISTRICT DIBRUGARH
         ASSAM
          REPRESENTED BY ITS MANAGING DIRECTOR.

         2:THE BRAHMAPUTRA CRAKER AND POLYMER LTD.

          LEPETKATA
          DIST. DIBRUGARH
          ASSAM
          REPRESENTED BY ITS MANGING DIRECTOR.

         3:THE STATE OF ASSAM
          REPRESENTED BY ITS CHIEF SECRETARY TO THE GOVT. OF ASSAM
          DISPUR
          GUWAHATI - 781006.

         3:THE STATE OF ASSAM
                                                                         Page No.# 2/3


             REPRESENTED BY ITS CHIEF SECY. TO THE GOVT. OF ASSAM
             DISPUR
             GUWAHATI 78100

Advocate for the Petitioner   : MR. SAILENDRA DEKA, MS L RONGPIPI,MR JITENDRA DAS

Advocate for the Respondent : GA, ASSAM,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 17.12.2025

1. Heard Mr. S. Deka, the learned counsel for the petitioner. Also heard Mr. D. Mozumdar, the learned Additional Advocate General assisted by Ms. D. D. Barman, the learned Government Advocate appearing for the respondent Nos. 1 and 3 and Mr. M. Nath, the learned senior counsel assisted by Mr. A. Bhattacharya, the learned counsel for the respondent No. 2.

2. This application under Section 114 read with Order 47 Rule of the Code of Civil Procedure, 1908 has been filed by the petitioner, praying for review of the judgment and order dated 01.11.2025 passed by this court in L. A. Appeal No. 02/2019.

3. The learned Additional Advocate General have submitted that the State of Assam have also filed a Review Application, which is yet to be listed and prays that as both the matters relates to the same judgment they may be taken up together.

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4. Let this matter be listed along with Review Application field by the State of Assam on 06.02.2026.

JUDGE

Comparing Assistant