Citation : 2025 Latest Caselaw 3279 Gua
Judgement Date : 18 February, 2025
Page No.# 1/3
GAHC010001162016
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : LA.App./2/2019
SRI ALOK BAGARIA ANR ANR
S/O- LATE PRAHLADRAI BAGARIA, R/O- BEHEATING TEA ESTATE, P.S.
BARBARUAH, P.O. AND DIST.- DIBRUGARH, ASSAM.
2: SRI RANJIT BAGARIA
S/O- LATE PRAHLADRAI BAGARIA
R/O- BEHEATING TEA ESTATE
P.S. BARBARUAH
P.O. AND DIST.- DIBRUGARH
ASSAM
VERSUS
THE COLLECTOR CUM DEPUTY COMMISSIONER, DIBRUGARH
DIST.- DIBRUGARH, ASSAM, PIN- 781006.
2:THE BRAHMAPUTRA CRAKER AND POLYMER LIMITED
LEPETKATA
DIST.- DIBRUGARH
ASSAM
REP. BY ITS MANAGING DIRECTOR
PIN- 781006.
3:THE STATE OF ASSAM
REP. BY ITS CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI- 781006
Advocate for the Petitioner : MR. A M BORA, MR A D CHOUDHURY,MR. S DEKA,MR. P
DUTTA
Advocate for the Respondent : GA, ASSAM, MR. A BHATTACHARJEE,MR. M NATH
Page No.# 2/3
Linked Case : LA.App./3/2019
SRI ALOK BAGARIA AND ANR
S/O- LATE PRAHLADRAI BAGARIA
R/O- BEHEATING TEA ESTATE
P.S. BARBARUAH
P.O. AND DIST.- DIBRUGARH
ASSAM.
2: SRI RANJIT BAGARIA
S/O- LATE PRAHLADRAI BAGARIA
R/O- BEHEATING TEA ESTATE
P.S. BARBARUAH
P.O. AND DIST.- DIBRUGARH
ASSAM.
VERSUS
THE COLLECTOR CUM DEPUTY COMMISSIONER
DIBRUGARH AND 2 ORS.
DIST.- DIBRUGARH
ASSAM
PIN- 781006.
2:THE BRAHMAPUTRA CRAKER AND POLYMER LIMITED
LEPETKATA
DIST.- DIBRUGARH
ASSAM
REP. BY ITS MANAGING DIRECTOR
PIN- 781006.
3:THE STATE OF ASSAM
REP. BY ITS CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI- 781006.
------------
Advocate for : MR.A M BORA
Advocate for : GA
ASSAM appearing for THE COLLECTOR CUM DEPUTY COMMISSIONER
DIBRUGARH AND 2 ORS.
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
Page No.# 3/3
ORDER
Date : 18.02.2025
1. Heard Mr. V. Das, the learned senior counsel assisted by Mr. S. Kalita, learned counsel for the appellant. Also heard Mr. A. Bhattacharjee appearing for the respondent no.2.
2. The learned senior counsel for the appellant has submitted the judgment on which he is relying upon.
3. Due to paucity of time further hearing could not be taken upon, hence it remains part-heard.
4. List this matter again on 18.03.2025.
JUDGE
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