Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 1123 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 18 July, 2025

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                                Page No.# 1/2

GAHC010154682025




                                                                        2025:GAU-AS:9235

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

                                Case No. : I.A.(Civil)/2234/2025
                                                    in
                                         L.A. Appeal No. 4/2018

            KUNJARAM KHAKHLARY
            S/O KHAGEN KHAKLARY,
            RESIDENT VILL. BAGULAMARI, P.S. DUDHNOI, DISTRICT GOALPARA
            (ASSAM).

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE DEPUTY COMMISSIONER CUM COLLECTOR
            GOALPARA.

            2:THE GENERAL MANAGER
             NORTH EAST FRONTIER RAILWAY MALIGAON GUWAHATI.

            3:DEPUTY CHIEF ENGINEER CON
             NORTH EAST FRONTIER RAILWAYS MALIGAON GUWAHATI

Advocate for the Petitioner   : MR H DAS, D BARUAH

Advocate for the Respondent : GA, ASSAM, SC, NF RLY


                                          BEFORE
           HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                          ORDER

18-07-2025

Heard Mr. H. Das, learned counsel for the applicant and Ms. D. Das Barman, learned Government Advocate, Assam for the State as well as Mr. G. Goswami, learned counsel appearing Page No.# 2/2

for the N. F. Railways.

2. From the records of the case, it is seen that L.A. Appeal No.4/2018, District- Goalpara has arisen out of L.A. (Reference) Case No. 96/2010 and the claimant was Kunja Khaklary @ Kunjaram Khaklary of Village - Bagulamari, Police Station-Dudhnoi, District-Goalpara.

3. However, in the judgment and order dated 22.12.2023 at page No.27, Srl. No.VII with regard to L. A. Appeal No. 4/2018 arising out of L.A. (Reference) Case No. 96/2010 instead of 'Kunja Khaklary @ Kunjaram Khaklary' it has been wrongly typed as 'Anil Chandra Daimary'.

4. Hence, this application by the applicant for correction of such typographical error that occurred in the judgment and order dated 22.12.2023.

5. After hearing the learned counsels for the parties, it is directed that wherever the word 'Anil Chandra Daimary' appears in the judgment and order dated 22.12.2023, the same shall be read as 'Kunja Khaklary @ Kunjaram Khaklary'.

6. This order shall be read together with the judgment and order dated 22.12.2023 passed in said L.A. Appeal No. 04/2018 and other connected appeals.

7. With the above observation and directed, this Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant