Page No.# 1/2 vs The State Of Assam And Ors
2025 Latest Caselaw 1130 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Ors 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)/2233/2025
                                           in
                                    L.A. Appeal No.9/2018


         JUNUKA RABHA
         W/O- FAKANAS SANGMA

          RESIDENT OF VILL- TOPLAKHOA
          P.S- DUDHNOI PIN- 783124 DIST.- GOALPARA ASSAM.


          VERSUS

         THE STATE OF ASSAM AND ORS
         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 : MR H DAS
         Advocate for : GA
         ASSAM appearing for THE STATE OF ASSAM AND ORS
                                                                                     Page No.# 2/2

                                            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 for the N. F. Railways.

2. From the records of the case, it is seen that L.A. Appeal No.9/2018, District- Goalpara has arisen out of L.A. (Reference) Case No. 76/2010 and the claimant was Junuka Rabha of Village - Bagulamari, Police Station-Dudhnoi, District-Goalpara.

3. However, in the judgment and order dated 22.12.2023 at page No.29, Srl. No.XI with regard to L. A. Appeal No. 9/2018 arising out of L.A. (Reference) Case No. 76/2010 instead of 'Junuka Rabha' it has been wrongly typed as 'Junuka Rabhain'.

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 'Junuka Rabhain' appears in the judgment and order dated 22.12.2023, the same shall be read as 'Junuka Rabha'.

6. This order shall be read together with the judgment and order dated 22.12.2023 passed in said L.A. Appeal No. 9/2018 and other connected appeals.

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

JUDGE

Comparing Assistant