Food Corporation Of India vs Sri Ratul Nath And Anr
2025 Latest Caselaw 1525 Gua

Gauhati High Court

Food Corporation Of India vs Sri Ratul Nath And Anr on 28 July, 2025

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GAHC010111202025




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

                                  Case No. : LA.App./5/2025

            FOOD CORPORATION OF INDIA,
            REPRESENTED BY THE GENERAL MANAGER (REGION) ASSAM,
            REGIONAL OFFICE, PALTAN BAZAR, GUWAHATI.



            VERSUS

            SRI RATUL NATH AND ANR
            S/O BHUBAN CH. NATH, VILL. CHANGSARI, MOUZA SILASINDURI GHOPA,
            REVENUE CIRCLE NORTH GUWAHATI, DIST. KAMRUP, ASSAM.

            2:THE COLLECTOR CUM DEPUTY COMMISSIONER

             KAMRUP
             AMINGAON
             GUWAHATI
             ASSAM

Advocate for the Petitioner   : MR. P K ROY, MRS. A CHAKRABORTY,MR. S K
CHAKRABORTY

Advocate for the Respondent : GA, ASSAM,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 28.07.2025

Heard Mr. P.K. Roy, learned Senior Counsel, assisted by Ms. A. Chakraborty, Page No.# 2/2

learned counsel for the appellant. Also heard Mr. K. Bhattacharyya, learned Government Advocate for the respondent No. 2.

2. This appeal, under Section 54 of the Land Acquisition Act, 1894, is directed against the judgment and decree dated 21.02.2025, passed by the learned District Judge, Kamrup, Amingaon, in Reference Case No. 30/2014.

3. Perused the memo of appeal and the grounds mentioned therein, and also perused the impugned judgment and decree dated 21.02.2025.

4. Admit.

5. Let notice be issued to the respondents, returnable in four weeks.

6. As Mr. Bhattacharyya, learned Government Advocate appears and accepts notice on behalf of the respondent No. 2, no formal notice is required to be issued to the said respondent. However, extra copies of the memo of appeal be furnished to him during the course of the day.

7. Steps be taken upon the respondent No. 1 by way of registered post with A/D as well as by usual process within a week from today.

8. Registry shall call for the record from the learned trial Court.

9. List the matter after four weeks.

JUDGE

Comparing Assistant