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Page No.# 1/3 vs The State Of Assam And 7 Ors
2025 Latest Caselaw 237 Gua

Citation : 2025 Latest Caselaw 237 Gua
Judgement Date : 6 May, 2025

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 7 Ors on 6 May, 2025

                                                                   Page No.# 1/3

GAHC010207422022




                                                            undefined

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

                            Case No. : WA/333/2022

         DEEPAK DAMANI AND ANR.
         S/O LATE OMPRAKASH DMANI, R/O NAVUDIT PHARMA SERVIES, A.K.
         AZAD ROAD, BYE LANE 2, NEAR MEGHALAYA HOUSE, REHABARI,
         GUWAHATI - 781008.

         2: MANIK LAL DAMANI
          S/O LATE PRABHU DAYAL DAMANI
          R/O SEWDA COMPLEX
          501
          NEAR GUWAHATI GAUSALA
          CHATRIBARI
          GUWAHATI - 781008

         VERSUS

         THE STATE OF ASSAM AND 7 ORS.
         REP. BY THE CHIEF SECRETARY, GOVT. OF ASSAM, DISPUR, GUWAHATI- 6.

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          (REVENUE DEPARTMENT) GOVT. OF ASSAM
          DISPUR
          GUWAHATI-6.

         3:THE DEPUTY COMMISSIONER
          KAMRUP METROPOLITAN DISTRICT
          GUWAHATI-1.

         4:THE SUB-DIVISIONAL OFFICER (S)
          I/C LAND ACQUISITION OFFICER
          GUWAHATI-1
          KAMRUP (M).

         5:THE CIRCLE OFFICER
                                                                       Page No.# 2/3

             BELTOLA
             GUWAHATI.

            6:THE INDIAN OIL CORPORATION LIMITED
             HAVING ITS REGISTERED OFFICE AT INDIAN OIL BHAVAN
             G-9
            ALI YAVAR JUNG MARG
             BANDRA (EAST)
             MUMBAI - 400051
             MAHARASHTRA AND IS REPRESENTED BY ITS CHAIRMAN.

            7:THE GENERAL MANAGER
             INDIAN OIL CORPORATION LIMITED (IOCL)
             NOONMATI
             GUWAHATI
             KAMRUP (M)
            ASSAM.

            8:SHARDA DEVI DAMANI
            W/O LATE OMPRAKASH DAMANI
             R/O BLOCK-A
             NIRMAL SAGAR APARTMENT
             OLD POST OFFICE LANE
            A.K. AZAD ROAD
             REHAARI
             P.S. PALTAN BAZAR
             GUWAHATI- 781008

Advocate for the Petitioner   : MR. K N CHOUDHURY, MR S SHARMA,MR B SHARMA

Advocate for the Respondent : GA, ASSAM, SC, I O C,SC, REVENUE




             Linked Case : WA/334/2022

            SHARADA DEVI DAMANI @ SHARDA DEVI MAHESWARI
            W/O LATE OMPRAKASH DAMANI
            R/O 1ST FLOOR BLOCK-A
            NIRMAL SAGAR APARTMENT
            REHAARI
            P.S. PALTAN BAZAR
            GUWAHATI- 8
            DIST.- KAMRUP (M).
                                                                            Page No.# 3/3

             VERSUS

             THE STATE OF ASSAM AND 5 ORS.
             REP. BY THE CHIEF SECRETARY
             GOVT. OF ASSAM DISPUR GUWAHATI- 6.

             2:THE COMMISSIONER AND SECRETARY
             TO THE GOVERNMENT OF ASSAM
              (REVENUE DEPARTMENT) GOVT. OF ASSAM
              DISPUR GUWAHATI- 6.

             3:THE DEPUTY COMMISSIONER
             KAMRUP (M) DISTRICT GUWAHATI-1.

              4:THE SUB-DIVISIONAL OFFICER (S)
             I/C LAND ACQUISITION OFFICER
              KAMRUP METROPOLITAN DISTRICT
              GUWAHATI-1.

             5:THE CIRCLE OFFICER BELTOLA GUWAHATI.

             6:THE GENERAL MANAGER
             INDIAN OIL CORPORATION LIMITED (IOCL)
             NOONMATI GUWAHATI KAMRUP (M) ASSAM.
             ------------
             Advocate for : MR G N SAHEWALLA
             Advocate for : GA ASSAM appearing for THE STATE OF ASSAM AND 5 ORS.

                                    BEFORE
                         HONOURABLE THE CHIEF JUSTICE
                   HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                        ORDER

Date : 06.05.2025 (Vijay Bishnoi, CJ)

Heard the learned counsels appearing for the parties at length.

Hearing concluded.

Judgment reserved.

JUDGE CHIEF JUSTICE Comparing Assistant

 
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