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Mrs. Sabita Paul vs The State Of Assam And 6 Ors
2025 Latest Caselaw 73 Gua

Citation : 2025 Latest Caselaw 73 Gua
Judgement Date : 1 May, 2025

Gauhati High Court

Mrs. Sabita Paul vs The State Of Assam And 6 Ors on 1 May, 2025

                                                                   Page No.# 1/3

GAHC010010192012




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

                          Case No. : WP(C)/5868/2012

         ON THE DEATH OF JOGESH CHANDRA PAUL HIS LEGAL HEIR MRS.
         SABITA PAUL REP.
         S/O LT. PURNA CHANDRA PAUL P.O. and VILL MIRZA DIST. KAMRUP M,
         ASSAM, PIN- 781125.

         1.1: MRS. SABITA PAUL
         W/O. LATE JOGESH CHANDRA PAUL
         VILL. AND P.O. MIRZA
          DIST. KAMRUP
         ASSAM
          PIN-781125

         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         REP.B Y SECRETARY AND COMMISSIONER DEPARTMENT OF REVENUE,
         GOVT. OF ASSAM, DISPUR, GUWAHATI-6.

         2:THE DEPUTY COMMISSIONER

          KAMRUP METRO
          ASSAM
          GUWAHATI- 781001.

         3:THE ADDITIONAL DEPUTY COMMISSIONER

          KAMRUP METRO
          ASSAM
          GUWAHATI- 781001.

         4:LAND REQUISITION
          OFFICER
          KAMRUP METRO GUWAHATI- 781001.
                                                                          Page No.# 2/3

           5:PUBLIC INFORMATION OFFICER

            DEPUTY COMMISSIONER
            METRO OFFICE
            KAMRUP
            GUWAHATI-781001.

           6:THE UNION SECRETARY

            MINISTRY OF WATER RESOURCES
            GOVT. OF INDIA
            SHRAM SHAKTI BHAWAN
            RAFI MARG
            NEW DELHI-110001.

           7:THE CHAIRMAN

            BRAHMAPUTRA BOARD
            ASSAM
            BASISTHA
            GUWAHATI- 7810129

Advocate for the Petitioner : MR.N ISLAM, MR.A K DAS,MR.B SINHA,MR.K N
KALITA,MR.R K DAS,MSJ BHUYAN,MR. M J GOGOI,MR. T N SRINIVASAN

Advocate for the Respondent : MRS.V L SINGH, MR. S K MEDHI (Adl. Adv.
General,Assam),ASSTT.S.G.I.,GA, ASSAM,ADDL. AG, ASSAM,MR.N UPADHAYA,MR.Y
DOLAY,SC, REVENUE,MRS. A GAYAN (CGC, R6 & R7)




                                   BEFORE
                       HON'BLE MR. JUSTICE KARDAK ETE


                                     ORDER

Date : 01.05.2025.

Heard Mr. A.K. Das, learned counsel for the petitioner. Also heard Mr. B.J. Talukdar, learned Addl. Sr. Government Advocate for the State of Assam, Mr. S. Dutta, learned standing counsel for the Revenue and Disaster Management Page No.# 3/3

Department and Ms. A. Gayan, learned CGC for the respondent Nos.6 & 7.

Hearing concluded.

Judgment reserved.

JUDGE

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