Page No.# 1/2 vs Kaphot Dam And 7 Ors
2025 Latest Caselaw 8967 Gua

Gauhati High Court

Page No.# 1/2 vs Kaphot Dam And 7 Ors on 27 November, 2025

                                                                            Page No.# 1/2

GAHC010184492020




                                                                 2025:GAU-AS:16147-DB

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

                             Case No. I.A.(Civil)/3681/2024

           THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
           HOME AND POLITICAL DEPARTMENT DISPUR GUWAHATI- 781006
           DIST.- KAMRUP(M) ASSAM.
                       VERSUS
           1: KAPHOT DAM AND 7 ORS.
           W/O- SRI SANTOSH DAM R/O- VILL.- ZIRIKINDENG P.O. ZIRIKINDENG
           P.S. KHERONI DIST.- KARBI ANGLONG ASSAM PIN- 782448.
           2:THE STATE OF ASSAM REP. BY THE CHIEF SECRETARY TO THE GOVT. OF
           ASSAM DISPUR GUWAHATI- 781006 DIST.- KAMRUP(M) ASSAM.
           3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
           HOME AND POLITICAL DEPARTMENT DISPUR GUWAHATI- 781006 DIST.-
           KAMRUP(M) ASSAM.
           4:THE DIRECTOR GENERAL OF POLICE ASSAM
           ULUBARI GUWAHATI- 781007 DIST.- KAMRUP(M) ASSAM.
           5:THE DEPUTY COMMISSIONER HAMREN
           DIST.- KARBI ANGLONG ASSAM PIN- 782486.
           6:THE SUPERINTENDENT OF POLICE HAMREN
           DIST.- KARBI ANLONG ASSAM PIN- 782486.
           7:THE OFFICER-IN-CHARGE KHERONI POLICE STATION
           P.O. KHERONI DIST.- KARBI ANGLONG ASSAM PIN- 782440.
           8:THE OFFICER-IN-CHARGE ZIRIKINDENG POLICE STATION
           PRESENT P.S. HAMREN DIST.- KARBI ANGLONG ASSAM PIN- 782448.

For the Applicant(s)    : Mr. R. Borpujari, Standing Counsel, Revenue & Disaster
                        Management Department.

For the Respondent(s) : Mr. P. Mahanta, Advocate for respondent No.1.

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-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

27.11.2025 (Ashutosh Kumar, CJ)

In view of the judgment & order passed today in the connected writ appeal being Writ Appeal No.138/2022, no further order is called for in the present application.

Accordingly, the interlocutory application stands closed.

                       JUDGE                       CHIEF JUSTICE



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