Page No.# 1/3 vs Archana Das
2025 Latest Caselaw 8064 Gua

Gauhati High Court

Page No.# 1/3 vs Archana Das on 27 October, 2025

                                                                 Page No.# 1/3

GAHC010137992025




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

                        Case No. : I.A.(Civil)/695/2025


         FOOD CORPORATION OF INDIA
         REPRESENTED BY THE GENERAL MANAGER
         REGIONAL OFFICE
         ASSAM REGION
         G.S. ROAD ULUBARI
         GUWAHATI-07.

         2: THE GENERAL MANAGER (R)
         FOOD CORPORATION OF INDIA
          REGIONAL OFFICE
         ASSAM REGION
          G.S ROAD ULUBARI
          GUWAHATI 7

             VERSUS

         ARCHANA DAS
         W/O- ATUL DAS
         R/O- VILLAGE BALAIBIL
         P.O./ P.S.- CHANGSARI
         DIST.- KAMRUP
         ASSAM.

         2:THE STATE OF ASSAM

         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
         DEPARTMENT OF REVENUE
         DISPUR GUWAHATI 781006

          3:THE DEPUTY COMMISSIONER

         KAMRUP DISTRICT AMINGAON
         NORTH GUWAHATI ASSAM
                                                                               Page No.# 2/3


             4:THE CIRCLE OFFICER

             UTTAR GUWAHATI REVENUE CIRCLE
             AMINGAON
             KAMRUP ASSAM



      For the applicants       :    Mr. P.K. Roy, Sr. Advocate
                                    Mr. S.K. Chakraborty, Advocate
     For the respondents :          Mr. K. Bhattacharjee, Advocate

For Respondent No.1 Mr. D. Nath, Sr. Govt. Advocate, Assam Ms. N. Bordoloi, S.C., Revenue

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 27-10-2025 (Ashutosh Kumar, C.J.) This Interlocutory Application has been filed by the applicants/appellants seeking condonation of delay of 19 days in preferring the connected appeal against the judgment dated 18.12.2024 passed by a learned Single Judge of this Court in WP(C) No.3943/2022.

We have heard Mr. P.K. Roy, learned senior Advocate for the applicants/appellants and Mr. D. Nath, learned Senior Government Advocate, Assam for the respondent Nos.2, 3 and 4.

After going through the averments made in the application, we are satisfied that good grounds have been assigned by the Page No.# 3/3

applicants/appellants for condoning the delay of 19 days in preferring the connected appeal.

We, therefore, condone the delay.

The Interlocutory Application stands disposed off.

The Registry to process the appeal and list the same on 10.12.2025 under the appropriate heading.

                      JUDGE                       CHIEF JUSTICE




Comparing Assistant