Ms/ Utpala Traders vs The State Of Assam And 4 Ors
2025 Latest Caselaw 7495 Gua

Gauhati High Court

Ms/ Utpala Traders vs The State Of Assam And 4 Ors on 19 September, 2025

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GAHC010170022025




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

                        Case No. : I.A.(Civil)/2677/2025

         MS/ UTPALA TRADERS,
         REPRESENTED BY PROPRIETOR, BIJU SINHA AGED ABOUT 61 YEARS, S/O
         LATE BIREN SINHA, R/O DHARAMNALA, DIPHU, P.S .DIPHU, DIST. KARBI
         ANGLONG, ASSAM 782460


         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECY., PHE DEPTT. GOVT.
         OF ASSAM, DISPUR, GUWAHATI 781006

         2:THE KARBI ANGLONG AUTONOMOUS COUNCIL
          REPRESENTED BY ITS PRINCIPAL SECY.
          DIPHU
          KARBI ANGLONG
         ASSAM 782460

         3:THE SECRETARY
          DEPTT. OF PHE
          KARBI ANGLONG AUTONOMOUS COUNCIL
          DIPHU
          KARBI ANGLONG
         ASSAM 782460

         4:THE EXECUTIVE ENGINEER PHE
          DIPHU RURAL W/O DIVISION
          GOVT. OF ASSAM
          DIPHU
          KARBI ANGLONG
         ASSAM 782460

         5:THE ASSTT. EXECUTIVE ENGINEER
          PHE
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             DIPHU RURAL W/S DIVISION
             GOVT. OF ASSAM
             DIPHU
             KARBI ANGLONG
             ASSAM 78246

Advocate for the Petitioner   : MR. M DUTTA, MR. N C DAS,MR. S K SINGHA

Advocate for the Respondent : SC, P H E, SC, K A A C


             Linked Case : CRP/0/0

            MS UTPALA TRADERS
            ASSAM

             VERSUS

            THE STATE OF ASSAM
            ASASM


             ------------

For petitioner/appellant(s) : Mr. M. Dutta, Advocate

For respondent(s) : Ms. S. Kemprai, Advocate

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 19.09.2025 (Ashutosh Kumar, CJ)

Heard Mr. M. Dutta, learned counsel for the applicant/appellant and Ms. S. Kemprai, learned counsel for the respondent/KAAC.

This Interlocutory Application has been filed by the applicants seeking condonation of delay of 16 days in preferring an appeal against the judgment Page No.# 3/3

and order dated 13.06.2025 passed by a learned Single Judge of this Court in WP(C) No. 982/2023.

Considering the reasons stated in the application, we are of the view that the delay in preferring the appeal deserves to be condoned.

Accordingly, the delay of 16 days in preferring the appeal is condoned.

Interlocutory Application stands disposed of.

Registry to process the appeal and if it is found to be error-free, list the same on 12.11.2025 under appropriate heading.

                                       JUDGE                      CHIEF JUSTICE




Comparing Assistant