Gauhati High Court
Page No.# 1/8 vs Jagannath Sarma And 12 Ors on 26 September, 2025
Page No.# 1/8
GAHC010037832018
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/594/2018
THE STATE OF ASSAM
REPRESENTED BY THE SECY. TO THE GOVT OF ASSAM, REVENUE DEPTT.,
GUWAHATI, DIST. KAMRUP, ASSAM.
2: THE CHIEF CONSERVATOR OF FOREST
ASSAM
GUWAHATI-1
3: THE DIVISIONAL FOREST OFFICER
EAST DIVISION
KAMRUP
GUWAHATI-1
4: THE RANGE OFFICER
GORBHANGA RANGE
BASISTHA
GUWAHATI
DIST. KAMRUP
5: THE BEAT OFFICER
FOREST DEPTT.
GORBHANGA RANGE
BASISTHA
GUWAHATI
VERSUS
JAGANNATH SARMA and 12 ORS
R/O SILPUKHURI, BEHIND GOSWAMI SERVICE, GUWAHATI-3, DIST.
KAMRUP (M), ASSAM.
Page No.# 2/8
2:PROMOD SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
3:BHAGAWAN SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
4:JITENDRA NATH SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
5:UPEN SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
6:DINESH CH. BHAGAWATI
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
7:PANKAJ SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
Page No.# 3/8
8:NIPEN SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
9:AMIYA SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
10:PANKAJ SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
11:PRANAB SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
12:BIRAJ SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
THROUGH THEIR CONSTITUTED POWER OF ATTORNEY HOLDER SRI
JAYDEEP BHATTACHARJEE
S/O LATE BHUBANESWAR BHATTACHARJEE
R/O SILPUKHURI
BEHIND GOSWAMI SERVICE
GUWAHATI-3
DIST. KAMRUP (M)
ASSAM.
13:DEBAJIT SARMA
Page No.# 4/8
R/O MAIDAMGAON
P.O. BELTOLA
GUWAHATI 28 IN THE DIST. KAMRUP
ASSAM
Advocate for the Petitioner : MR. S P CHOUDHURY, ADDL. SR. GA, ASSAM
Advocate for the Respondent : ,
Linked Case : RSA/46/2018
THE STATE OF ASSAM
REPRESENTED BY THE SECY. TO THE GOVT OF ASSAM
REVENUE DEPTT.
GUWAHATI
DIST. KAMRUP
ASSAM.
2: THE CHIEF CONSERVATOR OF FOREST
ASSAM
GUWAHATI-1
3: THE DIVISIONAL FOREST OFFICER
EAST DIVISION
KAMRUP
GUWAHATI-1
4: THE RANGE OFFICER
GORBHANGA RANGE
BASISTHA
GUWAHATI
DIST. KAMRUP
5: THE BEAT OFFICER
FOREST DEPTT.
GORBHANGA RANGE
BASISTHA
GUWAHATI.
VERSUS
Page No.# 5/8
JAGANNATH SARMA and 12 ORS
R/O SILPUKHURI
BEHIND GOSWAMI SERVICE
GUWAHATI-3
DIST. KAMRUP (M)
ASSAM.
2:PROMOD SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
3:BHAGAWAN SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
4:JITENDRA NATH SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
5:UPEN SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
6:DINESH CH. BHAGAWATI
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
7:PARESH SARMA
Page No.# 6/8
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
8:NIPEN SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
9:AMIYA SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
10:PANKAJ SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
11:PRANAB SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
12:BIRAJ SARMA
R/O BASISTHA
P.O. BASISTHA
GUWAHATI 32
DIST. KAMRUP (M)
ASSAM
THROUGH THEIR CONSTITUTED POWER OF ATTORNEY HOLDER SRI
JAYDEEP BHATTACHARJEE
S/O LATE BHUBANESWAR BHATTACHARJEE
Page No.# 7/8
R/O SILPUKHURI
BEHIND GOSWAMI SERVICE
GUWAHATI-3
DIST. KAMRUP (M)
ASSAM.
13:DEBAJIT SARMA
R/O MAIDAMGAON
P.O. BELTOLA
GUWAHATI 28 IN THE DIST. KAMRUP
ASSAM.
------------
Advocate for : MR. S P CHOUDHURY
Advocate for : appearing for JAGANNATH SARMA and 12 ORS
BEFORE
HON'BLE MRS. JUSTICE MITALI THAKURIA
ORDER
26-09-2025
Heard Mr. J. Singh, learned Government Advocate, for the
applicant/appellants.
The present application has been filed for condonation of delay of 393 days
in preferring the connected appeal against the judgment and order passed in
T.A. No.13/2007, dismissing the appeal affirming the judgment and decree
dated 08.01.2011, passed by the learned Civil Judge (Jr. Div.) No.1, Kamrup at
Guwahati in T.S. No. 297/2006.
It is submitted by Mr. Singh, learned Government Advocate that the file of
the case has been misplaced for which, the applicant/appellant is not in a
position to take steps for service of notice on the respondents and accordingly,
he prays for some time to reconstruct the file and to take steps for service of
notice on the respondents.
Page No.# 8/8
Considering the submission of Mr. Singh, learned Government Advocate, the
State is hereby directed to take fresh steps on the respondent No.2 after
reconstruction of the file.
List this matter after the puja vacation, on a date to be fixed by the Registry.
JUDGE
Comparing Assistant
