REGENT COMPUTRONICS PVT. LTD.

Tari Hai Appellant

V/S

GAUHATI HIGH COURT Respondents

Referred Judgements :-

SUPREME COURT ADVOCATES ON RECORD ASSOCIATION AND ANR. V. UNION OF INDIA [REFERRED TO]
ASHARAM M JAIN VS. A T GUPTA [REFERRED TO]
CHARAN LAL SAHU VS. UNION OF INDIA [REFERRED TO]
M B SANGHI ADVOCATE VS. HIGH COURT OF PUNJAB AND HARYANA [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
JASWANT SINGH VS. VIRENDER SINGH [REFERRED TO]
SHAMSHER SINGH BEDI VS. HIGH COURT OF PUNJAB AND HARYANA [REFERRED TO]
WORLD TANKER CARRIER CORPORATION VS. SNP SHIPPING SERVICES PRIVATE LIMITED [REFERRED TO]
RAJIV BHATIA VS. GOVERNMENT OF NCT OF DELHI [REFERRED TO]
RAJASTHAN HIGH COURT ADVOCATES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
RUPA ASHOK HURRA VS. ASHOK HURRA [REFERRED TO]
AMBICA INDUSTRIES VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
UDYAMI EVAM KHADI GRAMODYOG WELFARE SANSTHA VS. STATE OF UP [REFERRED TO]
R K ANAND VS. REGISTRAR DELHI HIGH COURT [REFERRED TO]
HINDUSTAN PAPER CORPORATION LTD VS. SYNERGY COMPOSITES PVT LTD [REFERRED TO]
ARATHI BANDI VS. BANDI JAGADRAKSHAKA RAO [REFERRED TO]
SUBRATA ROY SAHARA VS. UNION OF INDIA [REFERRED TO]
BAL KISHAN GIRI VS. STATE OF U.P. [REFERRED TO]
JAGMOHAN BAHL VS. STATE [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES VS. PROF KAUSHAL K VERMA [REFERRED TO]
STATE OF PUNJAB AND ORS. VS. BANDEEP SINGH AND ORS. [REFERRED TO]
KAMINI JAISWAL VS. UNION OF INDIA & ANR. [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHAR LAL & ORS [REFERRED TO]
STATE OF GOA VS. SUMMIT ONLINE TRADE SOLUTIONS (P) LTD [REFERRED TO]

JUDGEMENT

(1.) The preceding facts relevant and essential for disposal of this writ petition are noted hereinbelow.

(2.) The writ petitioners herein, filed 3(three) separate writ petitions, i.e. (i) WP(C) No.363(AP)/2022 [Tari Hai -Vs- NHPC & Ors.], (ii) WP(C) No.366(AP)/2022 [Tapu Nyicyor -Vs- NHPC & Ors.] and (iii) WP(C) No.201(AP)/2023 [Tadak @ Jumdak Hale -Vs- NHPC & Ors.], respectively, at the Itanagar Permanent Bench for challenging the acquisition of their lands for construction of 2000 MW Lower Subansiri Hydro Power Project at Gerukamukh in Dhemaji district, Assam.

(3.) The Chief Justice of Gauhati High Court (High Court of Assam, Nagaland, Mizoram and Arunachal Pradesh), rejected the prayer for transfer of the said writ petition to Itanagar Permanent Bench and at the same time, passed an order dtd. 9/3/2022 exercising administrative powers conferred by virtue of proviso to Clause 2 of the Notification No.K. 11018/6/95.U.S.I. dtd. 18/7/2000 in the following terms:-

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TARI HAI Vs. GAUHATI HIGH COURT

Referred Judgements :-

JUDGEMENT

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