STATE OF ASSAM Vs. DIPENDRA ADHIKARI

JUDGEMENT

(1.) Heard Mr. Rajib Borpujari, learned counsel, appearing on behalf of the appellant. Also heard Mr. R. P. Kakoti, learned senior counsel, assisted by Mr. J. Islam, learned counsel, appearing on behalf of respondents No. 1 to 7.

(2.) The respondents No. 1 to 7, herein, had instituted WP(c)3131/2016, before the writ Court, inter alia, praying for adequate compensation in respect of the plot of land of their predecessor-in-interest Late Saroj Kumari Choudhury, acquired for the purpose of building the Raj Bhawan at Kharghuli, Guwahati, in the year 1975. The said writ petition was given a final consideration by the learned Single Judge, and the same was disposed of vide order, dtd. 11/7/2018, with the following directions:

(3.) The materials available on record reveal that in terms of the directions passed by the learned Single Judge vide the order, dtd. 11/7/2018, in WP(c)3131/2016; the respondent authorities had carriedout a detailed enquiry in the matter and materials having surfaced in the enquiry which had the effect of disputing the claim made by the respondents No. 1 to 7, in WP(c)3131/2016; a Review Petition being Review Petition No. 106/2019, came to be instituted by the appellant, herein, praying for review of the directions passed by the learned Single Judge vide the order, dtd. 11/7/2018, in WP(c)3131/2016. The grounds, on which the said Review Petition No. 106/2019, was so instituted by the appellant, herein, being relevant, is extracted hereinbelow: