LAWS(GAU)-2017-9-107

TRIO STONEY MART Vs. JAMAL AHMED AND OTHERS

Decided On September 16, 2017
Trio Stoney Mart Appellant
V/S
Jamal Ahmed And Others Respondents

JUDGEMENT

(1.) Subject-matter of the two appeals being inter-related, those were heard together and are being disposed of by this common order.

(2.) Heard Mr. K.N. Choudhury, learned senior counsel assisted by Mr. B. Kashyap, learned counsel for the appellants; Mr. T.C. Chutia, learned Government advocate, Assam; Mr. S. Borthakur, learned counsel for respondent No.7 and Mr. N.N.B. Choudhury, learned counsel for respondent No.8.

(3.) Matter relates to settlement of Kalain Minor Mineral Unit Nos. 1 and 2(Stone) following sale notice dated 5.9.2013.