M/S Tantia Constructions Ltd. And Anr. Vs Guwahati Metro Politan Development Authority And 3 Ors
.... etitioners. It is submitted that the petitioner’s unit is a running unit which manufactures readymix concrete. 7. Per contra, Ms. Chutia, learned counsel appearing for the GMDA by referring to the affidavit-in-opposition on 30.01.2013 has submitted that the entire premise on which the writ ...
Gauhati High Court
Debajit Das Vs State Of Assam
.... ed 22.07.2020 passed by the Division Bench of this Court in I.A. (Civil) No. 1237/2020 (Debajit Das –vs- State of Assam & 12 Ors.), which was filed by the petitioner and, as such, the State respondents could not have gone beyond the issue raised in I.A. (Civil) No. 1237/2020. The petit ...
Gauhati High Court
Smti. Aditi Bezbaruah Vs Mr Kamalesh Kumar Singhania
.... ease matters in para 8 above are critical requests and essential to keep project on going concern basis and for Plan implementation. The Crystallised amount mentioned in Para 2.2.1.2 will be honoured by RA as per the proposed schedule.” This Adjudicating Authority holds that it is beyond it ...
National Company Law Appellate Tribunal New Delhi
Sarbeswar Boruah And Ors Vs Union Of India And Ors
.... he jurisdiction to entertain the case. iv) Considering the facts and circumstances involved in the case, can it be said that substantial question relating to environment including enforcement of any legal right relating to environment is involved and that such question arises out of the im ...
National Green Tribunal Eastern Zone Bench, Kolkata
Priyanka Estates International Pvt. Ltd. and Others Vs State of Assam and Others
.... to him, the height of the building can be 100 feet, being the double of the width of the road. Since the height of the building of the Appellants even after construction upto 8 th floors is only 93 feet, the part of the building beyond 5 1/2 floors is not liable to be demolished. 39. It was al ...
Supreme Court of India
Kamrup Developers Pvt. Ltd. Vs State of Assam and Others
.... edly granted by the GMC without ascertaining the feasibility of construction up-to 8th floor. The Respondent GMDA has specifically denied the Petitioner''s claim that the Petitioner submitted the required documents vide letters dated 6.6.1998 and 27.7.1998. The date of joint inspection was fixed on ...
Gauhati High Court
Aryabhatta Junior Science College and Another Vs State of Assam and Others
.... "commercial purpose" does not include "educational purpose". 8. I have considered the submissions made by the learned Counsel for the parties and the materials on record. The petitioner No. 2 was granted the no-objection certificate u/s 25 of the Act for construction of RCC building for commerci ...
Gauhati High Court
The Karnataka Land Developers Association (R) and Others Vs The Commissioner, Bangalore Metropolitan Regional Development Authority and Bangalore Metropolitan Regional Development Authority
.... ts that may be entrusted by the Government or which may be necessary or incidental to further the object for which the Authority is constituted, These powers and functions of the Authority, examined in the background of the object for which the Authority is constituted have overriding effect over th ...
Karnataka High Court
Rajdhani Filling Station and Another Vs State of Assam and Others
.... est. The respondent Nos. 5 and 6 in their affidavit averred that they had, by the letter dated 3.2.2005, informed the Additional Deputy Commissioner, Kamrup (Metro) that the proposal of retail outlet of petroleum products in the present campus of Udesna Cinema Hall cannot be allowed as the area is r ...
Gauhati High Court
Dr. Narendra Nath Barman Vs The Gauhati Metropolitan Development Authority and Others
.... Gauhati in the G.M.C. Chapter XXVI contains the relevant provisions with regard to building. Sections 322 to 326 deal with the preparation of development scheme by the G.M.C. and the development scheme include construction and reconstruction of building and this position is clear from the provisions ...
Gauhati High Court
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