AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 105 words
Heard Mr. M.H. Saikia, learned counsel for the petitioner; Mr. R. Borpujari, learned Standing Counsel, Revenue Department, Government of Assam for the respondent no. 1; and Ms. M. Barman, learned Junior Government Advocate, Assam for the respondent nos. 2 to 4 are present.
Ms. Barman, learned Junior Government Advocate has sought for 3 [three] weeks’ time to file counter affidavit on behalf of the respondent nos. 2, 3 & 4.
List the case on 16.09.2026.
The observations made in the order dated 25.06.2026 as regards the impugned order is reiterated and is to be re-considered after receipt of instruction / counter affidavit of the respondents.