As per case facts, this writ petition (WP(C) No. 52/2025) was deemed by the Court to be largely identical to a previously disposed of matter, WP(C) No. 48 of 2025, ...
No Acts & Articles mentioned in this case
COURT NO.1
HIGH COURT OF SIKKIM : GANGTOK
Record of Proceedings
WP(C) No. 52/2025
CHEWANG DORJEE BHUTIA PETITIONER (S)
VERSUS
APPELLATE AUTHORITY, LAND REVENUE AND DISASTER
MANAGEMENT DEPARTMENT AND ORS. RESPONDENT (S)
For Petitioner : Ms. Neha Gupta, Advocate.
For Respondent Nos. : Mr. S.K. Chettri, Government Advocate.
1 to 3
For Respondent Nos. : Ms. Gita Bista, Ms. Pratikcha Gurung and Mr.
4 and 5 Deepan Khatiwada, Advocates.
Date: 06/11/2025
CORAM:
HON’BLE MR. JUSTICE BISWANATH SOMADDER, CHIEF JUSTICE
…
ORDER:
Having heard the learned Advocates for the parties, this Court is of the
view that the subject matter of the writ petition is more or less identical to the
previous matter being, WP(C)No. 48 of 2025, ( Ruth Karthak Lepchani and Anr.
Vs. Chewang Dorjee Bhutia and Ors.) which has been disposed of.
No protraction of litigation is warranted in the facts of the instant case.
The writ petition is accordingly disposed of based on the observations made
by this Court in the earlier matter; being WP(C)No. 48 of 2025, ( Ruth Karthak
Lepchani and Anr. Vs. Chewang Dorjee Bhutia and Ors.).
(Biswanath Somadder)
Chief Justice
jk/avi/ami
Legal Notes
Add a Note....