AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 147 wordsBhaskar Raj Pradhan, J
On 28.05.2024 records before the Additional District Magistrate, Gyalshing District and Appellate Authority, Land Revenue and Disaster Management Department, Government of Sikkim was called for. The Registry note dated 06.06.2024 reflects that the said records have been received. The same may be kept on record.
Respondent no.1 has filed the counter affidavit and reply to I.A. No. 01 of 2024. The same are taken on record.
Mr. Sujan Sunwar, learned Assistant Government Advocate representing respondent nos. 2 to 4 submits that he could not file the counter affidavit because the Department has still not forwarded the relevant documents. He seeks further time to do so. Four weeks as prayed for is granted. Two weeks thereafter, to the petitioner to file rejoinder, if required.
The interim order passed on 28.05.2024 shall continue till the next date.
List on 29.10.2024.