Lut Ahmed Barbhuiya vs The State Of Assam And 4 Ors
2022 Latest Caselaw 3305 Gua

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GAHC010180652020




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/5354/2020

         LUT AHMED BARBHUIYA
         S/O. LT. HARIS ALI BARBHUIYA, VILL. RANGIRGHAT, P.O. SONAI, DIST.
         CACHAR, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         TO BE REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM,
         REVENUE (REGISTRATION) AND D.M. DEPTT., DISPUR, GUWAHATI-06.

         2:THE PERMANENT COMMITTEE

          REP. BY THE INSPECTOR GENERAL OF REGISTRATION
          ASSAM
          RUPNAGAR
          GUWAHATI-32.

         3:THE ADDL. SECRETARY

          TO THE GOVT. OF ASSAM
          REVENUE AND D.M. (REGISTRATION) DEPTT.
          JANATA BHAWAN
          DISPUR
          GUWAHATI-06.

         4:THE DISTRICT REGISTRAR

          CACHAR SILCHAR
          ASSAM.

         5:SHAHID AHMED MAZUMDER
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             S/O. MD. ALAUDDIN MAZUMDER
             R/O. VILL. MAZIRGRAM
             P.O. SONAIMUKH
             P.S. SONAI
             DIST. CACHAR
             ASSAM

Advocate for the Petitioner   : MR. U K NAIR

Advocate for the Respondent : SC, REVENUE




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 31.08.2022

Heard Mr. U.K. Nair, learned senior counsel, assisted by Mr. A.M. Borbhuiya, learned counsel for the petitioner. Also heard Mr. J. Handique, learned standing counsel for the Revenue (Registration) and Disaster Management Department, representing the respondent nos. 1 to 4, and Mr. D. Das, learned senior counsel, assisted by Mr. M.H. Laskar, learned counsel for respondent no.5.

It is seen that the petitioner has assailed the appointment of respondent no.4 to the post of Muslim Marriage Registrar & Kazi (hereinafter referred to as "MMR &K" for short) at Sonai, District Cachar. However, as per the cause title of the writ petition, the respondent no.4 is the District Registrar, Cachar, Silchar, Assam and that the said authority is not the MMR&K.

This fact was not brought to light when the matter was heard. Hence, though the matter was reserved for judgment, but the same could not be pronounced.

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Therefore, the petitioner shall do the needful, as he may be so advised.

The matter shall not be treated as part-heard.

JUDGE

Comparing Assistant