Habib Ali Barbhuiya vs The State Of Assam And 8 Ors
2022 Latest Caselaw 637 Gua

                                                                      Page No.# 1/3

GAHC010114862015




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

                          Case No. : WP(C)/1777/2015

         HABIB ALI BARBHUIYA
         S/O- LT. IMRAN ALI BARBHUIYA, VILL.- MOHANPUR GRANT, P.O.-
         MOHANPUR, P.S.- ALGAPUR, DIST.- HAILAKANDI, ASSAM.



         VERSUS

         THE STATE OF ASSAM and 8 ORS,
         REP. BY THE COMMISSIONER and SECY. TO THE GOVT. OF ASSAM,
         PENSION AND PUBLIC GRIEVANCE DEPTT., DISPUR, GHY- 6.

         2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
          REVENUE DEPTT.
         ASSAM
          DISPUR
          GHY- 6.

         3:THE DIRECTOR OF PENSION
          HOUSEFED COMPLEX
          BELTOLA
          GHY- 7
         ASSAM.

         4:THE DIRECTOR
          LAND RECORDS AND REVENUE DEPTT.
         ASSAM
          RUPNAGAR
          GHY- 17.

         5:THE ACCOUNTANT GENERAL A and E
         ASSAM
          MAIDAMGAON
          BELTOLA
                                                              Page No.# 2/3

             GHY- 29.

             6:THE DY. COMMISSIONER
              HAILAKANDI
              P.O.
              P.S. and DIST.- HAILAKANDI.

             7:THE SETTLEMENT OFFICER
              CACHAR and HAILAKANDI DIST.
              P.O. and P.S.- SILCHAR
              DIST.- CACHAR
             ASSAM.

             8:THE SENIOR ASSTT. SETTLEMENT OFFICER
              HAILAKANDI
              P.O.
              P.S. and DIST.- HAILAKANDI.

             9:THE ASSTT. SETTLEMENT OFFICER
              HAILAKANDI CIRCLE
              P.O.
              P.S. and DIST.- HAILAKANDI
             ASSAM

Advocate for the Petitioner   : MR.A A R KARIM

Advocate for the Respondent : MR.U K NAIRR1,3




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                            ORDER

22.02.2022

Heard Dr. B. Ahmed, learned counsel for the petitioner. Also heard Mr. T.C. Chutia, learned counsel for the respondent nos.1, 3, 6, 7, 8 &

9. Mr. R. Majumder, learned Standing Counsel, Accountant General appears for the respondent nos. 2 & 4 and Mr. J. Handique, learned counsel appears for the respondent no.5.

Hearing concluded.

Page No.# 3/3

Judgment reserved.

JUDGE

Comparing Assistant