Nur Hussain vs The State Of Assam And 14 Ors
2022 Latest Caselaw 2399 Gua

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GAHC010137702022




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

                             Case No. : WA/234/2022

         NUR HUSSAIN
         S/O. LT. FATIK ALI, VILL. MAHAMMAD PUR,
         P.O. KADONG, DIST. BARPETA, ASSAM.

                   VERSUS

         1: THE STATE OF ASSAM AND 14 ORS
         THROUGH THE PRINCIPAL AND SECRETARY TO THE GOVT. OF ASSAM,
         PANCHAYAT AND RURAL DEVELOPMENT, DISPUR, GUWAHATI-06,
         ASSAM.

         2:THE DEPUTY COMMISSIONER
         BARPETA DIST. BARPETA ASSAM.

         3:THE CHIEF EXECUTIVE OFFICER
         BARPETA ZILLA PARISHAD BARPETA DIST. BARPETA ASSAM.

         4:THE EXECUTIVE OFFICER
         MANDIA ANCHALIK PANCHAYAT MANDIA DIST. BARPETA ASSAM.

         5:THE PRESIDENT MANDIA ANCHALIK PANCHAYAT
         MANDIA DIST. BARPETA ASSAM.

         6:THE SECRETARY 79 NO. KADONG GAON PANCHAYAT
         KADONG P.O. KADONG P.S. BARPETA DIST. BARPETA ASSAM.

         7:SADEK ALI
         S/O. LT. ABDUL HAMID VILL. RUPAKUCHI
         P.O. JANIA DIST. BARPETA ASSAM PIN-781314.

         8:SAMIRAN BEGUM
         W/O. ABDUL HAMID
         VILL. RUPAKUCHI P.O. JANIA DIST. BARPETA ASSAM.
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            9:KAHINUR KHATUN
            W/O. SURAT ZAMAN
            VILL. MOHAMMAD PUR P.O. KADONG DIST. BARPETA ASSAM.

            10:ABEDA KHATUN
            W/O. SURAT ZAMAN
            VILL. MAHAMMAD PUR P.O. KADONG DIST. BARPETA ASSAM.

            11:RAHIMA KHATUN
            W/O. KHALILUR RAHMAN
            VILL. TAPAJULI P.O. KADONG DIST. BARPETA ASSAM.

            12:ABDUL KASHEM
            S/O. ABDUS SAMAD
            VILL. SONPURA P.O. JANIA DIST. BARPETA ASSAM.

            13:SABITA KHATUN
            W/O. SAIDUL ISLAM
            VILL. KALAM PUR P.O. KADONG DIST. BARPETA ASSAM.

            14:MAHERJAM NESSA
            W/O. KAFIL UDDIN
            VILL. AND P.O. KADONG DIST. BARPETA ASSAM.

            15:ABDUL HALIM
            S/O. LT. KHABIR UDDIN
            VILL. MOHAMMAD PUR P.O. KADONG DIST. BARPETA ASSAM

Advocate for the Petitioner   : MR. R ALI

Advocate for the Respondent : SC, P AND R.D.

                            -BEFORE-
             HON'BLE THE CHIEF JUSTICE MR. R.M. CHHAYA
          HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                            ORDER

Date : 20-07-2022 (R.M. Chhaya, CJ.)

Heard Mr. U.K. Nair, learned senior counsel, assisted by Mr. R. Ali, learned counsel for the appellant.

Issue notice, returnable on 24.08.2022.

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Mr. K. Konwar, learned standing counsel, Panchayat & Rural Development Department, accepts notice on behalf of the respondent Nos.1, 3 & 4; Mr. R.K. Borah, learned Additional Senior Government Advocate, Assam, accepts notice on behalf of the respondent No.2 and Mr. N.H. Mazarbhuiyan, learned counsel, accepts notice on behalf of the respondent Nos.7 to 15.

The appellant is, therefore, required to take steps for service of notice upon the respondent Nos.5 & 6 only. Steps by registered post with A/D within 3(three) days.

Till the returnable date, the direction issued by the learned Single Judge by judgment & order dated 29.06.2022 passed in WP(C) No.3417/2022 shall remain in abeyance.

                       JUDGE                              CHIEF JUSTICE




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