Gauhati High Court
Page No.# 1/8 vs The State Of Assam And 5 Ors on 27 June, 2022
Page No.# 1/8
GAHC010076892018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3561/2018
JONMONI DAS AND 33 ORS.
S/O. MATHURA MOHAN DAS, VILL. CHAKA BAUSHI, P.O. NALIGAON,
DIST. BARPETA, ASSAM
2: ALEFAN NESSA
W/O. NABIBUR RAHMAN
VILL. BARBALA
P.O. JARABARI
DIST. BARPETA
ASSAM
3: MS LOVELY PARVIN
W/O. SAFIUR RAHMAN
VILL. ITERVITA
P.O. HOWLY
DIST. BARPETA
ASSAM.
4: ANOWAR HUSSAIN
S/O. ABDUL HAI
VILL. TITAPANI
P.O
BALAGAON
DIST. BARPETA
ASSAM
5: MADAN SHILL
S/O. MAHENDRA KR. SHILL
VILL. BAHARI HAT
P.O. BETKUCHI
DIST. BARPETA
Page No.# 2/8
ASSAM.
6: MAKIBUL KHAN
S/O. HATEM ALI KHAN
VILL. DABALIAPARA
P.O. BARPETA
DIST. BARPETA
ASSAM
7: NABIBAR RAHMAN
S/O. SABDER ALI
VILL. HAZIPARA
P.O. HOWLY
DIST. BARPETA
ASSAM.
8: JAMIRUL HASSAN
S/O. ABBAS ALI
VILL. ALOPATI MAJOR CHAR
P.O. ALOPATI
DIST. BARPETA
ASSAM.
9: MD. ROFIQUL ISLAM
S/O. SAMEJUDDIN
VILL. KONORAGAON
P.O. SARUKONORA
DIST. BARPETA
ASSAM.
10: ABDUL MAJID
S/O. AHMED ALI
VILL. DIGHIRPAM
P.O. NIROLA
DIST. BARPETA
ASSAM.
11: MD KAZIMUDDIN AHMED
S/O. AFSER ALI
VILL. KHOLABANDHA
P.O. KADONG
DIST. BARPETA
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ASSAM
12: MD. ROMIZUDDIN TALUKDAR
S/O. LT. A. GAFUR TALUKDAR
VILL. KALGACHIA
P.O. SARUPETA
DIST. BARPETA
ASSAM
13: INSAN ALI
S/O. ABDUL GAFUR
VILL. ADITPUR
P.O. SHAWPUT
DIST. BARPETA
ASSAM
14: MD RAFIQUE
S/O. ANISUR RAHMAN
VILL. KISMAT MOINBORI
P.O. KADONG
DIST. BARPETA
ASSAM
15: MD. SHAMIN ALMAMEN
S/O. ATAP ALI
VILL
P.O.
DIST. BARPETA
ASSAM
16: SALIM UDDIN
S/O. ISAB ALI
VILL. OTA
P.O. SARUPETA
DIST. BARPETA
ASSAM
17: DURJAN KHAN
S/O. MALAMAT KHAN
VILL. BANTIPUR
P.O. JARABARI
DIST. BARPETA
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ASSAM.
18: MD JAHIDUL ISLAM
S/O. ABDUL KUDDUS
VILL. JARABARI
P.O. CHATIA
DIST. BARPETA
ASSAM.
19: SANOWAR HUSSAIN
S/O. SUJAT ALI
VILL. UDMARI
P.O. SHOWPUR
DIST. BARPETA
ASSAM.
20: BASUDEV BARMAN
S/O. NAURAM BARMAN
VILL. LACHIMA
P.O. SARTHEBARI
DIST. BARPETA
ASSAM.
21: GOPAJIT DEKA
S/O. SRI DHIRESWAR DEKA
VILL. AND P.O. NAGAM
DIST. BARPETA
ASSAM.
22: MD MUNNAF ALI
S/O. MD GAFUR ALI
VILL. MAZDIA
MOUZA- SARUKHETRI
DIST. BARPETA
ASSAM.
23: HIMAYUN KABIR
S/O. SHAHIZ UDDIN AHMED
VILL. BALIKURI
P.O. BALIKURI
DIST. BARPETA
ASSAM
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24: SHAHEB ALI KHAN
S/O. IJJAT ALI KHAN
VILL. KALGACHIA
P.O. KALGACHIA
DIST. BARPETA
ASSAM
25: ABU BAKKART SIDDIK
S/O. MONTAZ ALI
VILL. HELENAR PAM
P.O. HOWLY
DIST. BARPETA
ASSAM
26: ND NOZMAL HOQUE
S/O. KARDESH ALI
VILL. HAZIPARA
P.O. GHILAJHARI
P.S. AND DIST. BARPETA
ASSAM.
27: KH ABDUL HUSSAIN
S/O. KH ANOWAR ALI
R/O. GUGUBARI
P.O. GUGUBARI
DIST. BARPETA
ASSAM.
28: HEM CHANDRA MEDHI
S/O. LT. KOLO RAM MEDHI
VILL. BALIPARA
P.O. BHALEKI
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
29: MD IMADADUL ISLAM
S/O. EUNUS ALI AHMED
VILL. AND P.O. GUNAILGURI
P.S. SORBHOG
DIST. BARPETA
ASSAM.
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30: LALIT KALITA
S/O. LT. HARO KALITA
VILL. BORBANG KEOTPARA
P.O. BORBANG
DIST. BARPETA
ASSAM.
31: NIRANJAN SARKAR
S/O. BABULAL SARKAR
VILL. NEWLARVITHA
P.O. KARAGARI
DIST. BARPETA
ASSAM.
32: ACHYUT BARMAN
S/O. LT. BICHARAN BARMAN
VILL. BERGAPAR
P.O. SARTHEBARI
DIST. BARPETA
ASSAM.
33: PULAK CHANDRA MEDHI
S/O. GHAMESWAR MEDHI
VILL. KARAKUCHI
P.O. SARUKHETRI
DIST. BARPETA
ASSAM.
34: NARAYAN CHANDRA PATHAK
S/O. ADHAR PATHAK
VILL. AND P.O. BARADI
DIST. BARPETA
ASSAM
VERSUS
THE STATE OF ASSAM AND 5 ORS.
THROUGH- THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
PANCHAYAT AND RURAL DEVELOPMENT DEPTT., DISPUR, GHY.
2:THE COMMISSIONER
PANCHAYAT AND RURAL DEVELOPMENT DEPTT.
Page No.# 7/8
ASSAM
PANJABARI
JURIPAR
GUWAHATI
3:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY.
4:THE JOINT DIRECTOR
OFFICE OF THE COMMISSIONER
PANCHAYAT AND RURAL DEVELOPMENT
ASSAM
PANJABARI
JURIPAR
GHY.
5:THE CHIEF EXECUTIVE OFFICER
BARPETA ZILLA PARISHAD
P.O. BARPETA
DIST. BARPETA
ASSAM
6:THE PROJECT DIRECTOR
DIST. RURAL DEVELOPMENT AGENCY BARPETA
DIST. BARPETA
ASSA
Advocate for the Petitioner : MR. T DEWAN
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
ORDER
Page No.# 8/8
27.06.2022
Mr. B Sinha, learned counsel for the petitioners states that this writ petition
was instituted for a direction to the respondent authorities for payment of the
financial benefits as provided in the judgment dated 08.06.2017 in WA
No.45/2014.
When the matter is taken up today, a further statement is made that except
for the petitioners No.1, 10 and 14, the payment of the benefits is under
process in respect of the remaining writ petitioners. The respondent may bring
the said process to its logical end.
In respect of the petitioners No.1, 10 and 14, the respondents may consider
their respective cases and pass a reasoned order on their entitlements.
Writ petition stands disposed of in the above terms.
Mr. JK Parajuli, learned Government Advocate is present on behalf of the
State respondents.
Mr. B Gogoi, learned counsel appears for the Finance Department,
Government of Assam.
Mr. NK Devnath, learned counsel appears for the P&RD Department,
Government of Assam.
JUDGE
Comparing Assistant
