Md. Hafizur Rahman vs The State Of Assam And 2 Ors
2022 Latest Caselaw 2243 Gua

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GAHC010123342022




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

                                 Case No. : WP(C)/4315/2022

            MD. HAFIZUR RAHMAN
            SON OF LATE HASEN ALI
            R/O VILL- JHAGRAPAR
            PART-III,
            P.O. JHAGRARPAR
            P.S. DHUBRI
            DIST. DHUBRI, ASSAM

            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            REVENUE AND DISASTER MANAGEMENT DEPARTMENT, DISPUR,
            GUWAHATI- 781006. DIST. KAMRUP (M), ASSAM

            2:THE DEPUTY COMMISSIONER
            DHUBRI
            P.O. AND P.S. DHUBRI
            DIST. DHUBRI
            ASSAM

            3:THE CIRCLE OFFICER
             DHUBRI
            DHUBRI CIRCLE OFFICER
             P.O. AND P.S. DHUBRI
            DIST. DHUBRI
            ASSA

Advocate for the Petitioner   : MR I HASSAN

Advocate for the Respondent : GA, ASSAM
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                                     BEFORE
                        HONOURABLE MR. JUSTICE SUMAN SHYAM

                                             ORDER

28.06.2022 Heard Mr. H. Baruah, learned counsel for the petitioner.

The writ petitioner along with his father had made an application for

correction of revenue records on the strength of judgment and decree passed

in Title Suit No.225/1989. Despite receipt of such application, the revenue

authorities did not take any step to correct the record. Aggrieved thereby, this

writ petition has been filed.

Ms. S. Sarma, learned Govt. Advocate, Assam prays for some time to

obtain instruction.

Issue notice of motion returnable in six weeks.

Since Mr. B. J. Talukdar, learned senior counsel assisted by Ms. P. Devi has

entered appearance and accepted notice on behalf of respondent No.1 and

Ms. S. Sarma, learned Govt. Advocate, Assam has accepted notice on behalf

of respondent Nos.2 and 3, service of notice is deemed to be complete in this

case. However, extra copies of the writ petition, requisite in numbers, be

furnished to the learned departmental counsel within three days from today so

as to enable them to obtain instruction.

JUDGE

Comparing Assistant