Smt. Rijumoni Borah vs The State Of Assam And 5 Ors
2022 Latest Caselaw 4718 Gua

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GAHC010159192018




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

                             Case No. : WP(C)/4920/2018

           SMT. RIJUMONI BORAH
           W/O. SRI RAJU SAIKIA, R/O. VILL. AMGURI KHAT PATIA GAON UNDER
           THE PATIAGAON REVENUE VILLAGE, P.O. MELAMATI, P.S. TITABAR, DIST.
           JORHAT, ASSAM.

           VERSUS

           THE STATE OF ASSAM AND 5 ORS.
           REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
           REVENUE AND D.M. (LR) DEPTT., DISPUR, GUWAHATI-06, ASSAM.

           2:THE JOINT SECRETARY TO THE GOVT. OF ASSAM
            REVENUE AND D.M. (LR) DEPTT.
            DISPUR, GUWAHATI-06, ASSAM.

           3:THE DEPUTY COMMISSIONER
            JORHAT, DIST. JORHAT
           ASSAM, PIN 785001.

           4:THE ADDITIONAL DEPUTY COMMISSIONER
           TITABAR CIVIL SUB-DIVISION
           TITABAR, DIST. JORHAT
           ASSAM. PIN 785630.

           5:THE SUB-DIVISIONAL OFFICER
           TITABAR (REVENUE BRANCH) DISTRICT- JORHAT
           ASSAM, PIN 785630.

           6:THE CIRCLE OFFICER
           TITABAR/ MARIANI REVENUE CIRCLE
            DIST. JORHAT
           ASSAM. PIN 785630

Advocate for the Petitioner : MR. K BORUAH
Advocate for the Respondent : GA, ASSAM
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                                  BEFORE
                 HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR

                                     ORDER

30-11-2022

Mr. K. Baruah, learned counsel represents the petitioner.

Mr. J. Handique, learned standing counsel, Revenue Department, represents the respondent Nos. 1 and 2.

Mr. D. Bora, learned Government Advocate represents the respondent Nos. 3, 4, 5 and 6.

By this writ petition, the petitioner is challenging the advertisement dated 28-05-2018.

The learned counsel for the petitioner has produced a judgment and order dated 10-05-2022, passed in WP(C) No. 3864/2018 and submits that the said judgment and order squarely covers the case of present the petitioner. The same is also not objected to by the learned counsel for the respondents.

In that view of the matter and on consensus, this writ petition is disposed of by directing that the judgment and order dated 10-05-2022, passed in WP(C) No. 3864/2018, shall cover the case of the present writ petitioners. Accordingly, the Advertisement dated 28-05-2018 is set aside and quashed.

A copy of the judgment and order dated 10-05-2022, passed in WP(C) No. 3864/2018, is placed on record.

JUDGE Comparing Assistant