Gauhati High Court
Page No.# 1/5 vs The State Of Assam And 12 Ors on 2 January, 2023
Page No.# 1/5
GAHC010262922022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/8375/2022
RATNESWAR PATGIRI AND 4 ORS
S/O LT CHANDRA KANTA KALITA, R/O 189 NO, BONGAON, P.O.-TIPLAI,
P.S.-DHUPDHARA, DIST- GOALPARA, ASSAM, PIN-783101
2: ROHINI PATGIRI
S/O LT KHAGEN PATGIRI
R/O 189 NO
BONGAON
P.O.-TIPLAI
P.S.-DHUPDHARA
DIST- GOALPARA
ASSAM
PIN-783101
3: MILAN PATGIRI
S/O MADHAB PATGIRI
R/O 189 NO
BONGAON
P.O.-TIPLAI
P.S.-DHUPDHARA
DIST- GOALPARA
ASSAM
PIN-783101
4: RABEN PATGIRI
S/O MADHAB PATGIRI
R/O 189 NO
BONGAON
P.O.-TIPLAI
P.S.-DHUPDHARA
DIST- GOALPARA
ASSAM
PIN-78310
Page No.# 2/5
VERSUS
THE STATE OF ASSAM AND 12 ORS
REPRESENTED BY SECRETARY TO THE GOVT OF ASSAM, REVENUE AND
DISASTER MANAGEMENT DISPUR, GUWAHATI-6
2:THE DEPUTY COMMISSIONER
GOALPARA
ASSAM
3:THE CIRCLE OFFICER
RONGJULI REVENUE CIRCLE
ASSAM
4:HARI CHARAN NATH @ RABHA
S/O LATE MAHAN CH NATH
R/O VILL-DHANUBHANGA
P.O.-DHANUBHANGA
P.S.-DHUPDHARA
DIST-GOALPARA
ASSAM
5:JITU NATH @ RABHA
S/O LATE MAHAN CH NATH
R/O VILL-DHANUBHANGA
P.O.-DHANUBHANGA
P.S.-DHUPDHARA
DIST-GOALPARA
ASSAM
6:BHANUMATI RABHA
W/O LATE MAHAN CH NATH
R/O VILL-DHANUBHANGA
P.O.-DHANUBHANGA
P.S.-DHUPDHARA
DIST-GOALPARA
ASSAM
7:SANDHYA RABHA
D/O LATE MAHAN CH NATH
R/O VILL-DHANUBHANGA
P.O.-DHANUBHANGA
P.S.-DHUPDHARA
DIST-GOALPARA
ASSAM
8:TARULATA RABHA
D/O LATE MAHAN CH NATH
Page No.# 3/5
R/O VILL-DHANUBHANGA
P.O.-DHANUBHANGA
P.S.-DHUPDHARA
DIST-GOALPARA
ASSAM
9:SARAT NATH
S/O LATE GANGARAM NATH
R/O VILL-BONGAON
P.O.-TIPLAI
P.S.-RONGJULI
DIST-GOALPARA
ASSAM
10:SMTI JOYA NATH
W/O SRI SARAT NATH
R/O VILL-BONGAON
P.O.-TIPLAI
P.S.-RONGJULI
DIST-GOALPARA
ASSAM
11:DIBAKAR DAS
S/O LATE BHABA TARAN DAS
R/O VILL-BONGAON
P.O.-TIPLAI
P.S.-RONGJULI
DIST-GOALPARA
ASSAM
12:PANKAJ DAS
S/O LATE BHABA TARAN DAS
R/O VILL-BONGAON
P.O.-TIPLAI
P.S.-RONGJULI
DIST-GOALPARA
ASSAM
13:UDAY KUMAR PATGIRI
S/O LT CHANDRA KANTA KALITA
R/O 189 NO
BONGAON
P.O.-TIPLAI
P.S.-DHUPDHARA
DIST- GOALPARA
ASSA
Advocate for the Petitioner : MR. M DUTTA
Page No.# 4/5
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 02.01.2023
Heard Ms. S. Dev, learned counsel for the petitioners. Also heard Mr. A.
Bhattacharjee, learned standing counsel for respondent no.1 and Ms. S. Sarma,
learned Govt. Advocate appearing for respondent nos.2 and 3.
By filling this writ petition under Article 226 of the Constitution of India,
the petitioner has challenged the judgment and order dated 21.09.2022 passed
by the learned Special (Land Grabbing) Tribunal, Goalpara in Land Grabbing
Case No. 2/2018 on the ground that till date, the appellate Court/tribunal has
not been constituted.
Issue notice including notice on the prayer for interim relief returnable in
4 (four) weeks.
Requisite extra copies of the writ petition be furnished to the learned
State and Departmental counsel in course of the day.
The petitioners shall take steps within 2 (two) days for service of notice
on the respondent no.4 and proforma respondent nos.5 to 13 by registered post
with A/D as well as by usual process.
Registry shall reflect the name of standing counsel, Revenue & Disaster
Page No.# 5/5
Management Department in the cause list while listing the matter next.
List after 4 (four) weeks.
JUDGE
Comparing Assistant
