2: Najimuddin Sikdar vs The State Of Assam And 5 Ors
2023 Latest Caselaw 13 Gua

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GAHC010216192018




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

                          Case No. : WP(C)/7542/2018

         ON THE DEATH OF KHALILUR RAHMAN, HIS LEGAL REPRESENTATIVES
         S/O LATE BAHAR ALI
         PO BALADMARI, MOUZA BALADMARI, DIST GOALPARA, ASSAM

         1.1: TAJIMUDDIN SIKDAR
          S/O LATE KHALILUR RAHMAN
         VILL.AND P.O.- BALADMARI
          MOUZA- BALADMARI
          DIST- GOALPARA
         ASSAM

         1.2: NAJIMUDDIN SIKDAR
          S/O- LATE KHALILUR RAHMAN
         VILL. AND P.O.- BALADMARI
          MOUZA- BALADMARI
          DIST- GOALPARA
         ASSA

         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         THROUGH THE COMMISSIONER AND SECRETARY, REVENUE
         DEPARTMENT, ASSAM, DISPUR, GUWAHATI 781006

         2:THE DIRECTOR OF LAND RECORDS

          ASSAM
          RUPNAGAR
          GUWAHATI 32

         3:THE DEPUTY COMMISSIONER
          DISTRICT MAGISTRATE.GOALPARA

          PO AND DIST GOALPARA
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             ASSAM
             783120

            4:THE ASSISTANT SETTLEMENT OFFICER
             MATIA REVENUE CIRCLE
             MATIA
             PO MATIA
             DIST GOALPARA
            ASSAM 783120

            5:ADDITIONAL DEPUTY COMMISSIONER
             GOALPARA
             PO AND DIST GOALPARA
            ASSAM
             783120

            6:THE DIVISIONAL FOREST OFFICER
             GOALPARA
             PO BALADMARI
             PS AND DIST GOALPARA
            ASSAM
             78312

Advocate for the Petitioner   : MR M H AHMED

Advocate for the Respondent : SC, REVENUE




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

Date : 02.01.2023

Heard Mr. M.H. Ahmed, learned counsel for the petitioner. Also heard Mr. A. Bhattacharjee, learned standing counsel for the respondent nos.1 and 2 and Mr. B. Deuri, learned Govt. Advocate appearing for the respondent nos.3, 4 and

5.

The learned counsel for the petitioner is directed to produce the copy of the judgment dated 07.04.1986 passed in T.S. 74/1982.

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Accordingly, the matter stands adjourned today.

List after 4 (four) weeks.

Registry shall reflect the name of standing counsel, Forest Department in the cause list while listing the matter next.

JUDGE

Comparing Assistant