Rikkabul Khan Rostogy vs The State Of Assam And 4 Ors
2024 Latest Caselaw 5029 Gua

Gauhati High Court

Rikkabul Khan Rostogy vs The State Of Assam And 4 Ors on 22 July, 2024

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GAHC010245512023




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

                          Case No. : WP(C)/6353/2023

         RIKKABUL KHAN ROSTOGY
         S/O- LATE RASTUM ALI,
         VILL. DOLAITOLA,
         P.S.- HAJO,
         DIST.- KAMRUP, ASSAM,
         PIN- 781102.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM,
         REVENUE (RELIEF AND REHABILITATION) AND DISASTER
         MANAGEMENT DEPARTMENT,
         DISPUR, GUWAHATI-06.

         2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI-06.

         3:THE DISTRICT COMMISSIONER OF KAMRUP DISTRICT
          P.O. AND P.S.- AMINGAON

         DIST- KAMRUP
         ASSAM

         PIN- 781031.

         4:THE CIRCLE OFFICER
          HAJO REVENUE CIRCLE
          P.O. AND P.S.- HAJO
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             DIST.- KAMRUP

            ASSAM
            PIN- 781102.

            5:THE OFFICER-IN-CHARGE
             HAJO POLICE STATION
             P.O. AND P.S.- HAJO

            DIST.- KAMRUP
            ASSAM

            PIN- 781102

Advocate for the Petitioner   : MR. M HUSSAIN

Advocate for the Respondent : SC, REVENUE




                                         BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

22.07.2024 The learned counsel for the petitioner submits that he may be granted some time to obtain instruction whether the petitioner had filed any claim petition under MV Act for the reason of death of her son in a motor vehicular accident. The learned counsel further seeks to look into whether the judgment rendered in WP(C) 2700/2023 (Monisa Khatun @ Monisha Khatun vs. State of Assam & 5 Ors.) is applicable in his case.

Prayer is allowed.

List the matter after two weeks.

JUDGE

Comparing Assistant