Rajib Barman vs The State Of Assam And 2 Ors
2024 Latest Caselaw 8425 Gua

Gauhati High Court

Rajib Barman vs The State Of Assam And 2 Ors on 18 November, 2024

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                     Page No.# 1/2

GAHC010232312024




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

                                 Case No. : WP(C)/5874/2024

            RAJIB BARMAN
            SON OF LATE JAMINI BARMAN, VILLAGE- ULUBARI (BIRUBARI), DR.
            B.R.AMBEDKAR NAGAR, MOUZA- ULUBARI, P.S. PALTAN BAZAR,
            DISTRICT- KAMRUP (M), ASSAM



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM, REVENUE DEPARTMENT, DISPUR, GUWAHATI- 781006

            2:THE DEPUTY COMMISSIONER
             KAMRUP (M)
             HENGRABARI
             GUWAHATI- 781036
            ASSAM

            3:THE CIRCLE OFFICER
             GUWAHATI REVENUE CIRCLE
             ULUBARI
             GUWAHATI- 78100

Advocate for the Petitioner   : MD. A MATLIB, MR R DHAR

Advocate for the Respondent : SC, REVENUE, GA, ASSAM
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

18.11.2024

Mr. R. Dhar, learned counsel for petitioner submits that a Co-Ordinate Bench had disposed of a similar matter. The said judgment will also cover the issue raised in the writ petition and prays two weeks to press the judgment before the Court.

Ms. P.R. Mahanta, learned Senior Counsel for the Revenue Department.

List the matter on the next week.

JUDGE

Comparing Assistant