Rana Saidur Zaman vs The State Of Assam And 8 Ors
2025 Latest Caselaw 2649 Gua

Gauhati High Court

Rana Saidur Zaman vs The State Of Assam And 8 Ors on 11 August, 2025

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GAHC010070722024




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

                             Case No. : WP(C)/1873/2024

         RANA SAIDUR ZAMAN
         SON OF LATE ALHAZ RAHMAN ALI,
         RESIDENT OF HOUSE NO. 62, RAHMAN MANSION,
         SOUTH SARANIA, P.O.- ULUBARI,
         DIST.- KAMRUP(M), ASSAM, GUWAHATI- 781007.



         VERSUS

         THE STATE OF ASSAM AND 8 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM,
         HOME DEPARTMENT, DISPUR, GUWAHATI- 781006.

         2:THE DIRECTOR GENERAL OF POLICE
         ASSAM
          POLICE HEADQUARTER
          ULUBARI

         GUWAHATI- 781007.

         3:THE ADDITIONAL DIRECTOR GENERAL OF POLICE (SECURITY)
          SPECIAL BRANCH
         ASSAM
          KAHILIPARA
          GUWAHATI- 781019.

         4:THE ADDITIONAL DIRECTOR GENERAL OF POLICE
          SPECIAL BRANCH
         ASSAM
          KAHILIPARA
          GUWAHATI- 781019.
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            5:THE INSPECTOR GENERAL OF POLICE
             SPECIAL BRANCH (SECURITY)
            ASSAM
             KAHILIPARA
             GUWAHATI- 781019.

            6:THE SUPERINTENDENT OF POLICE
             SPECIAL BRANCH (SECURITY)
            ASSAM
             KAHILIPARA
             GUWAHATI- 781019.

            7:THE COMMISSIONER OF POLICE
             GUWAHATI CITY
             KAMRUP(M)
            ASSAM
             PIN- 781001.

            8:THE DEPUTY COMMISSIONER OF POLICE (SECURITY)
             OFFICE OF THE COMMISSIONER OF POLICE
             GUWAHATI

            ASSAM
            PIN- 781001.

            9:THE STATE SECURITY REVIEW COMMITTEE
             REPRESENTED BY ITS CHAIRMAN

            DEPARTMENT OF HOME AND POLITICAL

            GOVERNMENT OF ASSAM

            DISPUR
            GUWAHATI- 781006

Advocate for the Petitioner   : MR. K N CHOUDHURY, N GAUTAM,MR. D J DAS,MR. R M
DEKA

Advocate for the Respondent : GA, ASSAM,




                                           BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

11.08.2025 Page No.# 3/3

The petitioner approached this court earlier assailing withdrawal or personal security officer. In an order dated 06.03.2024 passed in WP(C) 5733/2017 and other connected matters, the Co-ordinate Bench directed consideration of the case of the petitioner and other similarly situated persons by making individual threat assessments and also taking into consideration the ratio of the judgment laid down by the Hon'ble Apex Court in State of West Bengal vs. Biswanath Mitra reported in (2015) 1 SCC 599.

Thereafter, by communication dated 01.04.2024, it was intimated to the petitioner that in terms of SSRC minutes dated 27.03.2024, the PSO of the petitioner was withdrawn from 01.04.2024. Such order is under challenge in this proceeding.

The State has filed an affidavit, however, in the considered opinion of this court, the SSRC minutes dated 27.03.2024 shall be necessary for determination of the present case, which is not been annexed along with the affidavit filed.

Mr. SS Roy, learned State counsel submits that he may be granted 10 days time to produce the SSRC minutes before this court with an advance copy to the petitioner.

Prayer stands allowed.

List this matter again on 26.08.2025.

JUDGE

Comparing Assistant