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Page No.# 1/4 vs The State Of Assam And 8 Ors
2025 Latest Caselaw 6337 Gua

Citation : 2025 Latest Caselaw 6337 Gua
Judgement Date : 26 August, 2025

Gauhati High Court

Page No.# 1/4 vs The State Of Assam And 8 Ors on 26 August, 2025

Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
                                                                    Page No.# 1/4

GAHC010186142025




                                                             undefined

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

                          Case No. : WP(C)/4786/2025

         JIAUR RAHMAN AND 6 ORS
         S/O- ABDUL SUBHAN, R/O- VILL.- LAOGAON, P.O. SOULMARI, DIST.
         NAGAON, ASSAM

         2: RUKSHANA KHATUN
         W/O- JIAUR RAHMAN
          R/O- VILL.- LAOGAON
          P.O. SOULMARI
          DIST. NAGAON
         ASSAM

         3: WAHIDUR RAHMAN
          S/O- LATE AKKAS ALI
          R/O- VILL.- LAOGAON
          P.O. SOULMARI
          DIST. NAGAON
         ASSAM

         4: ABDUL JABBAR
          S/O- JABED ALI
          R/O- VILL.- ROWMARI
          P.O. SOULMARI
          DIST. NAGAON
         ASSAM

         5: HASINUR RAHMAN
          S/O- ABDUL SUBHAN
          R/O- VILL.- ROWMARI
          P.O. SOULMARI
          DIST. NAGAON
         ASSAM

         6: ASHIQUR RAHMAN
          S/O- ABDUL SUBHAN
                                                      Page No.# 2/4

R/O- VILL.- ROWMARI
P.O. SOULMARI
DIST. NAGAON
ASSAM

7: SUKUR ALI
 S/O- LATE SUHAB ALI
 R/O- VILL.- ROWMARI
 P.O. SOULMARI
 DIST. NAGAON
ASSA

VERSUS

THE STATE OF ASSAM AND 8 ORS
TO BE REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
ASSAM, PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT, DISPUR,
GUWAHATI-6.

2:THE UNION OF INDIA
 TO BE REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
INDIA
 MINISTRY OF PANCHAYAT RAJ
 J.P. BUILDING 25
 K.G. MARG
 NEW DELHI-01.

3:THE DISTRICT COMMISSIONER
 NAGAON
 P.O. AND DIST. NAGAON
ASSAM

4:THE CHIEF ENGINEER
 P.W.D. (ROADS)
ASSAM
 CHANDMARI
 GUWAHATI-3.

5:THE EXECUTIVE ENGINEER
 PWD
 NAGAON
 BARHAMPUR AND RUPAHIHAT TERRITORIAL ROAD DIVISION
 DIST. NAGAON
ASSAM

6:THE CIRCLE OFFICER
 NAGAON SADAR REVENUE CIRCLE
 P.O. AND DIST. NAGAON
                                                                         Page No.# 3/4

             ASSAM

            7:THE EXECUTIVE OFFICER
             KHAGORIJAN ANCHALIK PANCHAYAT
             SENSOWA
             NAGAON
             DIST. NAGAON
            ASSAM

            8:THE SECRETARY OF LAOGAON GAON PANCHAYAT
             LAOGAON
             P.O. SOLMARI
             DIST. NAGAON
            ASSAM

            9:K.K. ENGINEERS
             HOUSE NO. 35
             NIZARAMUKH PATH
             SANTIPUR HILL SIDE
             P.O. BHARALUMUKH
             DIST. NAGAON
            ASSA

Advocate for the Petitioner   : MR. P K ROYCHOUDHURY, MR. N HAQUE,MR. A K AZAD,MR
M HUSSAIN

Advocate for the Respondent : GA, ASSAM, GA, ASSAM,SC, PWD ROAD,SC, P AND R.D.




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

26.08.2025

Heard Shri PK Roychoudhury, learned counsel for the petitioners. Also heard Shri D. Nath, learned Senior Government Advocate, Assam.

Shri Roychoudhury, the learned counsel has submitted that despite the matter being fixed today and as per the impugned notice dated 11.08.2025, 15 days time was granted for eviction, the demolition activities have started from Page No.# 4/4

today itself which is before even expiry of the time granted. He has also highlighted the aspect that individual notice has not been issued.

Shri Nath, the learned State Counsel has on the other hand, however submitted that the land involved is of the Panitola class and the Hon'ble Supreme Court in the judgment dated 13.11.2024 in WP(C)/295/2022 [In Re : Directions in the matter of demolition of structures] had itself clarified that the restrictions would not be applicable to certain categories of land including a land of this nature.

Let an affidavit be filed by the State in this regard.

Shri Nath, the learned State Counsel has submitted that the affidavit would be filed within the shortest possible time as there is urgency. He has further submitted that he has advised that demolition activity, if any, should be temporarily stopped.

Considering the dispute involved and the urgency expressed, list this case on Friday, i.e., 29.08.2025 before which the affidavit is required to be filed.

Considering the assurance given by the learned State Counsel, till the next date fixed i.e., 29.08.2025, status quo as on today be maintained.

The aforesaid order of status quo would however be reconsidered after filing of the affidavit.

JUDGE

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