Page No.# 1/4 vs The State Of Assam And 7 Ors
2025 Latest Caselaw 9042 Gua

Gauhati High Court

Page No.# 1/4 vs The State Of Assam And 7 Ors on 1 December, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                              Page No.# 1/4

GAHC010271912024




                                                        2025:GAU-AS:16388

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

                           Case No. : WP(C)/6899/2024

         IKBAL HUSSAIN KHAN AND ORS
         S/O- MUSLEM UDDIN KHAN

         2: MUSLEM UDDIN AHMED
          S/O- LT. KHURSHED ALI KHAN

         3: IMRAN HASAN KHAN
          S/O- MUSLEM UDDIN KHAN

         4: IRFAN KHAN
          S/O- MUSLEM UDDIN KHAN

         5: BILKIS KHANAM
          D/O- MUSLEM UDDIN KHAN

         6: AYUB KHAN
          S//O- LATE- MAHAMMAD ALI KHAN

         7: NURJAHAN BEGUM
         W/O- LT. MOHAMMAD ALI KHAN

         8: FAIZUL HOQUE KHAN
          S/O- LT. ABDUL MANNAN KHAN

         9: AMINUL HOQUE KHAN
          S/O- LT. ABDUL MANNA KHAN

         10: AFLUJA KHATUN
         W/O- ATOWAR RAHMAN

         11: GOLAP HUSSAIN
          S/O- LT. HABEJ UDDIN

         12: JAHURUL ISLAM
                                                     Page No.# 2/4

S/O- HABEJ UDDIN

13: JAKIR HUSSAIN
 S/O- LT. HABEJ UDDIN

14: JANATA KHATUN
 S/O-SOLEMAN ALI

15: NOBIBOR RAHMAN
 S/O- LT. HABEJ UDDIN

16: NUR HUSSAIN
 S/O- LT. HABEJ UDDIN

17: NURUL ISLAM
 S/O- LT. HABEJ UDDIN

18: NOBIBOR RAHMAN
 S/O- LT. HABEJ UDDIN
ALL ARE R/O- VILL AND P.O- BARBALA
P.S- HOWLY
DIST- BARPETA
ASSAM
PIN- 78131

VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY, TO THE GOVT.
OF ASSAM, PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT, GHY-
06

2:THE ADDL. CHIEF SECRETARY
TO THE GOVT. OF ASSAM
 PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
 GHY-06

3:THE STATE ELECTION COMMISSIONER OF ASSAM
ADITIYA TOWER
 2ND FLOOR
 G.S. ROAD
 DISPUR
 GHY-06

4:THE DISTRICT COMMISSIONER
 BARPETA AND CHAIRMEN
 DISTRICT DELIMITATION COMMITTEE
 BARPETA
                                                                                  Page No.# 3/4

            DIST- BARPETA
            ASSAM
            PIN- 781301

            5:THE ELECTION OFFICER
             BARPETA
             DIST- BARPETA
            ASSAM
             PIN- 781301

            6:THE CHIEF EXECUTIVE OFFICER
             ZILA PARISHAD
             BARPETA
             DIST- BARPETA
            ASSAM
             PIN- 781301

            7:THE CIRCLE OFFICER
             BARPETA REVENUE CIRCLE
             BARPETA
            ASSAM
             PIN- 781301

            8:THE BLOCK DEVELOPMENT OFFICER
             PAKABETBARI DEVELOPMENT OFFICE
             KAYAKUCHI
             DIST- PARPETA
            ASSAM
             PIN- 78135

Advocate for the Petitioner   : MR. M U MONDAL, MR K ISLAM,MR. A W MONDAL,MS. N
NASRIN,MR A ALIM SK

Advocate for the Respondent : GA, ASSAM, SC, A S E C,SC, P AND R.D.




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

01.12.2025

Heard Mr. S.S. Ahmed, learned counsel who has appeared on behalf of Mr. M.U. Mondal, learned counsel for the petitioners; Mr. S. Dutta, learned Standing Counsel, Panchayat & Rural Page No.# 4/4

Development Department for the respondent nos. 1, 2, 6 & 8; Ms. P.B. Kayastha, learned counsel representing Mr. R. Dubey, learned Standing Counsel, Assam State Election Commission for the respondent nos. 3 & 5; and Mr. S.S. Roy, learned Junior Government Advocate, Assam for the respondent nos. 4 & 6.

The subject-matter of the writ petition is challenge to the delimitation process. The learned counsel for the parties have submitted that in view of a common Judgment and Order dated 24.04.2025 passed in a batch of writ petitions including W.P.[C] no. 5346/2024, the subject-matter of the writ petition has become infructuous.

In view of the above submissions made by the learned counsel for the parties, the writ petition is closed as infructuous.

JUDGE

Comparing Assistant