Gauhati High Court
Ummehani Ahmed vs The State Of Assam And 10 Ors on 13 February, 2025
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/4
GAHC010023652025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/678/2025
UMMEHANI AHMED
W/O- MD. SAPIOR RAHMAN, VILLAGE-DUMARDAHA PART-III P.O-
BALAJAN, P.S-GAURIPUR, DISTRICT- DHUBRI, ASSAM PIN- 783331
VERSUS
THE STATE OF ASSAM AND 10 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM, LAND AND REVENUE DEPARTMENT, DISPUR,
GUWAHATI-06.
2:THE DISTRICT COMMISSIONER
DHUBRI
ASSAM
P.O. AND P.S. AND DISTRICT- DHUBRI
ASSAM. PIN-783301
3:THE SETTLEMENT OFFICER
DHUBRI
ASSAM
P.O. AND P.S.- DHUBRI
DIST.- DHUBRI
ASSAM
PIN- 783301.
4:THE ASSISTANT SETTLEMENT OFFICER
GOLAKGANJ REVENUE CIRCLE
P.O. AND P.S.- GOLAKGANJ
DIST.- DHUBRI
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ASSAM
PIN- 783331.
5:THE CIRCLE OFFICER
GAURIPUR REVENUE CIRCLE
DHUBRI
P.O. AND P.S.- DHUBRI
DIST.- DHUBRI
ASSAM
PIN- 783301.
6:THE ASSAM BOARD OF REVENUE
REPRESENTED BY ITS SECRETARY
PANBAZAR
GUWAHATI-01.
7:PRABIR COOMAR BARUA
S/O- LT. PRAKRITISH CHANDRA BARUA
R/O- GAURIPUR TOWN
WARD NO. 2
MATIABAGH
P.O. AND P.S.- GAURIPUR
DIST.- DHUBRI
ASSAM
PIN- 783331.
8:PARDYUT BARUA
S/O- LT. PRAKRITISH CHANDRA BARUA
R/O- GAURIPUR TOWN
WARD NO. 2
MATIABAGH
P.O. AND P.S.- GAURIPUR
DIST.- DHUBRI
ASSAM
PIN- 783331.
9:PRITAM COOMAR BARUA
S/O- LT. PRAKRITISH CHANDRA BARUA
R/O- BYE LANE NO. 2
LAKHIMI NAGAR
JORHAT WEST
JORHAT RESEARCH LABORATORY
ASSAM.
DIST.- JORHAT
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ASSAM
PIN- 785006.
10:PARBATI BARUA
D/O- LT. PRAKRITISH CHANDRA BARUA
R/O- HOUSE NO. 28
BYE LANE NO. 6
WEST PUB SARANIA
P.O.- SILPUKHURI
GUWAHATI
DISTRICT- KAMRUP(M)
ASSAM
PIN- 781003.
11:PRANATI PHOOKAN @ PRANATI BARUA
D/O- LT. PRAKRITISH CHANDRA BARUA
W/O- LT. DOUGLAS ARTHUR PHOOKAN
R/O- HOUSE NO. 28
BYE LANE NO. 6
WEST PUB SARANIA
P.O.- SILPUKHURI
GUWAHATI
DISTRICT- KAMRUP(M)
ASSAM
PIN- 781003
Advocate for the Petitioner : MR. M HUSSAIN, MR. R I MONDAL
Advocate for the Respondent : SC, REVENUE, MR P P SARMA,MR. J ROY,GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 13.02.2025
Heard Mr. M. Hussain, learned counsel for the petitioner; Mr. N. Goswami,
learned Junior Government Advocate, Assam for the respondent nos. 1, 3, 4, 5
& 6; and Mr. J. Roy, learned Senior Counsel assisted by Mr. P. Bhardwaj, learned
counsel for the respondent no. 8.
Mr. Roy, learned Senior Counsel has submitted that he needs a week's time
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to obtain instructions as to whether Dag no. 40 was part of the original
application seeking cancellation of mutation.
The contents of the writ petition as well as the Judgment and Order dated
07.01.2025 are perused.
Having regard to the contentions raised, it is observed that the operation
of the impugned Judgment and Order dated 07.01.2025 in respect of Dag no.
40 shall not be given effect to till the next date of listing.
List the case on 24.02.2025.
Mr. Hussain, learned counsel for the petitioner shall furnish a copy of the
writ petition each to Mr. Goswami, learned Junior Government Advocate, Assam
for the respondent nos. 1, 3, 4, 5 & 6 and Mr. Bhardwaj, learned counsel for the
respondent no. 8 during the course of the day.
JUDGE
Comparing Assistant
