Dakshina Hembrom @ Daldhina Hembrom vs The State Of Assam And 7 Ors
2025 Latest Caselaw 2179 Gua

Gauhati High Court

Dakshina Hembrom @ Daldhina Hembrom vs The State Of Assam And 7 Ors on 22 January, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                  Page No.# 1/3

GAHC010250492024




                                                           undefined

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

                          Case No. : WP(C)/6996/2024

         DAKSHINA HEMBROM @ DALDHINA HEMBROM
         S/O- LT. SUPAL HEMBRAM, VILLAGE- KUMARSALI, P.O.- B. LADANGURI,
         P.S. BIJNI, DIST.- CHIRANG, BTR, ASSAM, PIN- 783393



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, REVENUE AND DISASTER MANAGEMENT DEPARTMENT,
         RELIEF AND REHABILITATION BRANCH, DISPUR, GUWAHATI-06

         2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          PERSONNEL (B) DEPTT.
          DISPUR
          GUWAHATI- 06

         3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI-06

         4:THE BODOLAND TERRITORIAL REGION (BTR)
          REPRESENTED BY ITS PRINCIPAL SECRETARY
          KOKRAJHAR
          DIST- KOKRAJHAR
          BTAD
         ASSAM
          PIN- 783370

         5:THE DISTRICT COMMISSIONER
          CHIRANG
          P.O.- KAJALGAON
                                                                             Page No.# 2/3

             DIST.- CHIRANG
             BTAD
             ASSAM
             PIN- 783385

            6:THE SUPERINTENDENT OF POLICE
             CHIRANG
             P.O.- KAJALGAON
             DIST.- CHIRANG
             BTAD
            ASSAM
             PIN- 783385

            7:THE OFFICER-IN-CHARGE OF BIJNI POLICE STATION
             P.O.- BIJNI
             DIST.- CHIRANG
             BTR
            ASSAM
             PIN- 783390

            8:THE CIRCLE OFFICER
             OF BIJNI REVENUE CIRCLE
             P.O.- BIJNI
             DIST.- CHIRANG
             BTR
            ASSAM
             PIN- 78339

Advocate for the Petitioner   : MR. M R KHANDAKAR, MR. A ROHMAN

Advocate for the Respondent : GA, ASSAM, SC, REVENUE,SC, FINANCE,SC, BTC




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                        ORDER

Date : - 22.01.2025

Heard Mr. M.R. Khandakar, learned counsel for the petitioner; Ms. P.R. Mahanta, learned Standing Counsel, Revenue and Disaster Management Department for the respondent no. 1; Mr. H. Sharma, learned Additional Senior Government Advocate, Assam for the respondent nos. 2, 5, 6, 7 & 8; Mr. M. Bhuyan, learned counsel representing Mr. B. Gogoi, learned Standing Counsel, Finance Department for the respondent no. 3; Mr. R.K. Page No.# 3/3

Basumatary, learned Standing Counsel, BTC for the respondent no. 4.

Learned counsel for the respondents have submitted that they would go through the Division Bench Judgment & Order dated 09.06.2010 passed in W.P.[C.] no. 3355/2007 [Dhaniswar Basumatary vs. State of Assam and others] and would advance their respective submissions on 29.01.2024.

List the case accordingly on 29.01.2025.

JUDGE

Comparing Assistant