Atikur Rahman vs The State Of Assam And Ors
2025 Latest Caselaw 1474 Gua

Gauhati High Court

Atikur Rahman vs The State Of Assam And Ors on 25 July, 2025

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GAHC010160512025




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

                                 Case No. : WP(C)/4067/2025

            ATIKUR RAHMAN
            S/O LT MR ABIDUR RAHMAN AND LT MRS RUMENA RAHMAN R/O HOSUE
            NO. 22 URBAN CITY COMPLEX NEAR INTERNATIONAL HOSPITAL GS
            ROAD GUWAHATI DIST KAMRUP METRO ASSAM PIN 781005



            VERSUS

            THE STATE OF ASSAM AND ORS
            THROUGH THE DEPUTY COMMISSIONER GOVT OF ASSAM O/O THE
            DEPUTY COMMISSIONER GOVT OF ASSAM ADMINISTRATIVE BRANCH
            LICHUBAGAN HENGRABARI GUWAHATI 36 DIST KAMRUP METRO ASSAM

            2:THE ADDL DEPUTY COMMISSIONER
            THE DEPUTY COMMISSIONER GOVT OF ASSAM ADMINISTRATIVE
            BRANCH LICHUBAGAN HENGRABARI GUWAHATI 36 DIST KAMRUP
            METRO ASSAM

            3:MRS. AFROZA RAHMAN
            W/O LT ADILUR RAHMAN RAHMAN BUILDING HOTEL DYNASTY S S
            ROAD LAKHTOKIA GUWAHATI DIST KAMRUP METRO ASSAM PIN 781001

            4:MS AZANA RAHMAN
             D/O LT ADILUR RAHMAN RAHMAN BUILDING HOTEL DYNASTY S S
            ROAD LAKHTOKIA GUWAHATI DIST KAMRUP METRO ASSAM PIN 78100

Advocate for the Petitioner   : NISHANT DAS, MS ADRITA BHUYAN,AATRAYI DAS

Advocate for the Respondent : GA, ASSAM,
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                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 25.07.2025

1. Heard Mr. N Das, learned counsel for the petitioner.

2. The grievance raised in this writ petition is that the authorities, more particularly, the respondent No.2 has not complied with the final judgment dated 24.07.2024 passed in WP(C) No.5328/2023.

3. At this stage, Mr. Das learned counsel for the petitioner submits that subsequent to filing of this writ petition, they have received a communication which goes to show that the authorities has initiated a process for cancellation of next to kin certificate issued in favour of the respondent Nos.3 & 4.

4. Accordingly, this matter stands adjourned for two weeks.

5. In the meantime, the learned counsel for the petitioner may bring on record any subsequent development by way of filing an affidavit.

6. List this matter after two weeks.

JUDGE

Comparing Assistant