Smt. Twinkle Singh vs The State Of Assam And 4 Ors
2025 Latest Caselaw 1630 Gua

Gauhati High Court

Smt. Twinkle Singh vs The State Of Assam And 4 Ors on 30 July, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                Page No.# 1/3

GAHC010160732025




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

                         Case No. : WP(C)/4214/2025

         SMT. TWINKLE SINGH
         DAUGHTER OF LATE BHISMA SINGH, RESIDENT OF CHINATOLIYA, P.S-
         NORTH LAKHIMPUR, MOUZA- NARKARI, DIST- LAKHIMPUR, ASSAM, PIN-
         787032



         VERSUS


         THE STATE OF ASSAM AND 4 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM REVENUE DEPARTMENT, DISPUR, GUWAHATI, PIN- 781006

         2:THE DISTRICT COMMISSIONER
          LAKHIMPUR
          NORTH LAKHIMPUR
         ASASM

         3:THE ADDITIONAL DISTRICT COMMISSIONER (REVENUE)
          LAKHIMPUR
          NORTH LAKHIMPUR
         ASSAM

         4:THE CIRCLE OFFICER
          LAKHIMPUR REVENUE CIRCLE
         ASSAM
          PIN- 787001

         5:SMT. DAWKI SINGH
         WIFE OF LATE RAM LAKHAN SINGH
          RESIDENT OF WARD NO. 9
          BAZARPATTY
          DIST- LAKHIMPUR
                                                                              Page No.# 2/3

             ASSAM
             PIN- 78700

Advocate for the Petitioner   : MR G J SAIKIA, MS R SAHA,MR. B J MUKHERJEE

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




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

30.07.2025

Heard Shri B.J. Mukherjee, learned counsel for the petitioner, who is aggrieved by an order dated 10.04.2025 passed by the learned Assam Board of Revenue in a Case No. 6 RA(L)/2023. It is submitted that a suit between the contesting parties is pending before the learned Civil Judge, (Sr. Division), Lakhimpur being T.S. No. 12/2023 in spite of which the shares of the parties have been determined by the learned Board. The learned counsel has also questioned the jurisdiction of the Board to embark on the said aspect of dispute.

Let notice be issued, returnable by 6 (six) weeks.

Ms. P.R. Mahanta, learned Standing Counsel, Revenue Department accepts notice on behalf of the respondent no.1 whereas Shri P.K. Medhi, learned counsel assisting Shri B J. Talukdar, learned Senior Counsel accepts notice on behalf of the respondent nos. 2, 3 and 4.

Extra copies of the writ petition be served upon the learned counsel for the respondents within 2 (two) days from today.

Let steps be taken for service of notice upon the respondent no. 5 by registered post with A/D within 2(two) days from today.

Page No.# 3/3

Shri Mukherjee, the learned counsel prays for an interim order.

After hearing and balancing the equities, it is directed that the impugned judgment shall not have any impact on the decision to be taken in the civil case.

JUDGE

Comparing Assistant