Abdul Ahad vs The State Of Assam And 6 Ors
2025 Latest Caselaw 5777 Gua

Gauhati High Court

Abdul Ahad vs The State Of Assam And 6 Ors on 26 June, 2025

Author: Suman Shyam

Bench: Suman Shyam

                                                                  Page No.# 1/3

GAHC010132122025




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

                            Case No. : WP(C)/3380/2025

         ABDUL AHAD
         S/O LATE MOLAI MIYA R/O. MIRADAGIRPAR, P.O. AND P.S. NILAMBAZAR,
         DISTRICT SRIBHUMI, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 6 ORS.
         REPRESENTED BY THE PRINCIPAL SECRETARY, TO THE GOVERNMENT
         OF ASSAM, PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT,
         DISPUR, GUWAHATI-781006

         2:THE ADDITIONAL CHIEF SECRETARY

          TO THE GOVERNMENT OF ASSAM
          PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
          JURIPAR
          PANJABARI
          GUWAHATI-781037

         3:THE COMMISSIONER

          PANCHAYAT AND RURAL DEVELOPMENT
          JURIPAR
          PANJABARI
          GUWAHATI-781037

         4:JOINT DIRECTOR

         O/O THE COMMISSIONER PANCHAYAT AND RURAL DEVELOPMENT
         DEPARTMENT
         JURIPAR
         PANJABARI
                                                                             Page No.# 2/3

             GUWAHATI-781037

            5:THE CHIEF EXECUTIVE OFFICER

             SRIBHUMI ZILLA PARISHAD
             DIST. SRIBHUMI
             ASSAM
             PIN CODE-788710

            6:EXECUTIVE OFFICER

             BADARPUR CHAITANYNAGAR DEVELOPMENT BLOCK
             SRIBHUMI
             DIST. SRIBHUMI
             ASSAM
             PIN NO. 788806

            7:BLOCK DEVELOPMENT OFFICER
             BADARPUR CHAITANYNAGAR DEVELOPMENT BLOCK
             SRIBHUMI
             DIST. SRIBHUMI
            ASSAM
             PIN-78880

Advocate for the Petitioner   : MR. R MAJUMDAR, MS. J GHOSH,MR. JUNM LASKAR

Advocate for the Respondent : SC, P AND R.D.,




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                          ORDER

Date : 26-06-2025

Heard Mr. R. Mazumder, learned counsel for the writ petitioner.

Perused the order dated 18-06-2025 passed by this Court wherein an order of

status quo regarding present place of posting of the petitioner at Badarpur Chaitanya

Nagar Anchalik Panchayat was directed to be maintained.

Today when the matter is called up, Mr. K. Konwar, learned standing counsel, P&RD Page No.# 3/3

Department, Assam submits that another 02 weeks time will be required to dispose of the

previous representation submitted by the petitioner in terms of the judgment and order

dated 11-04-2025 passed by this Court in W.P.(C) No. 2053/2025.

In view of the above, issue notice of motion returnable on 21-07-2025.

Since Mr. Konwar has accepted notice on behalf of all the respondents, no formal

notice is required to be sent in this case.

Extra copies of the writ petition, requisite in numbers, be furnished to the learned

departmental counsel, if not already done.

List again for admission hearing on 21-07-2025.

It is, however, made clear that pendency of this writ petition shall not constitute a

bar for the respondent authorities to dispose of the representation submitted by the

petitioner in terms of the order dated 11-04-2025.

Interim order passed earlier to continue.

JUDGE

Comparing Assistant