Page No.# 1/3 vs The State Of Assam And 5 Ors
2025 Latest Caselaw 5792 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 5 Ors on 26 June, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                Page No.# 1/3

GAHC010043422025




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

                           Case No. : WP(C)/1684/2025

         TAJ MD. KAMAL KHAN AND ANR
         S/O - LATE ABDUL MANAN KHAN, VILL- BADARKUNA, P.O- ERALIGOOL,
         P.S- PATHARKANDI, DIST- SRIBHUMI, ASSAM.

         2: ABDUL KASIM
          S/O - LATE ABDUL LATIF
         VILL- BANDARKUNA
          P.S- PATHARKANDI
          DIST- SRIBHUMI
         ASSAM

         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE PRINCIPAL AND SECRETARY TO THE GOVT. OF
         ASSAM, PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT, DISPUR,
         GUWAHATI-06

         2:THE ASSAM STATE ELECTION COMMISSION
          REPRESENTED BY ITS SECRETARY
          DISPUR
          GUWAHATI-06

         3:THE COMMISSIONER
          PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
          PANJABARI
          JURIPAR
          GUWAHATI-37

         4:THE DISTRICT DELIMITATION COMMISSION
          REPRESENTED BY ITS CHAIRMAN CUM THE DISTRICT COMMISSIONER
          SRIBHUMI (ASSAM)
          PIN-788710
                                                                            Page No.# 2/3

            5:THE DISTRICT ELECTORAL REGISTRATION OFFICER
             KARIMGANJ/SRIBHUMI
             P.O. AND DIST- SRIBHUMI
            ASSAM
             PIN-788710

            6:THE BLOCK DEVELOPMENT OFFICER
             NILAMBAZAR DEVELOPMENT BLOCK
             NILAMBAZAR
             P.S.- NILAMBAZAR
             SRIBHUMI
            ASSAM
             PIN- 78872

Advocate for the Petitioner   : MR H R CHOUDHURY, A S PRODHANI,S. TALUKDAR

Advocate for the Respondent : SC, P AND R.D., SC, A S E C




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

26.06.2025

Heard Shri H.R. Choudhury, learned counsel for the petitioners. Also heard Shri K. Konwar, the learned AAG, Assam as well as Shri R. Dubey, learned Standing Counsel for the State Election Commission.

The challenge in this writ petition was in respect of the action taken by the District Delimitation Commission. The petitioners are aggrieved by change of their Wards.

The learned counsel for the respondents have however informed that this issue along with connected issues have already been decided by this Court in a series of writ petition, the lead case being WP(C)/5346/2024, judgment dated 24.04.2025 whereby the challenge has been rejected.

On perusal of the copy of the said judgment, it appears that the issue raised in Page No.# 3/3

the present petition is squarely covered by the said judgment.

Accordingly, the writ petition stands dismissed.

JUDGE

Comparing Assistant