Gauhati High Court

Abdur Rohman vs The State Of Assam And 4 Ors on 6 June, 2025

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GAHC010265332024




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

                          Case No. : WP(C)/6864/2024

         ABDUR ROHMAN
         S/O- LATE JOLIL SARKAR, R/O- MAHAMAYA NAGAR, P.O.- HATSINGIMARI,
         P.S. SOUTH SALMARA, DIST.- SOUTH SALMARA MANKACHAR, ASSAM,
         PIN CODE- 783135



         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM,
         DISPUR, GHY-6

         2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
          REVENUE AND DISASTER MANAGEMENT DEPARTMENT
          DISPUR
          GHY-6

         3:THE CHAIRMAN OF SCREENING COMMITTEE-CUM-SECRETARY TO THE
         GOVT. OF ASSAM
          REVENUE AND DISASTER MANAGEMENT DEPARTMENT
          DISPUR
          GUWAHATI-06

         4:THE DISTRICT COMMISSIONER
          SOUTH SALMARA MANKACHAR DISTRICT
          P.O.- HATSINGIMARI
          DIST. SOUTH SALMARA MANKACHAR
         ASSAM
          PIN CODE- 783135

         5:THE CIRCLE OFFICER
          MANKACHAR REVENUE CIRCLE
          MANKACHAR
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             P.O. MANKACHAR
             DIST. SOUTH SALMARA MANKACHAR
             ASSAM
             PIN- 78313

Advocate for the Petitioner   : MR R ISLAM, MS. A HUSSAIN

Advocate for the Respondent : GA, ASSAM, MS. S KONWAR,MS. P R MAHANTA,SC,
REVENUE




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                         ORDER

06.06.2025

Heard Mr. R. Islam, learned counsel for the petitioner. Also heard Mr. A. Bhattacharjee, learned Standing Counsel, Revenue Department.

Mr. A. Bhattacharjee, learned Standing Counsel, Revenue Department submits that he has received instructions to the effect that against the matter of payment of outstanding dues to the petitioner against the supply of GR items during 2016-17 in South Salmara, Mankachar District, the same is under consideration at higher level and a decision is yet to be taken in this regard.

However, Mr. R. Islam, learned counsel for the petitioner draws the notice of this Court to the Order dated 22.05.2024, wherein in the case of similarly situated suppliers, upon the stand of the State Government that they are entitled to the payments made against the subject supply, this Court had already disposed of the writ petition with a direction to the State Government to release the outstanding dues of the petitioner in that writ proceedings.

Mr. A. Bhattacharjee, learned Standing Counsel, Revenue Department Page No.# 3/3

seeks 2 (two) weeks time to clarify as whether the case of the petitioner is covered by the Judgment & Order of this Court passed in WP(C) No. 2584/2019 alongwith the up-to-date instructions as regards the case in hand.

List the matter after 2 (two) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant