Page No.# 1/2 vs The State Of Assam And 4 Ors
2025 Latest Caselaw 8327 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And 4 Ors on 6 November, 2025

                                                                   Page No.# 1/2

GAHC010015672024




                                                             2025:GAU-AS:14949

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

                           Case No. : WP(C)/445/2024

         HELLAL KHAN
         S/O LATE JALAL KHAN, R/O VILL-TARABARI CHAR, P.O.-BAHARIHAT, P.S.-
         TARABARI, DIST-BARPETA, ASSAM, PIN-781302



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, REVENUE AND DISASTER MANAGEMENT
         DEPARTMENT (RELIEF AND REHABILITATION BRANCH), DISPUR,
         GUWAHATI-781006

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          FINANCE DEPARTMENT
          DISPUR, GUWAHATI-781006

         3:THE DISTRICT COMMISSIONER OF BARPETA DISTRICT
         ASSAM
          P.O. AND P.S.-BARPETA, PIN-781314

         4:THE CIRCLE OFFICER
          CHENGA REVENUE CIRCLE
          P.O.-CHENGA BAZAR
          P.S.-TARABARI
          DIST- BARPETA
         ASSAM, PIN-781305

         5:THE OFFICER-IN-CHARGE OF TARABARI POLICE STATION
          P.O.-CHENGA BAZAR
          DIST-BARPETA
         ASSAM PIN-78130
                                                                              Page No.# 2/2


Advocate for the Petitioner   : MR. R Deka, S I AKAND

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




                                    BEFORE
                    HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                          ORDER

Date : 06-11-2025

Heard Mr. R. Deka, learned counsel for the petitioner. Also heard Ms. N. Bordoloi, learned counsel for the respondent No. 1 and Ms. M. Barman, learned counsel appears for the respondent No. 3, 4 & 5.

On the last occasion, it was submitted that the issue raised in this writ petition are covered by the judgment & order dated 21.06.2024 passed in WP(C) No. 2700/2023. We have gone through the content of the writ petition and the order referred to. We are of the view that this issue raised in this writ petition is covered by the judgment & order dated 21.06.2024. Accordingly, this writ petition is closed on the same terms on which WP(C) No. 2700/2023 has been decided.

The learned counsel for the petitioner has submitted that the judgment & order passed in WP(C) No. 2700/2023 has been taken up before the Division Bench of this Court in an appeal.

It is made clear that orders passed in the Writ Appeal would also cover the case of the petitioner.

Writ petition stands disposed.

JUDGE Comparing Assistant