Page No.# 1/3 vs The State Of Assam And 5 Ors
2025 Latest Caselaw 8338 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 5 Ors on 6 November, 2025

                                                                Page No.# 1/3

GAHC010053532024




                                                          2025:GAU-AS:14951

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

                         Case No. : WP(C)/1470/2024

         MOFIDA KHATUN
         W/O- LATE MOSLEM ALI @ MUSLEM ALI, RESIDENT OF VILL- TISTARPAR,
         P.O. DHARMASALA, P.S. AND DIST- DHUBRI, ASSAM, PIN- 783324



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, REVENUE (RELIEF AND REHABILITATION
         BRANCH) AND DISASTER MANAGEMENT DEPARTMENT, DISPUR, GHY-06

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI-06

         3:THE DISTRICT COMMISSIONER OF GOALPARA DISTRICT
         ASSAM
          P.O. BALADMARI
          P.S. GOALPARA
          PIN- 783121

         4:THE DISTRICT COMMISSIONER OF DHUBRI DISTRICT
         ASSAM
          P.O. AND P.S. DHUBRI
          PIN- 783301

         5:THE CIRCLE OFFICER
          DHUBRI REVENUE CIRCLE
          P.O. AND P.S. DHUBRI
          DIST.- DHUBRI
                                                                              Page No.# 2/3

             ASSAM
             PIN- 783301

            6:THE OFFICER-IN-CHARGE
             GOALPARA POLICE STATION
             BHALUKDUBI
             DIST.- GOALPARA
            ASSAM
             PIN- 78312

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

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




                                    BEFORE
                    HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                          ORDER

Date : 06-11-2025

Heard Mr. T. Hussain, 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 order passed in WP(C) No. 2700/2023 did not discuss the judgment & order dated 04.05.2019 passed in Gunalata Das & Others -versus- state of Assam & Others, reported in 2019(4) GLT

17. We have seen that the judgment passed in Monisa Khatun (supra) has taken into Page No.# 3/3

consideration the decision of this Court in Gunalata Das (surpa).

Writ petition stands disposed of.

JUDGE

Comparing Assistant