Rajesh Dey Purkayastha vs The State Of Assam And Ors
2025 Latest Caselaw 8390 Gua

Gauhati High Court

Rajesh Dey Purkayastha vs The State Of Assam And Ors on 7 November, 2025

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GAHC010164352025




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

                                 Case No. : WP(C)/4390/2025

            RAJESH DEY PURKAYASTHA
            S/O UMAPAD DEY PURAKAYSTHA JATRAPUR ROAD NILAMNAGAR R/O
            VILL JATRAPUR ROAD NILAMNAGAR NEAR L P SCHOOL NILAMNAGAR
            KARIMGANJ 788722



            VERSUS

            THE STATE OF ASSAM AND ORS
            TO BE REP BY THE COMMISSIONER AND SECRETARY TO THE OGVT OF
            ASSAM REVENUE AND DISASTER MANAGEMENT

            2:THE DISTRICT COMMISSIONER
             SHRIBHUMI
             NILAMBAZAR DIST SRIBHUMI ASSAM PIN 788722

            3:THE DISTRICT REGISTRAR SRIBHUMI
             PO PS KARIMGANJ DIST SRIBHUMI ASSAM

            4:THE SENIOR SUB REGISTRAR SRIBHUMI
             PO PS KARIMGANJ DIST SRIBHUMI ASSAM

            5:THE CIRCLE OFFICER
             NILAMBAZAR
             DIST SRIBHUMI ASSA

Advocate for the Petitioner   : MR H R CHOUDHURY, Z HUSSAIN

Advocate for the Respondent : GA, ASSAM, SC. REVENUE
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                                  BEFORE
                  HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                     ORDER

07.11.2025

Heard Mr. H.R. Choudhury, learned counsel for the petitioner.

Ms. M. Barman, learned counsel for the respondents has submitted that during the pendency of the writ petition, the request of the petitioner for issuance of NOC has been rejected and in such circumstances, the judgment and order dated 03.04.2025 passed by this Court in WP(C) No.1710/2025 would suffice the grievance of the petitioner.

The learned counsel for the petitioner is given an accommodation of 10 days to go through the judgment and order and see whether the subject matter of the writ petition would be covered by the said judgment and order.

A copy of the instructions produced by Ms. M. Barman is kept on record.

JUDGE

Comparing Assistant