Page No.# 1/3 vs The State Of Assam And 4 Ors
2025 Latest Caselaw 8094 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 4 Ors on 28 October, 2025

                                                                 Page No.# 1/3

GAHC010131272021




                                                           2025:GAU-AS:14421

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

                         Case No. : WP(C)/4261/2021

         PHULESWARI GOGOI
         W/O NANDESWAR GOGOI
         RESIDENT OF MILAN NAGAR (RATANPUR) PO C.R BUILDING, 786003, DIST
         DIBRUGARH, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, REVENUE (REGISTRATION) DEPARTMENT, DISPUR,
         SACHIVALAYA, GUWAHATI 781006, ASSAM

         2:THE DEPUTY SECRETARY TO THE GOVT. OF ASSAM

          REVENUE (REGISTRATION) AND D.M DEPARTMENT
          DISPUR
          SACHIVALAYA
          GUWAHATI
          ASSAM
          781006

         3:THE DEPUTY COMMISSIONER

          DIBRUGARH
          ASSAM
          786001

         4:THE ADDITIONAL DEPUTY COMMISSIONER (REVENUE)
          DIBRUGARH
         ASSAM
          786001
                                                                                 Page No.# 2/3

             5:THE CIRCLE OFFICER

             DIBRUGARH (EAST REVENUE CIRCLE) DIBRUGARH
             ASSAM
             78600

Advocate for the Petitioner   : MR C BARUAH, MR S HUSSAIN,MR. B BARUAH

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




                                         BEFORE
                  HON'BLE MR. JUSTICE RAJESH MAZUMDAR
                                         ORDER

28.10.2025 Heard Mr P Baruah, learned counsel appearing for the petitioner. Also heard Mr A Bhattacharjee, learned counsel appearing for the respondent Nos. 1 and 2; and Ms M Barman, learned counsel appearing on behalf of the other respondents.

2. Mr Baruah, learned counsel for the petitioner has submitted that the subject matter of this writ petition has already been answered by this Court through the Judgment and Order dated 24.06.2025, passed in WP(C) No. 1013/2025. A copy of the said order has been supplied to Mr A Bhattacharjee and he has gone through the same and has submitted that the matter may be relegated to the Deputy Commissioner, for doing the needful, and if required, they will obtain approval from the Revenue Department, as directed by the aforesaid order.

3. In view of the consensus arrived at by the parties, this writ petition is closed by directing the District Commissioner, Dibrugarh, to do the needful so far relating to the application of the petitioner for transfer of subject land, in term of the Notification dated 26.03.2001, within a period of four weeks from the receipt of certified copy of this order to be furnished by the petitioner before the District Commissioner, Dibrugarh. Thereafter, within a period of six weeks from the receipt of a report from the District Page No.# 3/3

Commissioner, the competent authorities in the Revenue Department shall consider such proposal and decide the same. The petitioner is also permitted to file representation before the Competent Authority, empowered to grant such approval.

4. Writ petition accordingly, stands disposed of.

5. No cost(s).

JUDGE

Comparing Assistant