Gauhati High Court
Page No.# 1/7 vs The State Of Assam And 9 Ors on 3 September, 2025
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/7
GAHC010196122025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5119/2025
DILWAR HUSSAIN AND 25 ORS.
S/O- DAROG ALI R/O- VILL- DATALPARA, NALPARA, MUCHIRAM
KACHARI PATH, P.O AND P.S- FATASHIL AMBARI, DIST- KAMRUP (M),
ASSAM, GHY-25
2: IDRISH ALI
S/O- KHADEM ALI SHEIKH
R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH
P.O AND P.S- FATASHIL AMBARI
DIST- KAMRUP(M)
ASSAM GHY-25.
3: BODIUZ ZAMAN
S/O- JOBED ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
4: GOLAP HUSSAIN
S/O- PALAN MIYA R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
5: SHAHEB ALI
S/O- HANIF ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
Page No.# 2/7
6: RASMIN AKTAR
D/O- IBRAHIM ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
7: MAHAR ALI
S/O- AMJAD ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
8: MAJNU ALI
S/O- HALIM ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
9: HAFIZUR RAHMAN
S/O- AYAN ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25.
10: ALEK UDDIN
S/O- BASER UDDIN R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
11: CHAFIKUL ISLAM
S/O- SAMSUL HOQUE R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
12: ATOWAR MOLLAH
S/O- TARA MOLLAH R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
Page No.# 3/7
ASSAM GHY-25
13: NILIMA BEGUM
W/O- KADER SHEIKH R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
14: RUPCHAN ALI
S/O- BILAT HUSSAIN R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
15: REZAUL HOQUE
S/O- ABUL KALAM AZAD R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
16: MD NURUL ISLAM
S/O- AMIR ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
17: DEBAN ALI
S/O- MANTAJ ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
18: RAJIBUL ISLAM
S/O- SABUR ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
19: ASMA KHATUN
W/O- MANJU MONDAL R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
Page No.# 4/7
KAMRUP (M)
ASSAM GHY-25
20: KAMAL UDDIN
S/O- TAIJ UDDIN R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
21: MAHIDUL ISLAM
S/O- MUNGLA MIAH R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
22: HASAN BANU
C/O- MAFIZ ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
23: SHAFIKUL ISLAM
S/O- AMIR ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
24: HAFIJUR RAHMAN
S/O- SAMSUL HOQUE R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
25: ANOWAR ALI
S/O- HASEN ALI R/O- VILL- DATALPARA
NALPARA
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-25
26: NUR ALOM SHEIKH
S/O- RAUSAN ALI R/O- VILL- DATALPARA
NALPARA
Page No.# 5/7
MUCHIRAM KACHARI PATH P.O AND P.S- FATASHIL AMBARI DIST-
KAMRUP (M)
ASSAM GHY-2
VERSUS
THE STATE OF ASSAM AND 9 ORS.
TO BE REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT
OF ASSAM, JANATA BHAWAN (ASSAM SECRETARIAT COMPLEX), DISPUR,
GUWAHATI- 781006
2:SPECIAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
ENVIRONMENT AND FORESTS DEPARTMENT
JANATA BHAWAN (ASSAM SECRETARIAT COMPLEX)
DISPUR
GUWAHATI-781006
3:COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
REVENUE AND DISASTER MANAGEMENT DEPARTMENT
JANATA BHAWAN (ASSAM SECRETARIAT COMPLEX)
DISPUR
GUWAHATI-781006
4:PRINCIPAL CHIEF CONSERVATOR OF FORESTS AND HEAD OF FOREST
FORCE AND WILDLIFE
O/O THE PCCF AND HOFF
ASSAM
ARANYA BHAWAN
PANJABARI
GUWAHATI- 781037
5:REGIONAL FOREST OFFICER
GUWAHATI FOREST REGION
GUWAHATI
ASSAM
6:DISTRICT COMMISSIONER
KAMRUP (METRO)
ASSAM.
7:COMMISSIONER OF POLICE
COMMISSIONERATE OF POLICE
KHANAPARA
GUWAHATI
ASSAM.
8:CIRCLE OFFICER
GUWAHATI REVENUE CIRCLE
Page No.# 6/7
GUWAHATI
ASSAM
9:THE DEPUTY SECRETARY (WORKS)
GOVT. OF ASSAM
PWRD
DISPUR
GUWAHATI-6
10:OFFICER IN CHARGE
JALUKBARI POLICE STATION
GUWAHATI
ASSAM
Advocate for the Petitioner : MR. Z KHALID, MR. S M MUNIR,MR. M H ALI,MR. K
MOHAMMED
Advocate for the Respondent : GA, ASSAM, SC, REVENUE AND DISASTER MANAGEMENT
DEPT
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
03.09.2025
Heard Shri Z Khalid, learned counsel for the petitioners, who are aggrieved by
the action of the respondent authorities in attempting to evict the petitioners from the
land under their possession.
It is submitted on behalf of the petitioners that the land is not forest land but
revenue land and the eviction is in violation of the observations made by the Hon'ble
Supreme Court in WP(C)/295/2022 vide the judgment and order 13.11.2024.
Shri R Borpujari, learned Standing Counsel, Revenue Department, Assam has,
however informed that similar writ petitions are fixed on 09.09.2025 and in the lead
case, being WP(C)/4319/2025, a consolidated affidavit-in-opposition has been filed
which would also cover the other writ petitions.
Let notice be issued, returnable on 09.09.2025.
Page No.# 7/7
Shri R Borpujari, learned Standing Counsel, Revenue Department, Assam has
submitted that he would be assisting the learned Advocate General, Assam, who
would appear for all the respondents.
Let extra copies of the writ petition be served upon the learned Standing Counsel
during the course of the day.
Shri Borpujari, learned Standing Counsel is also directed to serve a copy of the
consolidated affidavit-in-opposition filed in WP(C)/4319/2025 to the learned counsel
for the petitioners who would also have the liberty to file the rejoinder, if so advised.
JUDGE
Comparing Assistant
