Page No.# 1/3 vs State Of Assam And 7 Ors
2025 Latest Caselaw 6982 Gua

Gauhati High Court

Page No.# 1/3 vs State Of Assam And 7 Ors on 3 September, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                  Page No.# 1/3

GAHC010186172025




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

                          Case No. : WP(C)/4948/2025

         DIPAK SUKLABAIDYA AND ANR
         S/O- LATE KALIPADA SUKLABAIDYA, R/O- RAILWAY COLONY,
         BADARPUR TOWN, P.O. AND P.S. BADARPUR, DIST. SRIBHUMI, ASSAM,
         PIN- 788806.

         2: DILIP SUKLABAIDYA
          S/O- LATE KALIPADA SUKLABAIDYA
          R/O- RAILWAY COLONY
          BADARPUR TOWN
          P.O. AND P.S. BADARPUR
          DIST. SRIBHUMI
         ASSAM
          PIN- 788806

         VERSUS

         STATE OF ASSAM AND 7 ORS
         REPRESENTED BY ITS SECRETARY, GOVT. OF ASSAM, DEPARTMENT OF
         REVENUE AND DISASTER MANAGEMENT, DISPUR, GUWAHATI, ASSAM

         2:THE SETTLEMENT OFFICER
          SRIBHUMI DISTRICT
         ASSAM

         3:THE ASSISTANT SETTLEMENT OFFICER
          BADARPUR REVENUE CIRCLE
          SRIBHUMI
         ASSAM

         4:GOLAM MOHMAD CHOUDHURY
          S/O- LATE GOLAM RAHMANI CHOUDHURY
          R/O- VILL. AND P.O. HASANPUR
          P.S. BADARPUR
          DIST. SRIBHUMI
                                                                         Page No.# 2/3

             ASSAM.

            5:GOLAM SABBIR CHOUDHURY
             S/O- LATE GOLAM RAHMANI CHOUDHURY
             R/O- VILL. AND P.O. HASANPUR
             P.S. BADARPUR
             DIST. SRIBHUMI
            ASSAM.

            6:GOLAM ASKARI CHOUDHURY
             S/O- LATE GOLAM SUBBANI CHOUDHURY
             R/O- VILL. AND P.O. HASANPUR
             P.S. BADARPUR
             DIST. SRIBHUMI
            ASSAM.

            7:GOLAM NEKI CHOUDHURY
             S/O- LATE GOLAM SUBBANI CHOUDHURY
             R/O- VILL. AND P.O. HASANPUR
             P.S. BADARPUR
             DIST. SRIBHUMI
            ASSAM.

            8:GOLAM FARUKI CHOUDHURY
             S/O- LATE GOLAM SUBBANI CHOUDHURY
             R/O- VILL. AND P.O. HASANPUR
             P.S. BADARPUR
             DIST. SRIBHUMI
            ASSAM

Advocate for the Petitioner   : MR B KAUSHIK, MR. P BORAH,MR. S HAZARIKA,K
BHARALI,P LHAMU

Advocate for the Respondent : SC, REVENUE,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

03.09.2025

Heard Shri B. Kaushik, learned counsel for the petitioners, who have put to challenge a judgment and order dated 18.03.2025 passed by the learned Page No.# 3/3

Assam Board of Revenue in Appeal No. 18RA (KJ) /2022.

By the impugned order, the appeal preferred by the petitioners has been dismissed.

The said appeal was against an order dated 03.01.2022 and 04.02.2022 passed in a proceeding under the Assam (Temporarily Settled Areas) Tenancy Act, 1971.

Issue Rule, returnable by 6 (six) weeks.

Call for the records

Ms. G. Hazarika, learned Standing Counsel, Revenue Department accepts notice on behalf of the respondent no.1 whereas Ms. M. Barman, learned State Counsel accepts notice on behalf of the respondent nos. 2 and 3.

Extra copies of the writ petition be served upon the learned counsel for the respondents within 2 (two) working days from today.

Steps for service of notice upon the respondent nos. 4, 5, 6, 7 and 8 be taken by registered post with A/D.

Steps within 2 (two) working days.

G.A., Assam be reflected in the cause list.

JUDGE

Comparing Assistant