Pual Das vs The State Of Assam And Ors
2025 Latest Caselaw 7493 Gua

Gauhati High Court

Pual Das vs The State Of Assam And Ors on 19 September, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                Page No.# 1/3

GAHC010208342025




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

                         Case No. : WP(C)/5512/2025

         PUAL DAS
         S/O LT DIMBA DAS R/O SATGOAN KOCHPARA PO UDAYAN VIHAR PSI
         SATGAON GUWAHATI 17 DIST KAMRUP METRO ASSAM



         VERSUS

         THE STATE OF ASSAM AND ORS
         REP BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
         REVENUE L R DEPTT DISPUR GUWAHATI 6

         2:THE DISTRICT COMMISSIONER KAMRUP METRO
          HENGRABARI GUWAHATI 36

         3:THE CIRCLE OFFICER DISPUR REVENUE CIRCLE BASISTHA
          GUWAHATI 29

         4:ARBINDER KAUR HINGORANI
          D/O LT KISHAN SINGH R/O SATGAON KOCHPARA PO UDAYAN VIHAR PS
         SATGAON GUWAHATI 17 DIST KAMRUP METRO ASSAM

         5:DHIRAJ SINGH
          S/O LT KISHAN SINGH R/O SATGAON KOCHPARA PO UDAYAN VIHAR PS
         SATGAON GUWAHATI 17 DIST KAMRUP METRO ASSAM

         6:MANISHA SINGH
          SDO LT BITU SINGH R/O SATGAON KOCHPARA PO UDAYAN VIHAR PS
         SATGAON GUWAHATI 17 DIST KAMRUP METRO ASSAM

         7:HIMADRI SINGH
          D/O LTBITU SINGH R/O SATGAON KOCHPARA PO UDAYAN VIHAR PS
         SATGAON GUWAHATI 17 DIST KAMRUP METRO ASSA
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Advocate for the Petitioner   : MR J I MONDAL, MR M A ISLAM,MS L DAS

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




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

19.09.2025 Heard Shri MA Islam, learned counsel for the petitioner, who has put to challenge a judgment and order dated 15.07.2025 passed by the learned Assam Board of Revenue in Revenue Appeal No. 97RA(K)/2018 whereby the appeal of the petitioner was dismissed and the order dated 08.05.2018 passed by the ADC, Kamrup (M) has been affirmed.

It is the case of the petitioner that the Sale Deed of 2008 by which, the land in question has been purchased by him has not been challenged at any stage and therefore, the impugned orders are not sustainable in law.

Issue Rule, returnable by 6(six) weeks.

Call for the records from the office of the learned Assam Board of Revenue in Revenue Appeal No. 97RA(K)/2018. Registry to do the needful for requisitioning the same.

Ms. N. Bordoloi, learned Standing Counsel, Revenue Department accepts notice on behalf of the respondent no. 1 and Shri SS Roy, learned State Counsel accepts notice on behalf of the respondent nos. 2 & 3. Extra copies of the writ petition be served upon the learned counsel for the respondents within two working days.

Petitioner to take steps for service of notice upon the respondent nos. 4 to 7 by registered post with A/D. Steps within two working days.

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List this case after 6(six) weeks.

JUDGE

Comparing Assistant