Indrajit Talukdar vs The State Of Assam And 3 Ors
2025 Latest Caselaw 7651 Gua

Gauhati High Court

Indrajit Talukdar vs The State Of Assam And 3 Ors on 25 September, 2025

                                                                    Page No.# 1/2

GAHC010278252023




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

                          Case No. : WP(C)/7251/2023

         INDRAJIT TALUKDAR
         S/O- LATE BIDIT CHANDRA TALUKDAR, R/O- VILL.- BALIKARIA
         KHARJARA, P.O. GOPAL BAZAR, DIST. NALBARI, PIN- 781334, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, DEPARTMENT OF HOUSING AND URBAN AFFAIRS, ASSAM
         SECRETARIAT, BLOCK-D, DISPUR, GUWAHATI-6.

         2:THE DIRECTOR
         TOWN AND COUNTRY PLANNING
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI-06
         ASSAM

         3:THE DEPUTY DIRECTOR

          TOWN AND COUNTRY PLANNING
          NALBARI
          PIN- 781335
          ASSAM

         4:THE CHAIRMAN OF THE SELECTION COMMITTEE
         TOWN AND COUNTRY PLANNING
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI-06
         ASSA
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Advocate for the Petitioner   : MS. A TALUKDAR,

Advocate for the Respondent : GA, ASSAM, SC, FINANCE DEPTT.




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                         ORDER

Date : 25-09-2025 Heard Ms. A. Talukdar, learned counsel for the petitioner. Also heard Mr. B. Gogoi,

learned Addl. AG, Assam.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant