The State Of Assam vs Iliyar Hussain And Anr
2025 Latest Caselaw 7655 Gua

Gauhati High Court

The State Of Assam vs Iliyar Hussain And Anr on 25 September, 2025

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GAHC010147202025




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

                                  Case No. : Review.Pet./196/2025

            THE STATE OF ASSAM
            REPRESENTED BY THE ADDL. CHIEF SECY. TO THE GOVT. OF ASSAM,
            DEPTT. OF FISHERIES JANATA BHAWAN D BLOCK, 3RD FLOOR, DISPUR,
            GUWAHATI 781006



            VERSUS

            ILIYAR HUSSAIN AND ANR
            S/O LATE ASRAF HUSSAIN, R/O ANANDANAGAR, WARD NO. 1,
            BILASIPARA, P.O. AND P.S. BILASIPARA, DIST. DHUBRI, ASSAM, PIN 783348

            2:MAYURI DUTTA BORAH

             ADVOCATE GAUHATI HIGH COURT
             HOUSE NO. 7
             HENGRABARI ROAD
             GUWAHATI PIN 781036
             ASSAM

Advocate for the Petitioner   : MR P SHARMAH,

Advocate for the Respondent : ,




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                             ORDER

Date : 25-09-2025 Heard Mr. P. Sharmah, learned counsel along with Ms. K. Das, learned counsel for Page No.# 2/2

the petitioner.

The present review petition has been instituted praying for review of the judgment

and order dated 27-11-2014 passed by this Court in W.P.(C) No. 2584/2024. This Court

has perused the grounds urged by the learned counsel for the petitioner and finds that a

prima-facie case for review of the said order has been made out.

Issue notice only upon Respondent No. 1, returnable in 04 weeks.

Petitioner to take steps for service of notice upon respondent No. 1 by registered

post with A/D.

Steps within 02 working days.

In addition, petitioner is also permitted to serve notice upon respondent No. 1 by

dasti mode, routed through the Registry of this Court. Petitioner to file affidavit,

thereafter.

Registry to list this matter again after 04 weeks, on a date to be fixed by it.

JUDGE

Comparing Assistant