Chabin @ Sabin Chandra Nath vs The State Of Assam And 4 Ors
2026 Latest Caselaw 3111 Gua

Gauhati High Court

Chabin @ Sabin Chandra Nath vs The State Of Assam And 4 Ors on 4 April, 2026

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GAHC010062592018




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

                          Case No. : WP(C)/1996/2018

         CHABIN @ SABIN CHANDRA NATH
         S/O- LT GAJENDRA CH NATH, R/O- VILL- CHOUTAKI, P.O. DEOHATTI,
         SOUTH SALMORA, DIST- BONGAIGAON, ASSAM, PIN-783384

         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM, URBAN
         DEVELOPMENT DEPTT., GOVT. OF ASSAM, DISPUR, GHY, DIST- KAMRUP
         (M), PIN-781006

         2:THE DIRECTORATE OF MUNICIPAL ADMINISTRATION
          DISPUR
          GHY
          DISTRICT KAMRUP (M)
         ASSAM
          PIN-781006

         3:THE ABHYAPURI TOWN COMMITTEE
          REP. BY ITS CHAIRMAN
          P.O. ABHYAPURI
          DIST- BONGAIGAON
         ASSAM
          PIN-783383

         4:THE EXECUTIVE OFFICER
         ABHYAPURI TOWN COMMITTEE
          P.O. ABHYAPURI
          DIST- BONGAIGAON
         ASSAM
          PIN-783383

         5:THE SUB DIVISIONAL OFFICER (CIVIL)
          NORTH SALMORA
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              ABHYAPURI
              P.O. ABHYAPURI
              DIST- BONGAIGAON
              ASSAM
              PIN-783383

              6:THE ABHAYAPURI MUNICIPAL BOARD
               REPRESENTED BY ITS CHAIRMAN
               P.O. ABHAYAPURI
               DISTRICT - BONGAIGAON
              ASSAM
               PIN- 783383

              7:THE CHAIRMAN
              ABHAYAPURI MUNICIPAL BOARD
               P.O.- ABHAYAPURI
               DISTRICT- BONGAIGAON
              ASSAM
               PIN- 78338

Advocate for the Petitioner   : MR. S N TAMULI, MS. A BEGUM,MR. M DAS,MR. R SHARMA

Advocate for the Respondent : GA, ASSAM, MS. P DASGUPTA (r-7),MR S S ROY (S.C, R-
1&2),MS M BHATTACHARJEE (r-7)


                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 04.04.2026

1. Ms. M Bhattacharjee, learned counsel for the respondent No.7 submits that she is still awaiting instructions in terms of the paragraph No.4 of the earlier order dated 07.03.2026. Accordingly, she prays for an adjournment.

2. Prayer stands allowed.

3. List this matter again on 12.05.2026.

JUDGE Comparing Assistant