Page No.# 1/3 vs The State Of Assam And 3 Ors
2026 Latest Caselaw 1528 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 3 Ors on 21 February, 2026

                                                                       Page No.# 1/3
                                                                             2017:GAU-AS:9932
GAHC010166452015




                                                                 2017:GAU-AS:9932

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

                             Case No. : WP(C)/3172/2015

          MD. RASHIDUL HOQUE
          S/O MD ABDUL SATTAR R/O VIL- DALANI JURIA, P.O. TINSUKIA
          DIST.NAGAON, ASSAM.


          VERSUS

          THE STATE OF ASSAM AND 3 ORS
          REP.BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
          REVENUE DEPARTMENT, DISPUR, GUWAHATI-6.

          2:THE DEPUTY COMMISSIONER

           NAGAON
           ASSAM.

          3:THE ADDL. DEPUTY COMMISSIONER

           GAONBORA BRANCH
           NAGAON
           DIST. NAGAON
           ASSAM.

          4:MD. NAZRUL ISLAM
           S/O LT. ABDUL BARIK R/O VILL- CHATIAN
           P.O. TINSUKIA
           DIST. NAGAON
          ASSAM

Advocate for the Petitioner : MR.S ZAMAN, MR. N H MAZARBHUIYAN,MR. M H SAIKIA,R
ALI,MR.F ISLAM,MR.A SHARIF

Advocate for the Respondent : MR.J A AHMEDR-4, MR. K M HASSAN(R4),GA, ASSAM(R1-
3),MR.D BARMAN(R-4)
                                                                                 Page No.# 2/3
                                                                                      2017:GAU-AS:9932




                                         BEFORE
                  HON'BLE MR. JUSTICE RAJESH MAZUMDAR
                                         ORDER

21.02.2026 Heard Mr F Islam, learned counsel appearing for the petitioner. Also heard Ms M Bhattacharjee, learned Additional Senior Government Advocate, appearing on behalf of the State respondents and.

2. This matter is of the year 2015 and had been dismissed for non-prosecution on 31.08.2017. The matter was restored to file on 07.11.2025.

3. The affidavit-in-opposition has been filed by the respondent Department on 17 th of December, 2015. The affidavit-in-opposition has also been filed by the respondent No.

4.

4. Today, the learned counsel for the petitioner has produced before this Court, the advertisement and the list of candidates along with the forwarding letter of verification report about the eligibility of the candidates, issued by the Additional Deputy Commissioner to the In-Charge of the Juria Police Station, Juria.

5. Ms Bhattacharjee has placed before this Court, an instruction dated 19.01.2026.

6. This Court deems it fit to allow the petitioner to bring on record, the documents placed before this Court, by way of an affidavit. Since the matter was dismissed and thereafter, again restored to file, the learned Additional Senior Government Advocate, Assam, shall arrange for the re-constructing the file in her office with the certified copies to be taken from the records of this petition.

7. List this matter again on 2nd of April, 2026.

8. The learned counsel for the petitioner shall file an affidavit on or before 2nd of Page No.# 3/3 2017:GAU-AS:9932 March, 2026.

9. The State respondents shall be at liberty to file their reply, if any, to the affidavit proposed to be filed on behalf of the petitioner.

10. The learned Additional Senior Government Advocate shall ensure that the record of the selection process relating to the Doloni Juria Block involved in this matter are placed before this Court on the next date fixed. The documents produced by the learned counsel for the petitioner, which shall accompany the affidavit may also be verified by the appropriate office of the State respondents.

11. The Cause List shall reflect the name of the learned Standing Counsel, Revenue Department, for the respondent No. 1.

12. List accordingly.

JUDGE

Comparing Assistant