Chunu Kr Mahato vs The State Of Assam And 4 Ors
2026 Latest Caselaw 1580 Gua

Gauhati High Court

Chunu Kr Mahato vs The State Of Assam And 4 Ors on 23 February, 2026

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/2

GAHC010281642025




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

                           Case No. : WP(C)/183/2026

         CHUNU KR MAHATO
         S/O BINDESHAR MAHATO, PERMANENT RESIDENT OF WARD NO. 3,
         JIMISINGH TOLA, LALGARH YOGIYA, DUMRI, SHEOHAR, P.O- LALGAR,
         P.S- SAYAMPUR BHATAHA, DISTRICT- SHEOHAR, BIHAR, PIN NO- 843329,
         P/R/A HOUSE NO. 282, KUDA, C KHEL, DIMAPUR, P.O.- KUDA, P.S.- WEST
         POLICE STATION, NAGALAND, PIN-797112

         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM,
         DISPUR, GUWAHATI, ASSAM, PIN NO.-781006.

         2:THE SECRETARY TO THE GOVT. OF ASSAM
          DISPUR
          GUWAHATI
         ASSAM
          PIN NO.- 781006.

         3:THE DIRECTOR GENERAL OF POLICE
          ULUBARI
          GUWAHATI
         ASSAM
          PIN NO.- 781007.

         4:THE SUPERINTENDENT OF POLICE
          KARBI ANGLONG
          DIPHU
         ASSAM
          PIN NO. 782460.

         5:THE OFFICER IN CHARGE OF DILLAI POLICE STATION
          DILLAI
          KARBI ANGLONG
                                                                            Page No.# 2/2

               ASSAM
               PIN NO-782480

Advocate for the Petitioner    : MR. N K MURRY, MS P TOKBIPI,MS N NEWME

Advocate for the Respondent : GA, ASSAM,


                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

23.02.2026

Heard Shri N.K. Murry, learned counsel for the petitioner.

The learned counsel at the outset has informed this Court that pursuant to earlier directions, an additional affidavit has been filed which is tagged with the records.

In this petition, the petitioner has prayed for compensation connected with seizure of areca nuts of 11,000 kgs worth Rs.22,00,000/- in connection with Dilai P.S. GDE No. 135/2023.

The petitioner contends that such seizure was illegal and even the procedure for taking proper care of the goods was not adopted.

Let notice be issued, returnable on 27.03.2026.

Shri N. Das, learned State Counsel accepts notice on behalf of the respondent nos. 1 to 5.

Extra copies of the writ petition be served upon the learned counsel for the respondents within 2 (two) working days from today.

JUDGE

Comparing Assistant