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Gauhati High Court
Bhabesh Das vs The State Of Assam Ad 10 Ors on 23 February, 2026
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/4
GAHC010034192026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/975/2026
BHABESH DAS
S/O LATE NAREN CHANDRA DAS, R/O PANDU SADILAPUR RIVER SIDE
SWAHID PARAG DAS PATH, P.O. PANDU, P.S. JALUKBARI, GUWAHATI, PIN
781012, KAMRUP (M), ASSAM.
VERSUS
THE STATE OF ASSAM AD 10 ORS
REPRESENTED BY THE CHIEF SECY. TO THE GOVT. OF ASSAM, DISPUR,
GUWAHATI, PIN 781006
2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
REVENUE AND DISASTER MANAGEMENT DEPTT.
DISPUR
GUWAHATI 781006
3:THE DIT. COMMISSIONER
KAMRUP (M)
GUWAHATI
4:THE ADDL. DEPUTY COMMISSIONER (REVENUE)
KAMRUP (M)
GUWAHATI.
5:THE CIRCLE OFFICER
GUWAHATI REVENUE CIRCLE
DIST. KAMRUP (M)
ASSAM.
Page No.# 2/4
6:MINTU DAS
S/O LATE RAMESH CH. DAS
R/O PANDU SADILAPUR
KALI MANDIR
NEAR SARAIGHAT BRIDGE
P.O. PANDU
P.S. JALUKBARI
GUWAHATI
PIN 781012
KAMRUP (M)
ASSAM.
7:NABA KUMAR BARMAN
S/O LATE GOLOK BARMAN
R/O PANDU SADILAPUR RIVER SIDE
SWAHID PARAG DAS PATH
P.O. PANDU
P.S. JALUKBARI
GUWAHATI
PIN 781012
KAMRUP (M)
ASSAM.
8:PRANAB KUMAR BARMAN
S/O LATE GOLOK BARMAN
R/O PANDU SADILAPUR RIVER SIDE
SWAHID PARAG DAS PATH
P.O. PANDU
P.S. JALUKBARI
GUWAHATI
PIN 781012
KAMRUP (M)
ASSAM.
9:BIPUL DAS
S/O LATE UMA RAM DAS
R/O PANDU SADILAPUR
KALI MANDIR
NEAR SARAIGHAT BRIDGE
P.O. PANDU
P.S. JALUKBARI
GUWAHATI
PIN 781012
KAMRUP (M)
ASSAM.
10:RONGOLI BARMAN
Page No.# 3/4
W/O LATE TARKESWAR DAS
R/O PANDU SADILAPUR RIVER SIDE SWAHID PARAG DAS PATH
P.O. PANDU
P.S. JALUKBARI
GUWAHATI
PIN 781012
KAMRUP (M)
ASSAM.
11:RENU DAS
C/O GAUTAM DAS
R/O PANDU SADILAPUR RIVER SIDE
SWAHID PARAG DAS PATH
P.O. PANDU
P.S. JALUKBARI
GUWAHATI
PIN 781012
KAMRUP (M)
ASSAM
Advocate for the Petitioner : MR. I CHOUDHURY, MR D J DAS,HIMSHIKHA TALUKDAR,R L
CHUTIA,MD E AHMED
Advocate for the Respondent : SC, REVENUE, GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
23.02.2026
Heard Shri I. Choudhury, learned counsel for the petitioner.
As per the facts projected, the petitioner is in occupation of a plot of land
over which there is also a civil dispute with the private respondents and there is
an order of injunction. It is however urged that the private respondents have
connived with the Circle Officer leading to issuance of a notice dated 06.02.2026
for vacating the said land. It is submitted that apart from the aspect that such
notice has been issued without any bona fide, no opportunity has been granted
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to the petitioner.
Let notice be issued, returnable on 27.03.2026.
Shri H. Sarma, learned Additional Senior Government Advocate, Assam
accepts notice on behalf of the respondent nos. 1, 3, 4& 5 and Ms. P.R.
Mahanta, learned Standing Counsel, Revenue Department accepts notice on
behalf of the respondent no. 2. Extra copies of the writ petition be served upon
the learned counsel for the respondents by tomorrow.
Petitioner to take steps for service of notice upon the respondent nos. 6 to
11 by speed post with A/D. Steps within two days.
Shri Choudhury, learned counsel for the petitioner prays for an interim order.
After hearing the learned counsel and also considering the principles of law
holding the field, it is directed that till the returnable date, no coercive action be
taken against the petitioner.
List this case on 27.03.2026.
JUDGE
Comparing Assistant
