Moner Ali vs The State Of Assam And 5 Ors
2026 Latest Caselaw 1594 Gua

Gauhati High Court

Moner Ali vs The State Of Assam And 5 Ors on 23 February, 2026

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                 Page No.# 1/3

GAHC010029372026




                                                          undefined

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

                           Case No. : WP(C)/954/2026

         MONER ALI
         S/O- LT. SAGAR ALI VILLAGE- MAHAMAYARCHAR P.S. SOUTH SALMARA,
         DIST. DHUBRI, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, REVENUE DISASTER MANAGEMENT DEPTT. DISPUR,
         GUWAHATI-6

         2:THE DIRECTOR OF LAND RECORDS AND SURVEYS ETC

          ASSAM
          RUPNAGAR
          GUWAHATI-32.

         3:THE JOINT DIRECTOR

          SURVEYS ASSAM
          RAJAHNAGAR
          DAKHINGAON
          GUWAHATI-40.

         4:THE DISTRICT COMMISSIONER

          DHUBRI
          DIST. DHUBRI
          ASSAM
          PIN-783301.

         5:THE SETTLEMENT OFFICER
                                                                         Page No.# 2/3


             KOKRAJHAR DHUBRI
             DIST. DHUBRI
             ASSAM
             PIN-783301.

            6:THE CIRCLE OFFICER

             SAUTH SALMARA REVENUE CIRCLE
             P.S. SOUTH SALMARA
             DIST. DHUBRI
             ASSAM
             PIN-78312

Advocate for the Petitioner   : MD. A HUSSAIN, MR. T ISLAM,MR. K ALOM

Advocate for the Respondent : GA, ASSAM, SC, REVENUE




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

23.02.2026 Heard Shri A. Hussain, learned counsel for the petitioner, who is aggrieved by inaction of the respondent authorities to provide him a certified copy of Vendyke Map for the year 1961-62 along with updated onein respect of village Ckakircharunder South Salmara Revenue Circle in the district of Dhubri. It is submitted that such certified copies are required for a pending case.

Let notice be issued, returnable on 27.03.2026.

Ms. P.R. Mahanta, learned Standing Counsel, Revenue Department accepts notice on behalf of the respondent nos. 1, 2 & 3 and Shri H. Sarma, learned Additional Senior Government Advocate, Assam accepts notice on behalf of the respondent nos. 4, 5& 6. Extra copies of the writ petition be served upon the learned counsel for the respondents by tomorrow.

Page No.# 3/3

List this case on 27.03.2026.

JUDGE

Comparing Assistant