Ziarul Hoque vs The State Of Assam And Ors
2026 Latest Caselaw 1603 Gua

Gauhati High Court

Ziarul Hoque vs The State Of Assam And Ors on 23 February, 2026

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/3

GAHC010035162026




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

                           Case No. : WP(C)/1028/2026

         ZIARUL HOQUE
         S/O- LATE NUR BAHAS.
         R/O- VILL.- KACHUGAON, P.O.- BHAGMARI, P.S.- BILASIPARA, DIST.-
         DHUBRI, ASSAM, PIN- 783345.



         VERSUS

         THE STATE OF ASSAM AND ORS
         REPRESENTED BY REVENUE AND DISASTER MANAGEMENT
         DEPARTMENT, DISPUR, GHY-06.

         2:THE DISTRICT COMMISSIONER
          DHUBRI
         ASSAM
          PIN- 783301.

         3:THE SUB - DIVISIONAL OFFICER (CIVIL)
          BILASIPARA -CUM- CO- DISTRICT COMMISSIONER
          BILASIPARA

         4:THE CIRCLE OFFICER
          BILASIPARA REVENUE CIRCLE
          DIST.-DHUBRI
         ASSAM
          PIN- 783348.

         5:YOUNUS ALI.
          S/O- AMRIT ALI.
         R/O- VILL.- KACHUGAON
          P.O.- BHAGMARI
          P.S.- BILASIPARA
          DIST.- DHUBRI
                                                                        Page No.# 2/3

             ASSAM
             PIN- 783345

Advocate for the Petitioner   : MR. M U MONDAL, MR A ALIM SK,MR. A W MONDAL,MR K
ISLAM

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




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

23.02.2026

Heard Shri M. U. Mondal, learned counsel for the petitioner.

As per the facts projected, the petitioner is the owner of a plot of land measuring 1 Bigha 3 Katha 15 Lechas covered by Patta No. 412 Dag No. 764 situated at village Kachugaon under Bilasipara Revenue Circle, Dist-Dhubri. He had applied for demarcation and notice was issued on 17.01.2025. However, no further action was taken for which the petitioner had filed the first appeal on 07.01.2025 and the second appeal dated 05.02.2026 even whereafter no action has been taken.

Let notice be issued returnable on 27.03.2026.

Ms. G. Hazarika, learned Standing Counsel, Revenue Department accepts notice on behalf of respondent no. 1; Shri H. Sarma, learned Addl. Senior Govt. Advocate accepts notice on behalf of respondent nos. 2, 3 & 4.

Extra copies of the writ petition be served upon them within 2 (two) days.

Steps be taken for service of notice upon the respondent no. 5 by speed post with A/D within 2 (two) days.

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Ms. Hazarika, learned Standing Counsel has however raised an objection that the appeal has not been filed before the appropriate authority.

Shri Mondal, the learned counsel for the petitioner prays for an interim order.

After hearing, it is provided that pendency of this writ petition shall not be a bar for the authorities to take actions strictly in accordance with law.

JUDGE

Comparing Assistant