Page No.# 1/3 vs The State Of Assam And 4 Ors
2026 Latest Caselaw 1640 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 4 Ors on 24 February, 2026

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/3

GAHC010289342023




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

                                 Case No. : WP(C)/7459/2023

            ANUJ SINGHA ROY AND ANR
            S/O LT. NAKUL SINGHA ROY R/O FLAT NO. 2C BLOCK II PRAKRITIK
            NIBAAS KANWACHAL ROAD SILPUKHURI GUWAHATI DIST. KAMRUP M
            ASSAM PIN 781003

            2: BANDANA KALITA SINGHA
            W/O ANUJ SINGHA ROY R/O FLAT NO. 2C BLOCK II PRAKRITIK NIBAAS
            KANWACHAL ROAD SILPUKHURI GUWAHATI DIST. KAMRUP M ASSAM
            PIN 78100

            VERSUS

            THE STATE OF ASSAM AND 4 ORS
            REP BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
            MUNICIPAL ADMINISTRATION DEPT DISPUR GUWAHATI 781006

            2:THE GUWAHATI METROPOLITAN DEVELOPMENT AUTHORITY (GMDA)
             STATFED BUILDING BHANGAGARH GUWAHATI ASSAM PIN781005 REP
            BY ITS CHIEF EXECUTIVE OFFICER

            3:THE CHIEF EXECUTIVE OFFICER
             GUWAHATI METROPOLITAN DEVELOPMENT AUTHORITY (GMDA)
            BHANGAGARH GUWAHATI ASSAM PIN 781005

            4:NABA KUMAR BARUAH
             S/O LT. JOGENDRA NATH BARUAH R/O U N BEZBARUAH ROAD 1ST BYE
            LANE RIGHT SIDE OPP CO OPERATIVE CITY BANK LTD SILPUKHURI
            GUWAHATI ASSAM PIN 781003

            5:UTPAL CHOWDHURY
             R/O PRAKRITIK NIBAAS BLOCK NO. 1 FLAT NO 5E KANWACHAL ROAD
            SILPUKHURI GUWAHATI DIST KAMRUP M ASSAM PIN 78100

Advocate for the Petitioner   : MR. D CHOUDHURY, MR T CHAKRABORTY,MR J DAS,P
                                                                           Page No.# 2/3

GARGO

Advocate for the Respondent : GA, ASSAM, MS M NIROLA(r-5),MR. M RAHMAN(r-5),MR. P J
SAIKIA, SR. ADV(r-5),MS. B D SARMAH (R-4),MR. T ALI (R-4),MR. U K DAS (R-4),SC, G M D
A




                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                       ORDER

24.02.2026 Heard Shri T. Chakraborty, learned counsel for the petitioners. Also heard Shri S. Bora, learned Standing Counsel, GMDA, Shri U. K. Das, learned counsel for the respondent no. 4 and Ms. M. Nirola, learned counsel for the respondent no. 5.

On a prima facie view of the subject matter of this case, this Court is of the opinion that an attempt be made for resolution of the dispute through mediation.

This Court accordingly appoints Shri Amarendra Gogoi an empanelled Mediator to act as a Mediator in this case.

The learned counsel for the parties are accordingly directed to furnish copies of all the documents to the learned Mediator within a period of 3 days from today.

Registry is also directed to furnish copies of the relevant documents including a copy of this order to the learned Mediator.

The Mediator would accordingly fixed a date of sitting. A preliminary report of the mediation be prepared and be furnished to this Court through the Registry on the next date which is fixed on 25.03.2026.

Page No.# 3/3

Depending on the same, this Court would pass further orders.

List accordingly.

JUDGE

Comparing Assistant