Smti Niru Pama Borborah vs The State Of Assam And 7 Ors
2026 Latest Caselaw 1770 Gua

Gauhati High Court

Smti Niru Pama Borborah vs The State Of Assam And 7 Ors on 27 February, 2026

                                                                Page No.# 1/4

GAHC010003532026




                                                         undefined

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

                         Case No. : WP(C)/357/2026

         SMTI NIRU PAMA BORBORAH
         W/O- LATE DAMBARU DUTTA, D/O- LATE KULA BORBORAH, R/O- VILL-
         AMULAPATTY, P.O. AND P.S. DHAKUAKHANA, DISTRICT- LAKHIMPUR,
         ASSAM- 787055.



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, REVENUE DEPARTMENT, DISPUR, GUWAHATI,
         ASSAM- 781006.

         2:THE COMMISSIONER AND SECRETARY
         TO THE GOVERNMENT OF ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPARTMENT
          DISPUR
          GUWAHATI
         ASSAM-781006.

         3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPARTMENT
          DISPUR
          GUWAHATI
         ASSAM-781006.

         4:THE ACCOUNTANT GENERAL (A AND E)
         ASSAM
          BELTALA
          GUWAHATI
         ASSAM-781029.
                                                                       Page No.# 2/4

          5:THE DISTRICT COMMISSIONER
           LAKHIMPUR
           P.O.
           P.S. AND DIST. LAKHIMPUR
          ASSAM-787053.

          6:THE CIRCLE OFFICER
           SUBANSIRI REVENUE CIRCLE
           P.O. AND P.S. GHILAMARA
           DIST. NORTH LAKHIMPUR
          ASSAM-787053.

          7:THE TREASURY OFFICER
           NORTH LAKHIMPUR
          ASSAM-787001.

          8:SMTI RINA DUTTA
           R/O- VILL.- MAINAPARA
           P.O. AND P.S. GHILAMARA
           DIST. LAKHIMPUR
          ASSAM-787053

Advocate for the Petitioner : MR. B D KONWAR SR. ADV., MRS J M KONWAR,MR H
AGARWAL,MS. B SOREN,MS S JAIN

Advocate for the Respondent : GA, ASSAM, MS. S PHUKAN(R8),NAYANMONI
KALITA(R8),MR. K R PATGIRI(R8),SC, AG (A AND E),SC, FINANCE,SC, REVENUE




           Linked Case : WP(C)/4205/2025

          SMTI RINA DUTTA
          W/O LATE DAMBARU DUTTA

          RESIDENT OF VILLAGE MAINAPARA
          PO AND PS GHILAMARA
          DIST LAKHIMPUR
          ASSAM
          787053


           VERSUS

          THE STATE OF ASSAM AND ORS
                                                     Page No.# 3/4

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
REVENUE DEPARTMENT
DISPUR GUWAHATI 06

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
 FINANCE DEPARTMENT
ASSAM SECRETARIAT
 DISPUR GUWAHATI 06

3:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
PENSION AND PUBLIC GRIEVANCES DEPARTMENT
DISPUR GUWAHATI 06

4:THE ACCOUNTANT GENERAL (A AND E)
ASSAM BELTOLA
GUWAHATI 29

5:THE DISTRICT COMMISSIONER
LAKHIMPUR
PO AND PS LAKHIMPUR
DIST LAKHIMPUR
ASSAM 787053

6:THE CIRCLE OFFICER

SUBANSIRI REVENUE CIRCLE
PO AND PS GHILAMARA
DIST NORTH LAKHIMPUR
ASSAM 787053

7:THE TREASURY OFFICER

NORTH LAKHIMPUR
ASSAM

8:SMTI NIRUPOMA BORBARA

D/O KULA BORBORA

RESIDENT OF VILLAGE AMULAPATTY
PO AND PS AMULAPATTY
PO AND PS DHAKUAKHANA
DIST LAKHIMPUR
ASSAM 787055
------------
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            Advocate for : MR. K R PATGIRI
            Advocate for : GA
            ASSAM appearing for THE STATE OF ASSAM AND ORS



                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                         ORDER

Date : 27-02-2026 Heard learned counsel for the parties at some length.

Mr. A. Chakraborty, learned Govt. Advocate, Assam shall on the next date of listing

apprise this Court as to the steps taken by the respondents after the petitioner in W.P.(C)

No. 4205/2025, had submitted documents for processing her case for release of family

pension in her favour.

Registry to list this matter again on 23-03-2026.

Mr. J. Handique, learned standing counsel, Revenue and Ms. Tinlung, learned

standing counsel, AG(A&E) are present.

JUDGE

Comparing Assistant