Suniti Das vs The State Of Assam And 4 Ors
2026 Latest Caselaw 1771 Gua

Gauhati High Court

Suniti Das vs The State Of Assam And 4 Ors on 27 February, 2026

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                 Page No.# 1/2

GAHC010016332026




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

                          Case No. : WP(C)/558/2026

         SUNITI DAS
         W/O- LT. KUSHAI DAS VILL-KRISHNA NAGAR, BILASIPARA TOWN P.O-
         BILASIPARA P.S-BILASIPARA DIST-DHUBRI, ASSAM. PIN-783348



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, HOME AND POLITICAL DEPARTMENT, DISPUR, GUWAHATI-06

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

         3:THE ASSAM STATE LEGAL SERVICES AUTHORITY
          REPRESENTED BY ITS MEMBER SECRETARY
          GHY-01.

         4:THE DISTRICT LEGAL SERVICES AUTHORITY
          DHUBRI
          REPRESENTED BY ITS SECRETARY
          P.O. AND P.S. AND DIST-DHUBRI
         ASSAM
          PIN- 783301

         5:THE CHAIRMAN
          DISTRICT LEGAL SERVICES AUTHORITY
          DHUBRI
         ASSAM. P.O. AND P.S. AND DIST-DHUBRI
         ASSAM PIN-783301
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Advocate for the Petitioner   : MR. M HUSSAIN,

Advocate for the Respondent : GA, ASSAM, SC, ASLSA,SC, FINANCE




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

27.02.2026 Heard Shri M. Hussain, learned counsel for the petitioner, who is aggrieved by non-grant of victim compensation which was awarded to her.

When this matter had come up for consideration on 04.02.2026, the learned counsel for the respondents were directed to obtain instructions.

Ms. RS Choudhury, learned Standing Counsel, ASLSA has submitted that as per instructions received, recently an amount of Rs.15(fifteen) crores has been released to the ASLSA for distribution. She has also submitted that in the list prepared, so far as the district of Dhubri is concerned, the name of the petitioner is against Sl. No. 21.

In view of the above, consideration of this matter is deferred till 30.03.2026.

On the next date, the up-to-date instructions are required to be obtained by the learned counsel for the respondents.

JUDGE

Comparing Assistant