The State Of Assam vs Sabita Das And 3 Ors
2026 Latest Caselaw 216 Gua

Gauhati High Court

The State Of Assam vs Sabita Das And 3 Ors on 19 January, 2026

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                          Page No.# 1/3

GAHC010085942025




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

                                Case No. : I.A.(Civil)/2516/2025

            THE STATE OF ASSAM,
            REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
            ASSAM, PUBLIC WORKS DEPTT. (ROADS), DISPUR, GUWAHATI 781006,
            ASSAM.



            VERSUS

            SABITA DAS AND 3 ORS
            W/O PRADIP DAS, R/O NO. 2 BHARALI CHUK, P.O. AND P.S. DHEMAJI, DIST.
            DHEMAJI, ASSAM.

            2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM

             REVENUE DEPTT.
             DISPUR
             GUWAHATI 781006
             ASSAM.

            3:THE DIST. COMMISSIONER

             DHEMAJI
             ASSAM
             PIN 787057

            4:THE ADDL. DIST. COMMISSIONER

             DHEMAJI
             ASSAM
             PIN 78705

Advocate for the Petitioner   : MR. D SAIKIA, MS. PADMINI BARUA,MS. RUKMINI
BARUA,MR P NAYAK
                                                                       Page No.# 2/3


Advocate for the Respondent : ,




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                   HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                      ORDER

19.01.2026 (K.R. Surana, J) Heard Ms. P. Barua, learned counsel for the applicant.

Issue notice returnable on 23.02.2026, on this application filed under section 5 of the Limitation Act, by which the applicant has prayed for condoning the delay of 183 days beyond the period of limitation in assailing the impugned judgment and order dated 20.09.2024 passed by the learned Single Judge in WP(C) 6592/2023.

The applicant shall take steps within 2(two) days for service of notice on the respondents by speed post with A/D.

Liberty is granted to the learned counsel for the applicant to collect the postal receipt number from the Registry so as to track service through the postal website of India Post and to submit the track report before the Registry prior to the next date fixed.

List the matter on 23.02.2026.

                                  JUDGE             JUDGE
                       Page No.# 3/3

Comparing Assistant