Page No.# 1/2 vs The State Of Assam And 3 Ors
2026 Latest Caselaw 2555 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And 3 Ors on 20 March, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                     Page No.# 1/2

GAHC010032482026




                                                            undefined

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

                            Case No. : WP(C)/913/2026

         HIMANGSHU GOGOI AND 2 ORS
         S/O PRODIP GOGOI, R/O HATICHUNGI GAON, PO. RANGAJAN, P.S.
         TITABAR, DIST. JORHAT, ASSAM.

         2: RAMESH SAIKIA
          S/O CHAKIRAM SAIKIA
          R/O WARD NO. 9
          MILAN NAGAR
          P.O. AND P.S.- TITABAR
          DISTRICT- JORHAT
         ASSAM

         3: TRIDIP GOGOI
          S/O DIBAKAR GOGOI
          R/O TURUNG GRANT ANCHAL
          P.O.- DEOGHARIA
          P.S- TITABAR
          DISTRICT -JORHAT
         ASSA

         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, DEPTT. OF HOUSING AND URBAN AFFAIRS, A BLOCK, FOURTH
         FLOOR, JANATA BHAWAN, DISPUR.

         2:THE DIRECTOR
          DIRECTORATE OF MUNICIPAL ADMINSTRATION
         ASSAM
          DISPUR
          GUWAHATI-06

         3:TITABAR MUNICIPAL BOARD
                                                                                   Page No.# 2/2

             SANTIPUR PUBERUN PATH
             TITABAR
             JORHAT
             ASSAM
             785630. REPRESENTED BY THE CHAIRPERSON
             TITABAR MUNICIPAL BOARD.

             4:THE CHAIRPERSON TITABAR MUNICIPAL BOARD
              SANTIPUR PUBERUM PATH
             TITABAR
              JORHAT
             ASSAM
              785630

Advocate for the Petitioner : MR S BORTHAKUR, MR. U S BORA
Advocate for the Respondent : GA, ASSAM, MR D J BORO(R3,4),MR. J K GOSWAMI(R3,4)


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                             ORDER

20.03.2026

Mr. U.S. Bora, learned counsel for the petitioners and Mr. K. Gogoi, learned Additional Senior Government Advocate, Assam for the respondent nos. 1 & 2 are present.

Mr. D.J. Boro, learned counsel for the respondent nos. 3 & 4 has sought for listing of the case after 4 [four] weeks to file the counter affidavit on behalf of the respondent nos. 3 & 4.

The respondent nos. 3 & 4 shall ensure that their respective counter affidavit is filed invariably on or before the next date of listing.

List the case on 08.05.2026.

JUDGE

Comparing Assistant