Page No.# 1/ vs The State Of Assam And 9 Ors
2026 Latest Caselaw 2731 Gua

Gauhati High Court

Page No.# 1/ vs The State Of Assam And 9 Ors on 25 March, 2026

                                                               Page No.# 1/11

GAHC010042432026




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

                            Case No. : WP(C)/1706/2026

         JAMIR ALI AND 98 ORS
         S/O LT. AFAJ UDDIN

         2: NASIMA BEGUM
          C/O LT. SHUKUR ALI SARKAR

         3: NUR AMIN
          S/O LT. KUDDUS ALI

         4: FULCHAN ALI
          S/O LT. NAUSHAD ALI

         5: LAL CHAN ALI
          S/O LT. NAUSHAD ALI

         6: RUPCHAN ALI
          S/O LT. NAUSHAD ALI

         7: HABEJ ALI
          S/O MANU SHEIKH

         8: SAIFUL ALI
          S/O LT. ABDUL ROSHID

         9: ABDUL KARIM
          S/O LT. BISU BEPARI

         10: JAHIRUL ISLAM
          S/O LATE KURPAN ALI

         11: NAJIMUIDDIN AHMED
          S/O LT. ABDUS SAMAD

         12: NUR ISLAM
                           Page No.# 2/11

S/O FAJLUR RAHMAN

13: ABDUL KARIM
 S/O RAHIJ UDDIN SARKAR

14: HARMUJ ALI
 S/O LT. NURAL HUCHAIN


15: FAJLUR RAHMAN
 S/O CHANNAN ALI

16: MAHAR ALI
 S/O LT. KETU SHEIKH

17: SAIFUL ISLAM
 S/O RAHIJ UDDIN SARKAR

18: CHUFIA KHATUN
 C/O SAIFUL ISLAM

19: REJAUL HOQUE
 S/O LT. JOSI MUDDIN

20: CHAPIKUL ISLAM
 S/O LT. CHAYED ALI

21: AZIZUL
 S/O ACHIMUDDIN


22: ASADUL
 S/O ACHIMUDDIN

23: OHIDUL ISLAM
 S/O ACHIMUDDIN

24: ACHIMUDDIN
 S/O LT. CHABUR UDDIN

25: SIRAJUL HOQUE
 S/O LT. FAJU SHEIKH

26: ANISUL HOQUE
 S/O LT. SAYED ALI

27: KUCHUMUDDIN
 S/O LT. ATAB UDDIN
                           Page No.# 3/11


28: AMINUL ISLAM
 S/O SANUAR HAUSHAN

29: AJIMUDDIN
 S/O LT. CHABUR UDDIN

30: ABDUS SALAL AHMED
 S/O LT. ABDUS SAMAD

31: ABDUL MALEK
 S/O NAUSHAD ALI

32: ARAN ALI
 S/O LT. SAMASHER ALI

33: NAZRUL ISLAM
 S/O FAFLUR RAHMAN

34: ABU HASSAN
 S/O NAJIM UDDIN AHMED

35: GANJOR ALI
 S/O MANURUDDIN SHEIKH

36: ANOWARA KHATUN
 C/O LT. SAHAJAHAN ALI

37: ABAD ALI
 S/O SOMIR ALI

38: IBRAHIM ALI
 S/O SOMIR ALI

39: KOMALA KHATUN
 C/O LT. ABU BOKKAR ALI

40: SHWAHIDUL ALI
 S/O JAHURUL HOQUE

41: ACHURUDDIN ALI
 S/O LT. JINNAT ALI

42: RAMJAN ALI
 S/O LT. DENGAR ALI

43: TAMEJ UDDIN
 S/O LT. ATAB UDDIN
                                  Page No.# 4/11


44: MANU SHEIKH
 S/O LT. DENGAR ALI

45: MERAJUL ALI
 S/O ABDUS CHALAM

46: SIRAJUL HOQUE
 S/O LT. GAJIBAR RAHMAN MOLLAH

47: MOKSHED ALI
 S/O LT. TAJIM KHA

48: JAHURUL HAQUE
 S/O LT. CHABADER ALI

49: JAKIR HUSSAIN
 S/O LT. SAHAJ ALI

50: ABBAS ALI
 S/O LT. SAHAJ ALI

51: FAJAL ALI
 S/O LT. GAJIBAR RAHMAN MOLLAH

52: HASMAT ALI
 S/O LT. JINNAT ALI

53: ASIRAN BEWA
 C/O LT. ABUBAKKAR

54: ASMA KHATUN
 C/O LT. MUNJIL SHEIKH

55: RAMICHA KHATUN BEWA
 C/O LT. SAHAR ALI

56: NUREJA KHATUN
 C/O ATOWAR RAHMAN

57: ARAN ALI
 S/O LT. JASIM ALI

58: AMIRON NESSA
 C/O LT. ABDUS SOBAHAN

59: KHAYRUL HAQUE
 S/O LT. JAJU SHEIKH
                             Page No.# 5/11


60: RAJU HOQUE
 S/O KHAIRUL HOQUE

61: RAMICHA BEWA
 C/O LT. NUR MAHAMMAD

62: SANOWAR HUSSAIN
 S/O LT. AKABBAR ALI

63: HANIF ALI
 S/O SAJIRAN BEOWA

64: JEBIDUL ALI
 S/O ABDUS CHALAM

65: ABDUL MAJID
 S/O LT. SAMAN ALI

66: HAFIJUR RAHMAN
 S/O FAJLUR RAHMAN

67: ABDUS CHALAM
 S/O LT. CHABADER ALI

68: HABIBAR RAHMAN
 S/O HARMUJ ALI

69: REJJAK ALI
 S/O LT. CHABDER ALI

70: SHUKUR ALI
 S/O LT. JOYNUDDIN SHEIKH

71: ASMAT ALI
 S/O LT. JINNAT ALI

72: ABU JAFAR SADIK
 S/O NAJIM UDDIN AHMED

73: ABU LAYES
 S/O NAJIM UDDIN AHMED

74: SAMESH ALI
 S/O LT. ABUBAKKAR ALI

75: KUDDUS ALI
 S/O LT. MINAJ ALI
                              Page No.# 6/11


76: SAHIRUN NESSA
 C/O LT. ABUBOKKAR ALI

77: AMINA BEGUM
 C/O NAJIM UDDIN AHMED

78: TAHAZ ALI
 S/O LT. ADAM ALI

79: ABUBOKKAR SIDDIQUE
 S/O LT. HASHEM ALI

80: ROFIQUE ALI
 S/O TAHAJ ALI

81: ABU SHAMA
 S/O LT. JULAHAJ SHEIKH

82: TASLIMA KHATUN
 C/O NOJMUL HOQUE

83: IRSAD ALI
 S/O TAHAJ ALI

84: CHAMIRAN BEWA
 C/O LT. LALU MONDAL

85: BILLAL HUSSAIN
 S/O LT. CHANDULLYA SHEIKH

86: ABDUL BATEN AHMED
 S/O ABDUS SALAM AHMED

87: ABDUL RAUF
 S/O LT. SORHAB ALI

88: CHAN MIA
 S/O LT. ARMAN ALI

89: ARAMAN ALI
 S/O LT. KURBAN ALI

90: ICHAHAK ALI SIKADAR
 S/O LT. RAHIJ ALI SIKADAR

91: SAIFUL ISLAM
 S/O LT. ABDUL
                                                      Page No.# 7/11


92: ABUL KALAM
 S/O LT. MOSLEM

93: ABDUR RAHMAN
 S/O LT. ABDUL HAMID

94: MONNAF ALI
 S/O LT. JOBBOR SHEIKH

95: ALEYA BEGUM
 C/O MAHIRUDDIN SHEIKH

96: CHABDER ALI
 S/O LT. ABUL HOSEN

97: SURMAN ALI
 S/O LT. KURPAN ALI

98: NAJMUL MANDAL
 S/O LT. KURAPAN MANDAL

99: SABED ALI
 S/O SORMAN ALI ALL THE PETITIONERS ARE PERMANENT RESIDENTS
OF VILL- HASILA BEEL
 P.S.- GOALPARA
 P.O- GOBINDAPUR
 PIN- 783101
 DISTRICT GOALPARA
ASSA

VERSUS

THE STATE OF ASSAM AND 9 ORS
REPRESENTED BY THE CHIEF SECRETARY,GOVERNMENT OF ASSAM,
DISPUR, GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY
 REVENUE AND DISASTER MANAGEMENT DEPARTMENT
GOVERNMENT OF ASSAM
 DISPUR
GUWAHATI-6.

3:THE DISTRICT COMMISSIONER
 GOALPARA
 BALADMARI
 PIN-783101
ASSAM
                                                        Page No.# 8/11


4:THE CIRCLE OFFICER
 BALIJANA REVENUE CIRCLE NEAR OLD D.C. OFFICE / GANDHI BHAWAN
P.O. AND P.S. BALADMARI
DISTRICT GOALPARA
ASSAM
 PIN- 783121

5:THE SUPERINTENDENT OF POLICE
 GOALPARA
 BAPUJI NAGAR
 GOALPARA
ASSAM 783101

6:PRINCIPAL SECRETARY
 HEALTH AND FAMILY WELFARE
HENGERABARI
 DISPUR GUWAHATI-6

7:JOINT DIRECTOR OF HEALTH SERVICES
 GOALPARA
 NAYAPARA
WARD NO-5
 PIN-783101

8:DISTRICT ELEMENTARY EDUCATION OFFICER (DEEO)
 GOALPARA
 OFFICE OF THE DISTRICT ELEMENTARY EDUCATION OFFICER
DEEO AND SSA OFFICE
 BALADMARI / AGIA ROAD
 GOALPARA- 783101
ASSAM

9:DISTRICT FOOD AND CIVIL SUPPLIES OFFICER
 O/O THE DEPUTY COMMISSIONER SUPPLY
DC OFFICE COMPLEX
 BALADMARI
WARD NO. 7
 GOALPARA 783121
ASSAM

10:EXECUTIVE ENGINEER
 P H E DIVISION
 GOALPARA DOMNAPARA PT-I
 SHASTRI NAGAR
 BALADMARI
 GOALPARA
ASSAM 78310
                                                                                Page No.# 9/11


Advocate for the Petitioner : MR. Z KHALID, MR. A R DAS,ARIF KHAN,MR. J N
SUWAI,FARHIN FARID,MR. S M MUNIR,MR. M H ALI

Advocate for the Respondent : GA, ASSAM, SC, P H E,SC, ELEM. EDU,SC, HEALTH AND F
W,SC, REVENUE AND DISASTER MANAGEMENT DEPT




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                          ORDER

Date : 25-03-2026

Heard Mr. Z. Khalid, learned counsel for the petitioners. Also heard Mr. B. Gogoi,

learned Addl. AG, Assam appearing for the Health Department, Assam, Mr. R.R. Gogoi,

learned standing counsel, PHE Department, Assam, Ms. N. Bordoloi, learned standing

counsel, Revenue Department, Assam and Ms. K. Das, learned standing counsel, School

Education, Assam.

The petitioners in the present writ petition have prayed for a direction upon the

respondent authorities to forthwith implement a comprehensive rehabilitation and

resettlement plan for the petitioners, including making of provision of permanent shelter,

livelihood support, sanitation and other medical facilities, after they were evicted from the

land occupied by them and have been now accommodated in a makeshift shelter.

Issue notice of motion returnable on 06-04-2026.

Since the parties are duly represented, no formal notice is required to be sent in

this case.

However, extra copies of the writ petition, requisite in numbers, be furnished to the Page No.# 10/11

learned counsel for the respondents, within 02 working days.

Heard on the prayer of interim relief.

The learned counsel for the parties have apprised this Court that a coordinate

Bench of this Court vide order dated 18-02-2026 passed in W.P.(C) No. 888/2026,

wherein, issue similar in nature had arisen, had passed the following directions:-

16. Accordingly, this Court, therefore, passes the following directions, which are required to be complied forthwith by the Respondent Authorities pending notice:

(i) The respondent Nos. 2, 3, 4 and 10 are jointly and collectively directed to ensure that proper potable water facilities are provided in the area where the petitioners herein along with other families are residing.

Such assessment shall be carried out by the respondent Nos. 4 and 10 jointly, and therefore do the needful as directed.

(ii) The respondent Nos. 3 and 9 are jointly and severely directed to ensure that in the fair price shops in question, there is availability of adequate rations to the ration cards tagged, as per the Act of 2013 and upon production of ration cards, food grains are duly provided.

(iii) The respondent No. 7 is directed to ensure that the Primary Healthcare Centre situated in and around the area wherein the petitioners' as well as other families who were evicted are provided the basic medical facilities.

(iv) The respondent Nos. 3 and 4 are further directed to find out avenues for setting up a proper temporary sanitation mechanism so that the petitioners and other families residing on the said compact plot of patta land can use the same.

Page No.# 11/11

This Court has perused the said direction and finds that the same would also stands

attracted to the facts of the present case. The issue raised in the present writ petition

would also covered by the directions passed by the coordinate Bench of this Court in the

proceeding of W.P.(C) No. 888/2026 and the respondents are directed to extend to the

petitioners the due benefits in terms of the said directions.

Registry to list this matter again on 06-04-2026 along with W.P.(C) No. 888/2026.

JUDGE

Comparing Assistant