Anowar Hussain vs The State Of Assam And 4 Ors on 4 May, 2026

Author: Soumitra Saikia

Bench: Soumitra Saikia

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GAHC010083782026




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

                                 Case No. : WP(C)/2301/2026

            ANOWAR HUSSAIN
            S/O LATE RIAZ UDDIN, R/O NASATRA, P.O.- NASATRA, P.S.- ABHAYAPURI,
            DISTRICT- BONGAIGAON, ASSAM, PIN- 783384



            VERSUS

            THE STATE OF ASSAM AND 4 ORS
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
            REVENUE AND D.M. (LR) DEPARTMENT, DISPUR, GUWAHATI- 06

            2:THE DRIECTOR OF LAND RECORDS AND SURVEYS
            ASSAM
             RUPNAGAR
             GUWAHATI- 32

            3:THE DISTRICT COMMISSIONER
             BARPETA DISTRICT
             BARPETA
            ASSAM- 781301

            4:THE CIRCLE OFFICER
             BARPETA REVENUE CIRCLE
             P.O. P.S AND DISTRICT- BARPETA (ASSAM)
             PIN- 781301

            5:THE TREASURY OFFICER
             BARPETA
             P.O. P.S. AND DISTRICT- BARPETA (ASSAM)
             PIN- 78130

Advocate for the Petitioner   : MR. M ALI, H R KHAN,MR. J UDDIN
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Advocate for the Respondent : GA, ASSAM, SC, FINANCE,SC, REVENUE




                                 BEFORE
                  HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                      ORDER

04.05.2026

Mr. M. Ali, learned counsel for the petitioner; Mr. A. Chakrabarty, learned

Government Advocate appears for the Respondents, Mr. J. Handique, learned

Standing Counsel appears for the Revenue.

2. Let this matter be listed on 11.05.2026, on which date Mr. J. Handique,

learned Standing Counsel, Revenue will obtain instructions regarding the status

of the appeal stated to have been filed by the petitioner on 16.03.2026.

3. Mr. J. Handique, learned Standing Counsel however submits that the

appropriate appellate authority is the Director of Land Records, namely

Respondent No. 2, whereas the appeal has been filed before the Secretary to

the Government of Assam, Revenue and Disaster Management Department.

4. Be that as it may. Mr. J. Handique, learned Standing Counsel will obtain