Satya Ranjan Acharjee And 2 Ors vs The State Of Assam And 6 Ors
2026 Latest Caselaw 4859 Gua

Gauhati High Court

Satya Ranjan Acharjee And 2 Ors vs The State Of Assam And 6 Ors on 22 May, 2026

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GAHC010079732026




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

                           Case No. : PIL/34/2026

         SATYA RANJAN ACHARJEE AND 2 ORS
         S/O.- LATE SUBUDH ACHARJEE, R/O.- VILLAGE-CHANDINAGAR PART-II
         P.O.- HARINAGAR PART-IV.

         2: ELA CHANDA
         W/O- SANKU CHANDA
         VILLAGE - CHANDINAR PART-III
          P.O. - HARINAGAR PART-IV.

         3: PRADYUT DEY
          S/O- LATE PRAHLAD CH. DEY
         VILLAGE- AND P.O. HARINAGAR PART-IV
         ALL ARE RESIDENTS OF P.S. KATIGORAH
          DIST. CACHAR
         ASSAM, PIN- 788805

         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
         ASSAM, DISPUR, GUWAHATI-781006.

         2:THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
          DEPARTMENT OF PANCHAYAT RURAL DEVELOPMENT (P AND RD)
          DISPUR
          GUWAHATI-06.

         3:THE DISTRICT COMMISSIONER
          CACHAR
          SILCHAR
          PIN-788001.

         4:THE CHIEF EXECUTIVE OFFICER
          CACHAR ZILLA PARISHAD
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            CACHAR, SILCHAR, ASSAM
            PIN-788001.

            5:THE PRESIDENT
             CHANDINAGAR GAON PANCHAYAT
            VILL - HARINAGAR PT-IV
             P.O. RAJATILLA
             DISTRICT- CACHAR
            ASSAM
             PIN-788805.

            6:THE SECRETARY
             CHANDINAGAR GAON PANCHAYAT
            VILL - HARINAGAR PT-IV
             P.O. RAJATILLA
             DISTRICT-CACHAR
            ASSAM
             PIN-788805.

            7:SMRITI KANA DAS
            W/O- SRI PARIMAL DAS
             R/O VILLAGE- CHANDINAGAR PART-VI
             P.O.- HARINAGAR PART- IV
             PS - KATIGORAH, DISTRICT - CACHAR
            ASSAM PIN - 78880

For the petitioner/appellant(s) :   Mr. A.R. Sikdar, Advocate
                                    Mr. S.I. Talukdar, Advocate

For the Respondent(s)           :   Mr. S. Dutta, SC, P&RD Deptt.

Mr. S. Baruah, GA, Assam

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

22.05.2026 (Ashutosh Kumar, CJ)

The petitioners are residents of Chandinagar Gaon Panchayat under Katigorah Development Block in the district of Cachar.

The grievance of the petitioners relates to construction of a new Gaon Panchayat Bhawan at Koraikandi Part-I village.

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The contention of the petitioners is that the decision about the location/site of the new Panchayat Bhawan has arbitrarily been taken by the President of the Panchayat, without any resolution taken in this regard by the Gaon Panchayat body. The issue was never discussed in any meeting of the Panchayat or the Standing Committee, as required under the Assam Panchayat Act, 1994.

The other objection raised by the petitioners is that the chosen location for the new Panchayat Bhawan would be highly inconvenient for the majority of the residents, because the site chosen, according to the petitioners, is a low-lying area, which remains waterlogged for most of the year with practically no connectivity. Furthermore, the chosen site is approximately five kilometers away from the main road, which would cause great hardships to the majority of the villagers who would have to travel long distance to visit the new Panchayat office.

Mr. S. Dutta, learned Standing Counsel, Panchayat & Rural Development Department, seeks some time to respond to this petition.

Re-notify on 24.07.2026.

                      JUDGE                 CHIEF JUSTICE




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