Rashidul Islam vs The State Of Assam And Othrs
2026 Latest Caselaw 4869 Gua

Gauhati High Court

Rashidul Islam vs The State Of Assam And Othrs on 22 May, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                     Page No. 1/2

GAHC010096792026




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

                          Case No. : WP(C)/2630/2026

         RASHIDUL ISLAM
         S/O- LATE SADEK ALI,VILL- TEDHARA PATHAR,P.O- MANDIA,P.S-
         BAGHBAR,DIST- BARPETA, ASSAM,PIN-781308.

         VERSUS

         THE STATE OF ASSAM AND OTHRS
         REPRESENTED BY THE PRINCIPAL SECRETARY TO THEGOVT. OF ASSAM,
         DEPARTMENTOF REVENUE REGISTRATION,DISPUR, GUWAHATI-6

         2:THE INSPECTOR GENERAL OF REGISTRATION
          OFFICE OF THEDIRECTORATE OF LANDRECORDS AND SURVEY
         ETC.ASSAM
          RAJ BHAWAN
         RUPNAGAR
          GUWAHI-32.

         3:THE REGISTRAR CUM DISTRICT COMMISSIONER
          BARPETA
          DISTBARPETA
         ASSAM
          PIN-781301.

         4:THE SUB REGISTRAR CUM MERRIAGE AND DIVORCE REGISTRAR
          BARPETA
          DIST P.S- BARPETA
         ASSAM
          PIN781301.

         5:SANIWARA BEGUM
          D/O- SAHEDALI
          VILL- 1 NO. BARDALANI
         P.O- MANDIA
          P.S- BAGHBAR
                                                                                  Page No. 2/2

              DIST-BARPETA
              ASSAM
              PIN781308

Advocate for the Petitioner   : N. UDDIN, MR. R ISLAM

Advocate for the Respondent : SC, REVENUE, GA, ASSAM


                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

Date : 22.05.2026

Heard Mr. R. Islam, learned counsel for the petitioner; Ms. N. Bordoloi, learned Standing Counsel, Revenue Department for the respondent nos. 1 & 2; and Mr. S.S. Roy, learned Junior Government Advocate, Assam for the respondent nos. 3 & 4.

The petitioner has approached this Court alleging inaction on the part of the respondent no. 4 for not acting on an application submitted by the petitioner on 04.04.2026 seeking registration of Talaq [Divorce], which the petitioner had pronounced on the respondent no. 5 on three occasions in the consecutive months.

Issue notice, returnable on 22.06.2026.

As Ms. Bordoloi has appeared and accepted notices on behalf of the respondent nos. 1 & 2 and Mr. Roy has appeared and accepted notices on behalf of the respondent nos. 3 & 4, issuance of formal notice in respect of the said respondents stand dispensed with. The learned counsel for the petitioners shall serve requisite nos. of extra copies of the writ petition along with annexures, to Ms. Bordoloi and Mr. Roy within 2 [two] working days from today.

The petitioner shall take steps for service of notice upon the respondent no. 5 by speed post within 2 [two] working days from today.

JUDGE

Comparing Assistant