Gauhati High Court
Md. Kurban Ali Hazarika vs The State Of Assam And 8 Ors on 23 February, 2026
Page No.# 1/3
GAHC010070542022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2584/2022
MD. KURBAN ALI HAZARIKA
S/O- MD. KUTUB ALI HAZARIKA
R/O- MARABAZAR
P.O- MORABAZAR
P.S- AMGURI
DIST- SIVASAGAR, ASSAM
VERSUS
THE STATE OF ASSAM AND 8 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
URBAN DEVELOPMENT DEPARTMENT, DISPUR, GUWAHATI-6
2:THE ASSAM URBAN WATER SUPPLY AND SEWERAGE BOARD
REP BY THE MANAGING DIRECTOR
AMRITPUR PATH
GANESHGURI
GUWAHATI-06
3:THE DIBRUGARH MUNICIPAL BOARD
REPRESENTED BY THE CHAIRMAN
DIBRUGARH MUNICIPAL BOARD
ASSAM
4:THE ATAL MISSION FOR REJUVENATION AND URBAN
TRANSFORMATION
(AMRUT)
DISPUR GUWAHATI-06
5:THE MISSION DIRECTOR
ATAL MISSION FOR REJUVENATION AND URBAN TRANSFORMATION
(AMRUT)
Page No.# 2/3
DISPUR
GHY-06
6:THE DEPUTY COMMISSIONER
DIBRUGARH
ASSAM
7:THE SUPERINTENDENT OF POLICE
DIBRUGARH
ASSAM
8:THE WORTHINGTON PUMPS INDIA LIMITED (WPIL)
TRINITY PLAZA
3RD FLOOR
84/1A
TOPSIA ROAD (SOUTH)
KOLKATA-70046
WEST BENGAL
9:THE ASSISTANT GENERAL MANAGER
WORTHINGTON PUMPS INDIA LIMITED (WPIL)
DIBRUGARH
ASSA
Advocate for the Petitioner : MR. P J SAIKIA, MS D DUTTA
Advocate for the Respondent : GA, ASSAM, MS T J SAHEWALLA (R-8,9),MR H K SARMA (R-
8,9),MR M SAHEWALLA (R-8,9),MD ASLAM (R-8,9),MR G N SAHEWALLA (R-8,9)
BEFORE
JOINT REGISTRAR (JUDL.) MR. CHINMOY BARUAH
ORDER
Date : 23.02.2026 Case taken up before the Lawazima Court.
None appears on behalf of the petitioner.
Perused the records.
A careful perusal of the case record reveals that the notice was last issued to the respondent No. 3 back in the year of 2024 (i.e., specifically on 11.01.2024). It appears that the said notice was issued through registered post with A/D mode.
Page No.# 3/3 Now, in respect of the above mentioned notice issued to the respondent No. 3, it appears that neither the A/D card nor any un-served notice has been received by the registry.
From the observations made above, it appears that a substantial amount of time has elapsed since the last notice was issued to the respondent mentioned above. Therefore, this Lawazima Court is of the view that fresh steps shall be taken by the petitioner for effective service of notice upon the respondent No. 3. As such, the petitioner is hereby afforded 7(seven) days time to take fresh steps for service of notice upon the respondent No. 3 by way of speed post mode, in terms of the Notification No. 85 dated 15th October, 2025 (at Flag-'N').
Let the matter be listed again before the Lawazima Court in the on 24.03.2026.
Joint Registrar (Judicial) Comparing Assistant