DEBAJANI DEBI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The notice/letter dated 13.06.2019 (Annexure-10) issued by respondent No. 3, Divisional Forest Officer, East Khasi Hills and Ri Bhoi (T) Division, Shillong to vacate the premises/plot occupied by the petitioner has been impugned by way of the present writ petition filed under Article 226 of the Constitution of India.

(2.) Learned counsel for the petitioner claimed that the property in dispute was leased out to the husband of the petitioner on 17.01.1951 and since then, the petitioner has continued to occupy the said premises/plot. It was claimed that vide Annexure-10 issued on 13.06.2019, the Government wants to resume the forest land allotted on lease to the late husband of the petitioner pleading that her occupation is illegal.

(3.) Learned Addl. AG Mr. N.D. Chullai has put in appearance on behalf of the respondents.