BHASKARJYOTI SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The unsuccessful writ Petitioners in W.P.(C) No. 2519 of 2004 are before us by way of appeal whereby and whereunder they have challenged the legality and correctness of the judgment and order dated 13.04.2007 passed by the Hon'ble Single Judge of this Court in the writ petition as indicated above.

(2.) The Appellants as writ Petitioners in W.P.(C) No. 2519 of 2004 on facts prayed for two reliefs; primarily, restoration of possession of land measuring 1 bigha 4 kathas 16 lechas following adoption of the Urban Land (Ceiling and Regulation) Repeal Act, 1999 by the State of Assam and interference with the allotment of 4 kathas of land out of the area indicated above to the Respondent No. 6, the Guwahati Metropolitan Development Authority (for short GMDA) by order dated 27.11.2003.

(3.) The learned Single Judge having gone into the facts and the materials before him refused to provide relief(s) as indicated above and dismissed the writ petition by the judgment and order dated 13.4.2007 impugned in this appeal.