LAWS(GAU)-2020-6-94

NAYAN UDDIN SHEIK Vs. STATE OF ASSAM

Decided On June 09, 2020
Nayan Uddin Sheik Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. SN Sarma, learned senior counsel assisted by Mr. MU Mandal, learned counsel for the petitioners. Also heard Ms. DD Barman, learned Government Advocate for respondents No.1, 4, 5, 6 and 7 and Mr. BJ Talukdar, learned counsel for the Revenue and Disaster Management Department, Government of Assam.

(2.) 97 writ petitioners have filed this common writ petition with the following prayers which is extracted below:

(3.) From a reading of the prayer, it is discernible that the order dated 30.12.2019 of the Circle Officer Gauripur Revenue Circle and the order dated 18.02.2020 of the Deputy Commissioner Dhubri are being assailed in this writ petition and further the petitioners are also seeking a direction to the respondent authorities that they be given settlement/allotment of certain land in terms of the minutes dated 08.10.2018 of the Sub-Divisional Land Advisory Committee Dhubri which according to the petitioners was as per the land policy of 1989, land policy of 2015 and the land policy of 2019. In the meantime, the petitioners had submitted another representation dated 28.02.2020 which is pending before the Commissioner and Secretary to the Government of Assam in the Revenue and Disaster Management Department and a prayer is made that the same be also given a consideration. The further relief sought for by the petitioners is that till such settlement/allotment is made in favour of the petitioners as indicated above and /or till the representation dated 28.02.2020 is not disposed of, they be not evicted from the land, in question, which according to the petitioners is covered by Dag No. 33, 32/49 (old) Dag No.307 to 458 (New) of village Alomganj Part IX porgona Gole Alomganj dihi and Mouza Rangamati under Gauripur Revenue Circle District Dhubri, Assam.