MUSTT ACHURAN BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The present appeals are arising out of the common judgment and order, dated 27.10.2009, passed by a learned single Judge of this Court in WP(C) Nos. 5956/2006 and 3254/2008. The writ petitioners, in the aforesaid writ petitions, being aggrieved by the quantum of the compensation, awarded by the learned single Judge, has come up with these appeals on the ground of inadequacy of the compensatioa As both the writ appeals, arising out of the common judgment and order, are based on almost identical facts, involving similar questions of law and are represented by the same set of lawyers, for the sake of convenience and as agreed to by the learned counsels, we have heard these appeals together and propose to dispose of the same by this common judgment and order.

(2.) We have heard Mr. A. Roshid, learned counsel, appearing for the appellants and Mr. P.S. Deka, learned Government Advocate, appearing for the State respondents.

(3.) The facts involved in the said writ petitions, may, in brief, be stated as follows: