POLOFIELD SANMILITA UNNAYAN PARISHAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS writ petition has been filed in public interest by the Polofield Sanmilita Unnayan Parishad, claiming to be an association of the residents of Polofield, Tezpur.

(2.) THE writ petition concerns an area of 9 Bigha 4 Katha and 2 Lechas of land in Polofield, Tezpur (for convenience referred to as the land in question). Background facts:

(3.) THE importance of the order dated 15-10-1982 lies in the fact that it clearly stipulates that the Darrang Cricket Association was to be given possession of the land in question subject to the condition that no permanent structures like houses etc. would be built or any other form of construction undertaken on the land in question and the saplings planted by the Forest Department shall not be subjected to any damage.