KAMALA KANTA OZA Vs. STATE OF ASSAM

JUDGEMENT

(1.) In both these civil rules the respective writ petitioners mainly challenged the allotment of ceiling surplus land by the State-respondents in favour of private respondents arrayed in these writ petitions seeking a direction from this Court for quashing of those allotments with a further direction restraining the private respondents from making any construction over the so-allotted land in question. Since the question of law based on almost identical facts involved in these writ petitions are similar, 1 propose to hear these writ petitions analogously and dispose of the same by this common order.

(2.) Heard Mr P.C. Deka, learned sr. counsel, Mr M.K. Choudhury and Mr M. Dutta, the learned counsel for the petitioner and Mr A.S. Bhattacharyya, Mr G.N. Sahewalla, Mr C. Choudhury, Mr J. Roy and Mr K. Paul, learned counsel appearing on behalf of the private respondents. Also heard Mr A.C. Buragohain, learned Addl. Sr. Government Advocate appearing on behalf of the State-respondents.

(3.) I have also heard Mr A.K. Phukan, learned Advocate General who has been requested to assist the Court in proper interpretation of the land policy of the Government.