(1.) The present writ appeal has been preferred against the judgment and order dated 12.9.2007 passed by the learned Single Judge in W.P.(C) No. 875 of 2001 dismissing the writ petition filed by the writ petitioner/appellant which challenged the order dated 10.1.2001 issued by the Deputy Secretary to the Government of Assam, Revenue (S) Department by which the proposal submitted by the Deputy Commissioner, Tinsukia for grant of lease of 49 bighas 0 kathas 15 lechas of land in favour of the petitioner for special cultivation of tea was rejected. The petitioner filed by the aforesaid writ petition claiming to be an educated unemployed youth. It is the case of writ petitioner/appellant that he had occupied government waste land measuring 49 bighas 0 kathas 15 lechas covered by Dag No. 3, 4, 13 and 55 under Makum Mouza sometime in the year 1993 and invested a considerable amount of money for making the land suitable for tea cultivation and planted 75,000 Nos. of tea bushes over the said land. The writ petitioner/appellant claims that after occupation of the said land, he had been paying necessary revenue. Thereafter, in the year 1998, he applied for settlement in respect of the said land by making necessary application claiming that he is an educated unemployed youth and he had utilized the said land for tea plantation under his occupation since 1993. The writ petitioner/appellant states that pursuant to his application for settlement of the said land in his favour, the Circle Officer, Margherita Revenue Circle, made the necessary enquiry and forwarded his report to the Sub-Divisional Officer, Margherita stating that the writ petitioner/appellant had been in occupation of the said land and had been paying revenue and the said land is not a reserved land and not within the tribal belt. On the basis of the aforesaid report, the Land Advisory Committee of Margherita in its meeting held on 3.3.2000 after necessary consideration, proposed for settlement of the said land in favour of the writ petitioner/appellant. The said proposal/recommendation made by the Land Advisory Committee, Margherita was in turn forwarded by the Deputy Commissioner, Tinsukia on 15.12.1998 to the Secretary to the Government of Assam, Revenue (S) Department, recommending for making settlement of the aforesaid government land measuring 49 bighas 0 kathas 15 lechas covered by Dag No. 3, 4, 13 and 55 under Makum Mouza in favour of the writ petitioner/appellant for cultivation of tea. The petitioner/appellant contends that even though such recommendation for settlement in his favour was made, there was no response from the concerned authorities and as such, he visited the office of the Secretary to the Government of Assam in the Revenue (S) Department, Dispur on 9.2.2001 and he came to know that the proposal submitted for settlement of the land in his favour was rejected by a letter dated 10.1.2001. The petitioner states that as he could not obtain a copy of the same in spite of his request to the authorities to make available a copy of the same, he approached this Court by filing a writ petition, being, W.P.(C) No. 875 of 2001 without annexing the aforesaid letter dated 10.1.2001 and obtained an interim order from this Court directing the authorities not to evict the petitioner from the land in question. Thereafter, after obtaining a copy of the said letter dated 10.1.2001, the petitioner filed the present writ petition being W.P.(C) No. 875 of 2001. The main contention of the writ petitioner before the learned Single Judge was that he was in possession of the government waste land since 1993 and after making it cultivable by investing a huge sum, planted 75,000 Nos. of tea bushes. The Land Advisory Committee, Margherita, after considering the necessary report submitted by the concerned authorities, had approved for settlement of the said land in favour of the writ petitioner which was duly forwarded by the Deputy Commissioner, Tinsukia. According to the petitioner, the petitioner was an educated unemployed youth and was entitled to the settlement of land which he had developed, as per recommendation made by the Land Advisory Committee, Margherita as stated above.
(2.) The State authorities filed their affidavit-in-opposition contesting the claim of the writ petitioner. It is the stand of the State Government that the recommendation of the Land Advisory Committee, Margherita was not binding upon the State Government and the State Government had rejected the proposal for settlement of land in favour of the petitioner as the said proposal was contrary to the prevailing land policy of the State. The State respondents also stated in their affidavit-in-opposition that as per report of the Circle Officer, Margherita Revenue Circle, the writ petitioner was not unemployed youth and mere is nothing to show that the writ petitioner belongs to below poverty line (BPL) category and as per Government policy for special cultivation, the quantum of land is 30 bighas only whereas the petitioner had encroached upon 49.15 bighas of government land.
(3.) The learned Single Judge after hearing the parties dismissed the aforesaid writ petition. The learned Single Judge took note of the prevailing Government policy regarding settlement of land. The learned Single Judge also on the basis of the records available noted that the petitioner is a trader by profession and is neither a landless nor educated unemployed youth and observed that under the policy, indigenous landless educated unemployed youth are entitled for consideration for settlement. The learned Single Judge observed that even though as per policy, only 30 bighas of land could be settled, the proposal made in favour of the petitioner was for an area of 49 bighas which is more than the permitted limit. The learned Single Judge also observed that the proceeding of the Land Advisory Committee, Margherita is merely recommendatory in nature and settlement of Government waste land is to be strictly in accordance with the norms in force at the relevant point of time and the materials on record revealed that the petitioner is an employed person and only a landless unemployed youth is entitled to the benefits under the land policy. The learned Single Judge also held that these are question of facts which are to be determined by the State authorities on the basis of materials on record and this Court sitting as a writ Court would not interfere with the conclusion reached by the authorities as this Court is primarily concerned with the decision making process and not with the correctness or otherwise of the decision and observed that there was no element of arbitrariness or unreasonableness in the decision making process and accordingly, concluded that the decision of the State Government as reflected in the order dated 10.1.2001 does not require to be interfered with and accordingly dismissed the said writ petition.