DASHARATH YADAV Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. L. Yadav, learned counsel appearing on behalf of the petitioners as Mr. D. Gogoi, learned standing counsel appearing on behalf of the Forest Department.

(2.) This is an application under Article 226 of Constitution of India whereby the petitioners have sought for setting aside and quashing order 10/9/2014 issued by the Chief Conservator Forest Northern Assam Circle, Tezpur and also for a direction that the land in question be mutated in the name of the petitioners.

(3.) The facts of the instant case is that the petitioners upon making certain payment to one Regtu Cheru and Lagan Cheru claim to have acquired rights in respect to a plot of land admeasuring 13 1/2 Bighas covered by Dag No. 171 under Mouza Kaki Kisan, Rampur Forest Village Kaki in the year 1992. No document however has been placed on record as to on what basis the petitioners claim to have acquired the said land from the said Regtu Cheru and Lagan Cheru.