HOINENG THADOU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. H. Saikia, the learned counsel for the petitioner. Also heard Mr. R. Borpujari, the learned counsel appearing on behalf of the respondent No.1 and Mr. A. Khanikar, the learned counsel appearing on behalf of the respondent Nos.2, 3, 4, 5, 7 and 8 as well as Mr. N. Goswami, the learned counsel appearing on behalf of the respondent No.3.

(2.) It has been submitted by Mr. A. Khanikar, the learned counsel appearing on behalf of the respondent Nos.2, 3, 4, 5, 7 and 8 that there is no post of the Circle Officer, Maibang Revenue Circle and as such the name of the said respondent No.6 may be deleted.

(3.) This is an application under Article 226 of the Constitution of India challenging the forceful taking over the possession of the land belonging to the petitioner without following the due process of law.