NAVARUN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri B.K. Das, learned counsel for the petitioners. Also heard Shri S. Bora, learned Standing Counsel for the GMC, GDD and GMDA whereas Shri N. Alam, learned counsel has appeared for the respondent no. 6 in both the cases.

(2.) Both the writ petitions arising out of the same cause of action, the same are taken up together for final disposal.

(3.) The issue started from a complaint lodged by the respondent no. 6 before the GMDA against the petitioners whereby the primary issue was blocking the ingress and egress of the road which they have been using. Allegations of violation of the building plan have also been made in the constructions made by the petitioners.