SHARDA DEVI DAMANI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the writ petitions being connected with the same LA Case No. 7/2011 and are pending since long are taken up for final disposal at the admission stage itself.

(2.) The first writ petition being WP(C)/6979/2015 has been instituted questioning a land acquisition proceeding.

(3.) The second writ petition being WP(C)/5956/2016 has been filed by two petitioners having adjacent land at Betkuchi under Beltola Mauza in the district of Kamrup (M). Their lands are contiguous to the land owned by the petitioner in WP(C)/6979/2015, who is also the respondent no. 8 in this writ petition and mother of the petitioner no. 1. At the time of purchase of the said plot of land, the land belonging to the respondent no. 8 was used for ingress or egress. However, after issuance of the notice dtd. 9/10/2015 on the Assam Tribune from which the petitioner had come to know regarding acquisition of the land of the respondent no. 8, the present writ petition has been filed as their right to ingress or egress would be adversely affected by such acquisition.