ABHIJIT NUNISA Vs. DIMA HASAO AUTONOMOUS

JUDGEMENT

(1.) BOTH these writ petitions raise identical issues of fact and law and are being disposed of by this common judgment and order.

(2.) HEARD Mr. I. Choudhury, learned counsel for the petitioners in both the cases and Mr. P. Pathak, learned Senior Counsel assisted by Mr. K. Goswami, learned counsel for the respondents.

(3.) PURSUANT thereto, respective agreements were entered into between the petitioners and Dima Hasao Autonomous Council. In the case of the petitioner in WP(C) No. 3938/2013, a supplementary agreement was also entered into between the parties wherein one of the clauses was that the Forest Department will not grant permit to any person or any Government department requiring stone/boulder stone other than the second party i.e. the petitioner.