MD. KURBAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Grievance raised and reliefs sought for in both the writ petitions being identical, those were heard together and are being disposed of by this common judgment.

(2.) Facts of both the cases may be briefly noticed.

(3.) Case of the petitioners is that since the days of their forefathers, they have been rearing livestock, cattle etc. along the northern bank of the river Brahmaputra on the alluvial lands called chars/chaporis. Such chars and chaporis are included in the assembly constituencies under Behali, Gohpur and Bishwanath circles of Sonitpur district. They were also granted grazing permits by the State Government authorities. For grazing their cattle, petitioners had built thatched bamboo sheds called "Khutis" on the grazing lands for providing food and shelter to the livestock. Those "Khutis" are not permanent structure.