TARINI DEKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Bhagabati, learned counsel for the appellants. Also heard Mr. D. Saikia, learned Advocate General, Assam, Mr. R. Barpujari, learned Standing Counsel, Revenue, Mr. R.K. Bora, learned Addl. Sr. Government Advocate, Mr. J. Roy, learned Senior Counsel, NRL assisted by learned counsel Mr. D. Das and Ms. R. Borah, learned counsel for respondent No. 4.

(2.) These intra court appeals are preferred by the appellants with prayer to set aside and quash the common judgment and order dtd. 22/5/2023 passed by the learned Single Judge in WP(C) 3989/2022 and WP(C) 3528/2022 and to direct the respondent authorities to stay the entire process of requisition and acquisition of land initiated for setting up of the Marketing Terminal of Numaligarh Refinery Limited.

(3.) Brief facts of the case are that the appellants are residents of different villages situated under the Hajo Revenue Circle in the district of Kamrup. The Government of Assam, vide several notices and orders dtd. 27/12/2021, 5/1/2022 and 13/1/2022, 23/3/2022 etc. issued by the Collector and the Deputy Commissioner, Kamrup, Amingaon had initiated a process for requisition of 427 bighas of land under Hajo Revenue Circle for setting up of a market terminal by Numaligarh Refinery Limited, covering the villages- Pacharia (Napara, Gariapara), No. 1 Singimari and Alikakh.