GIRISH NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner herein has approached this Court being aggrieved by the inaction on the part of the respondent authorities in not granting settlement of the land to the petitioner, and on the other hand, threatening to evict the petitioner from the said land.

(2.) The case of the petitioner herein is that he is in possession of a plot of land measuring 1 katha 5 lechas covered by Dag No.132 situated at Village-Sarumataria under Beltola Mouza by constructing dwelling houses since the year 1980.

(3.) The petitioner submitted an application for settlement of the said land in the month of January, 1995 which was duly received by the respondent authorities. Pursuant thereto, the Assistant Settlement Officer vide the letter dtd. 6/1/1995 submitted a report to the Deputy Commissioner, Kamrup (Metro), Guwahati for necessary action. In the said letter, it was stated that the land as applied by the petitioner for settlement is a Government land reserved for construction of temporary 'Capital' proposed to be constructed over the land covered by Dag No.132 of Village-Sarumataria, under Beltola Mouza. In continuation to the said letter, the Deputy Commissioner, Kamrup (Metro), Guwahati vide the another letter dtd. 10/1/1995, submitted a report before the Secretary to the Government of Assam, Revenue (Settlement) Branch for necessary action. In the said letter, it was stated that the petitioner applied for settlement of land measuring 1 katha 5 lechas covered by Dag No.132 of Village-Sarumataria under Beltola Mouza.