NIRUPAMA BORGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the petitioner. Also heard Mr. J Handique, learned counsel for the Revenue and Disaster Management Department, Government of Assam, representing the respondent No.1--9.

(2.) We have noticed that the respondent Nos.10 and 11 are officers under the Govt. of Assam and arrayed as respondents by name but in the absence of any specific allegation, which requires a further adjudication, we deem it appropriate that Mr. J. Handique would also represent the said two respondents.

(3.) In this writ petition, the petitioners by claiming to be conscious and responsible citizens and being well informed about certain forced evictions of vulnerable Sec. of the society by the State authorities at Village Dhalpur and being concerned by the sufferings caused by the State action, has instituted this Writ Petition on the following prayers:-