ABDUR ROUF Vs. STATE OF ASSAMA

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned senior counsel for the petitioners and Mr. P.N. Goswami, learned Addl. Advocate General for all the respondents.

(2.) The fifty seven writ petitioners have instituted this writ petition with the following prayer:

(3.) A reading of the prayer makes it discernible that the writ petitioners seek for a direction to the respondents in the Forest Department of the Government of Assam as well as the Deputy Commissioner, Karimganj and Circle Officer, Patharkandi Revenue Circle to take necessary steps to enter the names of the petitioners in the Jamabandi Register in respect of Old Solamona Boro Sobri Forest Village in terms of letter No. FGH.18/G/74/3069 dtd. 06/11/1974 of the then Conservator of Forests, Hills, Assam, Shillong namely M.A. Islam as well as the office order No. 262 dtd. 31/12/1975 of the Divisional Forest Officer, Cachar Division, Silchar. The letter of the Conservator of Forests, Hills dtd. 06/11/1974 is extracted as below: 'Since there are one hundred to two hundred bighas of land are available without tree Forests and which were encroached by Rang Reang people and have been evicted from time to time and that these vacant land may not be encroached by outsiders, the so sixty six land less people as certified by the S.D.O., Karimganj vide his no. KES.3(Pt)/73/30, dt. 4/5/74 may be allotted there land after proper survey each getting five bighas of Rupit land and two bighas of Bari land on regular Forest village terms. The map after survey and the exact land available should be sent to this office for record. The land in Dhubri are may not be thrown open for the present.'