DEBABRATA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S A Barbhuyan, learned counsel for the petitioner and Mr. J Handique, learned counsel for the respondents in the Revenue and Disaster Management Department, Government of Assam.

(2.) The petitioner Sri Debabrata Saikia in paragraph 2 of the public interest litigation (in short PIL) petition states that he has been a Member of the Legislative Assembly of Assam from No. 104 Nazira Legislative Assembly Constituency since the year 2011 and is also the Leader of the Opposition in the Assembly and that the petitioner has been espousing social and public causes and has also served as the President of the Youth for Social Welfare, which is a leading NGO in Assam working to create awareness on health, environment and social issues and helping those who are below the poverty line as well as PROBAAH, which is a grassroot level NGO assisting self-help groups in capacity building.

(3.) In this PIL petition, the petitioner is concerned with certain evictions in respect of the land bearing Dag No. 2 (Pt) and Dag No. 3 (Pt) of village Dhalpur No. 1 and village Dhalpur No. 3 in the Sipajhar Mouza of Sipajhar Revenue Circle in the Darrang district.