TARINI DEKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Both of these two writ petitions being filed with analogous cause of action were heard together and are disposed of by this common judgment and order.

(2.) In the first writ petition, WP(C)/3528/2022, there are 198 nos. of petitioners whereas in the second writ petition, WP(C)/3989/2022, there are 7 nos. of petitioners.

(3.) The grievance of the petitioners pertains to a process of requisition and acquisition of land for setting up of the Marketing Terminal of the Numaligarh Refinery Ltd. (NRL) which was initiated vide several notices covering the villages Pacharia (Nopara, Gariapara), No. 1 Singimari and Alikah. The petitioners allege violation of the provisions of the Assam Land (Requisition and Acquisition) Act, 1964 (hereinafter called the Act). The petitioners are also aggrieved by a Speaking Order dtd. 5/4/2022 passed by the Collector, Kamrup whereby, the claim of the petitioners have been rejected.