GANESH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) ALL these writ petitions along with the Misc. Cases filed therein were heard together as agreed upon by the learned counsel for both sides and they are disposed of by this common order as common question of law and fact are involved.

(2.) HEARD Mr. H. N. Sarma, learned senior counsel assisted by Mr. P. P. Baruah for the writ petitioner, Mr. B. B. Narzary, learned counsel for the Zila Parishad and Mr. P. K. Mushahary and Mr. M. Gani, learned Government Advocate.

(3.) THE matter relates to settlement of hats and bazars situated within the jurisdiction of Karunabari Anchalik Panchayat, Boginadi Anchalik Panchayat and Narayanpur Anchalik Panchayat under the North Lakhimpur Zila Parishad, hereinafter referred to as the Zila Parishad. The dispute that has been raised is in respect of the jurisdiction of the Anchalik Panchayat and Zila Parishad in the matter of settlement of markets. Section 109 (6) of the Assam Panchayat Act, 1994, for short, the Act, read as follows :