ABAD ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Being aggrieved by and dissatisfied with a Judgment and Order dtd. 26/4/2022 passed by the learned Special Tribunal [Land Grabbing] at Goalpara in Land Grabbing Case no. 45/2016, the petitioners, 4 [four] in nos., who were respondents in the said case, have sought to invoke the writ jurisdiction of this Court under Article 226 of the Constitution of India. In this writ petition filed under Article 226 of the Constitution of India, the petitioners have sought for issuance of a writ in the nature of Certiorari for setting aside and quashing of the Judgment and Order dtd. 26/4/2022 passed by the Special Tribunal [Land Grabbing] at Goalpara in Land Grabbing Case no. 45/2016.

(2.) The events which have led the petitioners to institute the present writ proceeding can be narrated, in brief, at first.

(3.) One Md. Afaz Ali, who has been impleaded as the party-respondent no. 4 in the present writ petition, filed a complaint under Sec. 4 read with Sec. 5 of the Assam Land Grabbing [Prohibition] Act, 2010 before the Special Tribunal [Land Grabbing] at Goalpara for taking cognizance of land grabbing against the respondents impleaded therein, who are the petitioners herein, to punish them and to restore peaceful possession of the land alleged to be grabbed. As per the complaint, the plot of land allegedly grabbed is a plot of land measuring 3 Bighas 2 Kathas 5 Lessas, covered by Dag no. 154[Old]/70 [New] and Patta no. 368 [New] of Khatian no. 188, situate at Village - Hadi Gaon, Matia Revenue Circle, District - Goalpara [hereinafter referred to as 'the subject-land', for short]. On receipt of the complaint by the Special Tribunal [Land Grabbing] at Goalpara [hereinafter referred to as 'the Special Tribunal', for short], the same had been registered as Land Grabbing Case no. 45/2016. After registration of the land grabbing case, the respondents therein were put to notice and after receipt of notice, the respondents entered their appearances. After submission of pleadings, the learned Special Tribunal framed eight nos. of issues for discussion. During the course of trial, the complainant examined three nos. of witnesses as P.W.1, P.W.2 and P.W.3 and adduced documentary evidence in the form of five nos. of documents. The respondents did not adduce any evidence in defence. After closure of evidence from both the sides, the learned Special Tribunal had recorded the findings in favour of the complainant in respect of all the issues framed and reached an opinion that the complainant would be entitled to the reliefs prayed for. Accordingly, the learned Special Tribunal passed a Judgment and Order dtd. 26/4/2022 against the respondents. The operative parts of the Judgment and Order dtd. 26/4/2022 read as under :-