ARABINDA BAISHYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Of these two writ appeals, WA No. 370/2022 is preferred by the appellants against the judgment and order dtd. 9/11/2022 passed by the learned Single Judge in WP(C) No. 7159/2022, and WA No. 380/2022 is preferred by the appellants therein challenging the order dtd. 17/11/2022 passed by the learned Single Judge in WP(C) 7338/2022.

(2.) In WP(C) No. 7159/2022, the writ petitioners/appellants had essentially challenged the General Eviction Notice dtd. 1/11/2022 and in WP(C) No. 7338/2022, the petitioners/appellants had challenged the General Eviction Notice dtd. 10/11/2022. By the said two General Eviction Notices, the general public residing over the land covered by Dag No. 1076 of Dakhingaon under Beltola Mouza, Guwahati in the district of Kamrup (M), were directed to vacate the government land within a period of three days from the date of issuance of the said Notice.

(3.) The learned Single Judge, after considering the arguments advanced by the rival parties, has disposed of the writ petitions vide the impugned orders dtd. 9/11/2022 and 17/11/2022, respectively, and has set aside the Eviction Notices dtd. 1/11/2022 and 10/11/2022 only to the extent of granting three days' time to the appellants to vacate the land occupied by them. The learned Single Judge has directed the respondents to give to the appellants another three weeks' time from the date of the judgment to vacate the land illegally occupied by them, to enable them to make alternative arrangements. The learned Single Judge has further observed that the extension of time given to the appellants for vacating the land would be subject to the condition that the appellants had not already been evicted from the lands occupied by them.