NAZMA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MA Islam, learned counsel for the petitioner as well as Ms. P.R. Mahanta, learned standing counsel for the Revenue Department for the respondent no.1 and Mr. H. Sarma, learned Senior Govt. Advocate for the respondent nos.2 and 3.

(2.) The case projected by the petitioner is that she is running a stationery shop at a location opposite to the Office of the District Commissioner, South Salmara Mankachar, Hatsingimari since 2012. The petitioner was served with an eviction notice dtd. 3/2/2024 by the Circle Officer, Mankachar Revenue Circle for eviction of the road side shops for the purpose of the expansion of Hatsingimari Mankachar road. The petitioner has submitted representations dtd. 5/2/2024 and 6/2/2024 to the District Commissioner, South Salmara Mankachar, Hatsingimari and to the Assistant Sec. Officer, Mankachar Circle Office, for allotment of a suitable plot of land to establish her stationery shop.

(3.) It is projected that the land revenue staff of the Circle Officer, Mankachar Revenue Circle has allotted a small plot of land to the petitioner near the office of the District Commissioner, Hatsingimari after demarcating the land where upon the petitioner had constructed a shop spending a substantial amount of money. However, on 25/4/2024, the Revenue Officials of the Circle Office, Mankachar Revenue Circle came with Bulldozers and attempted to demolish the shop of the petitioner.