CHANDRAWATI BAWRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Dhar, the learned counsel appearing on behalf of the petitioner and Mr. R. Borpujari, the learned Standing Counsel of the Revenue and Disaster Management Department of the Government of Assam as well as Mr. K. Gogoi, the learned counsel who appears on behalf of the District Administration.

(2.) The petitioner herein has challenged the order dtd. 1/4/2025 passed in Revenue Appeal No.7/2024 by the Additional District Commissioner Revenue, Tinsukia whereby the Appeal against the petitioner was allowed thereby setting aside the impugned order dtd. 7/2/2024 passed in Misc. Case No.18/2024 by the Circle Officer, Margherita Revenue Circle, Margherita.

(3.) The learned counsel appearing on behalf of the petitioner submitted that the impugned order dtd. 01/4/2025 is absolutely illegal and requires interference by this Court.