AMERANDRA KUMAR SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SJ Sarma, learned counsel for the petitioner. Also heard Mr. P Nayak, learned standing counsel for the GMC, Mr. H Sarma, learned State counsel and Ms. G Goswami, learned counsel for the respondent No. 4.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has expressed his grievance that the respondent No.4 has constructed a shop illegally on the road at the triangle of 1st bye lane of Dr. Bhupen Hazarika Path opposite to the residence of the petitioner, which is causing great inconvenience. According to him, despite several representations since 2019, the respondent authorities have done nothing to redress his grievances.

(3.) An affidavit has been filed by the Deputy Commissioner, Kamrup (M), wherein it has been stated that the respondent No.4 is running her shop over a road under Dag No. 357, FS grant Patta No. 7 of revenue village Sahar Guwahati part-VI and though said land is a Patta land, a road had already been constructed over the said plot of land. The Deputy Commissioner has also annexed a report from the Circle Officer, Guwahati Revenue Circle, to the aforesaid fact.