GAURI KANTA BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Ghosh, learned counsel for the petitioners. Also heard Mr. D. Gogoi, learned standing counsel for the respondents in the Forest Department and Ms. N. Bordoloi, learned standing counsel for the respondent in the Revenue Department.

(2.) This writ petition, under Article 226 of the Constitution of India, has been preferred by 26 (twenty six) writ petitioners, raising a grievance that the respondents in the State Government have sought to initiate an eviction process against the petitioners by issuing a general notice of eviction on 1/10/2022.

(3.) The petitioners claim to be indigenous people having their residential houses over patta land situated in the Goalpara district adjacent to reserved forest areas. The petitioners' grievance is that the respondents, without conducting any survey and without serving notice being served upon the petitioner as required in law, had entered into the patta land of the petitioners and destroyed the crops and houses thereon, which has led to reasonable apprehension that the respondents would evict the petitioners without following the due process of law.