SKYLARK YOUTH ENTERPRISES Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioners by the present writ petition has prayed for directing the respondents not to evict the members of the petitioner No. 1 society from the land under their occupation without following the due process of law and also for directing the authority to complete the process of settlement/allotment of land in the name of the petitioner No. I society.

(2.) The petitioners case as it appears from the writ petition is that the petitioner No. 1 society constituted by unemployed youth in the year 1991 came to occupy a plot of land measuring I (one) bigha indag No. 4 (old)/316 (New) Touza Patta No. 402 of village Joysagar under Mouza Saloguri in Amguri revenue circle and is possessing the same through its member since then. It is the further case of the petitioner that they filed an application for allotment of the said land and the process for said allotment has been initiated and a proposal has been submitted by the Circle Officer, Amguri revenue circle on5.12.1996 to the Deputy Commissioner. Sibsagar. The petitioners apprehending their eviction from the land under their possession have filed the present writ petition.

(3.) None appears for the petitioners as well as for the respondents.No affidavit in-opposition has been filed and no record has been produced.