DEBEN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S.P. Roy, the learned Counsel appearing for the petitioners. Also heard Mr. P.S. Deka and Mr. N.J. Khataniar the learned Government Advocates who make submission on behalf of the respondents.

(2.) IN these 3 cases, the petitioners have challenged eviction notice(s) raising common grounds and the cases are disposed of with the following order.

(3.) IT would be appropriate at the outset, to take note of the respective areas in each case from where, ejectment is proposed:-