SANDUKPARA NITYABAZAR JAME MASZID Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Purkayastha, the learned counsel appearing on behalf of the petitioners and Ms. N Bordoloi, the learned Standing Counsel, Revenue and Disaster Management Department, who appears on behalf of the respondent No.1; Mr. SS Roy, the learned Government Advocate appearing on behalf of the Respondent Nos. 2 and 3. I have also heard Mr. M Kalita, the learned Standing Counsel, Forest Department, who appears on behalf of the respondent Nos.4, 5 and 6.

(2.) The instant writ petition has been filed by the petitioners herein complaining about the impugned notice dtd. 22/8/2025 issued by the respondent No.6 which has been enclosed to the writ petition as Anenxure-5.

(3.) The petitioner No.1 is Sandukpara Nityabazar Jame Maszid (hereinafter to be referred to as the ' Mosque ') which is being represented by the petitioner No.2 in the present proceedings. It is the case of the petitioners that the aforesaid Mosque was established 55 years ago by constituting a Management Committee in the year 1980 wherein the people of the locality offer their prayers regularly.