EASTERN KARBI ANGLONG COLLEGE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri. M. Mahanta, learned counsel for the petitioner. Also heard Shri. N. Das, learned State counsel; Shri. J. Chutia, learned Standing Counsel, KAAC; Ms. G. Hazarika, learned Standing Counsel, Revenue Department and Ms. P.R. Mahanta, learned Standing Counsel, Higher Education Department.

(2.) It is a matter of astonishment that a college has to approach this Court invoking its extraordinary jurisdiction for making the land allotted to the same encroachment free. The relief claimed in this petition reads as follows:

(3.) As per the facts projected, the petitioner is a provincialised college, which was established in the year 1997. The college was allotted 100 Bighas of land vide an order dtd. 26/3/1998 and the same was followed by handing over possession vide certificate dtd. 30/3/1998. It has been contended that in the year 2013, the college was provincialised and subsequently, approval was also granted to start the Science stream. The issue in this case which has been indicated above is with regard to the aspect of making the land encroachment free. The land in question contains of 2 (two) Dags, namely, Dag No. 171 comprising of 70 Bighas and Dag No. 286 comprising of 30 Bighas. When the Principal who was there in the year 2017 had noticed that no concrete steps were taken to remove the encroachment, the authorities in the Karbi Anglong Autonomous Council were approached which led to the Additional Deputy Commissioner to issue a communication dt. 18/8/2017 to the Assistant Revenue Officer to take steps for removal of the encroachment.