BHUSAN KUMAR SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Ahmed, the learned counsel appearing on behalf of the petitioner. Ms. G. Hazarika, the learned Standing Counsel appears on behalf of the respondent No. 1; Mr. J. Handique, the learned Government Advocate appears on behalf of the respondent Nos. 2, 4 and 7 and Mr. J. Chutia, the learned Standing Counsel appears on behalf of the respondent Nos. 3, 5 and 6.

(2.) The petitioner herein claims that he is the lawful pattadar and possessor of a plot of land admeasuring 21 Bighas 2 Kathas 10 Lechas situated at Kaliram Bosti, Khatkhati under Mouza Borjan, Patta No. 10, Dag No. 16 in the district of Karbi Anglong, Assam. On the said land, the petitioner was carrying on a business in the name and style of Alok Brick Bhatta since 2011. On account of the construction of a four-lane road, the petitioner shut down the said Bhatta in the year 2018, but has been regularly paying land revenue. The petitioner had also received compensation in respect to the 5 Bighas of land that were acquired and the remaining 16 Bighas 2 Kathas 10 Lechas still remained in his possession.

(3.) A demarcation notice dtd. 24/6/2025 was issued whereby the petitioner was asked to remain present when the demarcation was to be carried out by the L.R. staff on 26/6/2025 at 10.00 A.M. Being aggrieved, the petitioner approached this Court by filing the instant writ petition.