AKABBAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both these two writ petitions being connected, are taken up for an analogous hearing and are disposed of by this common judgmentand order.The claim in these 2 writ petitions is with regard to settlement of land.

(2.) So far as WP(C)/3550/2020 is concerned, the relief prayed for is extracted hereinbelow:

(3.) 59 nos. of petitioners have joined together in this petition, with a claim for settlement of land. It is projected that the petitioners are erosion affected and in the year 1967, they were settled in a grazing reserve. Thereafter steps were taken for settlement, which was, however, not finalized. Accordingly, on 8/1/2014, an application was submitted for finalizing such settlement and such application was forwarded by the Department to the Deputy Commissioner, Barpetavide communication dtd. 6/5/2015. The Additional Deputy Commissioner, Barpeta accordingly had directed the Circle Officer, Barnagar Revenue Circlevide communication dtd. 26/6/2015, to take steps in accordance with law. However, the matter was not taken forward and therefore, the instant petition has been filed.