PALLAB BORKAKOTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. W. Aman, learned counsel appearing for the petitioner. Also heard Mr. H. Sharma, learned Additional Senior Government Advocate for State of Assam appearing for respondent Nos. 2 and 3, Mr. B. Sharma, learned Standing Counsel, N.F. Railway, appearing for the respondent no. 5, Ms. G. Hazarika, learned Standing Counsel, Revenue and Disaster Management Department, Assam, appearing for the respondent no.1 and Mr. R. Dhar, learned Standing Council, PWD, appearing for respondent no. 4.

(2.) By way of the present writ petition under Article 226 of the Constitution of India, the petitioner seeks, inter-alia, compensation in respect of acquisition of his land measuring 6.5 lechas, covered by Dag No. 7802 of Patta No. 94 situated in No. 11 Block under 3 No. Town Mouza, Jorhat East Revenue Circle.

(3.) The petitioner, a medical practitioner by profession, is stated to be running a pain care, physical medicine and rehabilitation clinic at Jorhat. According to him, he is the owner of a plot of land measuring 6.5 lechas, covered by Dag No. 7802 of Patta No. 94 of No. 11 Block under 3 No. Town Mouza, Jorhat East Revenue Circle, upon which a building has been constructed.