ABDUL KADIR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. R. Bhuyan, the learned counsel appearing on behalf of the Petitioners and Mr. M. R. Adhikari, the learned CGC appearing on behalf of the Respondent No.1. I have also heard Mr. D. Gogoi, the learned Standing counsel appearing on behalf of the Respondent Nos. 2, 3, 5 and 6; Ms. P. R. Mahanta, the learned Standing counsel appearing on behalf of the Respondent No.4; Mr. S. S. Roy, the learned Standing counsel appearing on behalf of the Respondent Nos. 7 to 10.

(2.) One hundred thirty-three (133) writ Petitioners joined together to file the instant writ petition challenging the notice dtd. 8/12/2025 issued by the Respondent Authorities and further seeking that the Respondent Authorities be restrained from disturbing the peaceful possession of the Petitioners and carrying out any demolition or eviction in respect to their houses and residential plots at Dumaihagi Dapara Villages, Chankhola and Kandapara Villages and Longjup Padumoni (Hatipara Forest Village) Villages under Lutumai Reserved Forest in Nagaon District.

(3.) The Petitioners have also sought for directions that the Respondents should provide benefits to the Petitioners under the National Food Security Act, 2013; Right to Education Act, 2009 and the Assam Panchayat Act, 1995 and all other necessary benefits.