ISMOTARA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The present application under Article 226 of the Constitution of India has been instituted by two petitioners with the following prayer:

(2.) As per the facts projected, the petitioners were affected by river erosion and they were occupying Government land measuring 15 lechas each covered by Dag No. 414/64 Pt. in the revenue village Bhimapara under Mankachar Revenue Circle. It is contended that such possession was from the year 2006. In the year 2015 the Sub-Divisional Land Advisory Committee, South Salmara, Mank-achar Sub-Division (hereinafter SDLAC) in its meeting dtd. 23/11/2015 had approved the allotment of the land in favour of the petitioners. However, vide the impugned resolution of the Committee dtd. 06/2/2016, the aforesaid allotment has been cancelled and the land has been allotted to the respondent no. 6 - School. It is this action which is the subject matter of challenge in the present writ petition.

(3.) I have heard Shri M. Khan, learned counsel for the petitioners. I have also heard Shri J. Handique, learned State Counsel, Shri A. Bhattacharyya, learned Standing Counsel, Revenue Department and Shri Z. Hussain, learned counsel for the respondent no. 6.