SASHI TALUKDAR (DEVI) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. K Jain, learned counsel appearing on behalf of Mr. P Upadhyay, learned counsel for the petitioner. Also heard Mr. SS Roy, learned State counsel for the respondents.

(2.) The petitioner is in occupation of the land measuring 3 kathas 14 lechas under dag No.114 of Patta No.F.S. Grant-1 of village Baruabari, Mouza Panbari in the district of Kamrup (M).

(3.) It is stated that the petitioner had constructed her dwelling house over the said plot of land and for the last 37 years, there is no dispute with any person or any authority as regards the aforesaid occupation.