KAUSHIK DAS Vs. COMMISSIONER

JUDGEMENT

(1.) Heard Mr. I.A. Talukdar, learned counsel for the petitioners and Mr. Y. Doloi, learned Additional Advocate General, Assam appearing for the State respondents.

(2.) The petitioners claiming themselves to be local public of Katigorah locality, had participated in a meeting held for not to shift the Katigorah (Chowrangee) Cattle Market to Sealtek because of the fact that Katigorah is situated within the two Anchalik Panchayat area and the place is very suitable for communication and for running the affairs of the market, including in the rainy season. It is submitted by the petitioners that the respondent authorities had issued the letter dated 18.06.2016 for shifting of the said cattle market on an ill conceived inputs that it has been done as per the order of the Hon'ble Supreme Court to the effect that no cattle market shall remain within 20 kilometers of the India-Bangladesh border.

(3.) On a reading of the letter dated 18.06.2016 of the Chief Executive Officer, Cachar Zila Parishad addressed to the Executive Officer of the Katigorah Anchalik Panchayat, it can be seen that the reasons stated for shifting of the cattle market is that as per the minutes of the 3rd meeting of the Committee constituted pursuant to the order of the Hon'ble Supreme Court dated 05.11.2015 in WP(C) No.562/2012 held on 24.02.2016, there is a decision regarding shifting of the cattle market from the present location, which is 20 kilometers within the International border.