HAPSA ZONGSAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. T. Som, the learned Counsel appearing for the petitioner. The State authorities are represented by Mr. D. Nath, the learned Addl. Sr. GA. The Assam Industrial Infrastructural Development Corporation (AIIDC) [respondent No.4], is represented by Mr. M. Mahanta, the learned Counsel.

(2.) The petitioner claims to be in occupation of Government land measuring 32 Bighas in village-Parbatipur N.C. in Tirap Mouza of Tinsukia district. The concerned land is comprised within the Tribal Belt and the petitioner seeks protection of her occupation since, on 12.11.2009, the Revenue staff gave verbal threat for eviction, to the petitioner. She also seeks direction for settlement of the Government land as a long standing occupier.

(3.) Some years earlier when the Circle Officer, Margherita along with the police attempted to evict the petitioner on 28.9.2001, she filed the WP(C) No.7257/2001 to secure protection from eviction. This case was disposed of on 12.10.2001 (Annexure-C) whereby the Court directed that eviction should only be carried out in accordance with law and if the petitioner prays for settlement, the same be considered by the D.C., Tinsukia.