LAWS(GAU)-2009-5-45

RANGMON RONGPI Vs. STATE OF ASSAM

Decided On May 10, 2009
RANGMON RONGPI Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) The instant petition exposes a mindless and irresponsible exercise of executive power resulting in forceful ouster of the petitioners from their hearth and home without following any procedure of law.

(2.) I have heard Mr. S. Sarma, learned counsel for the petitioners, Mr. R. K. Bora, learned State Counsel and Mr. S. Chauhan, learned counsel for the opposite party 6 to 12.

(3.) The facts lying in a short compass are that the petitioners claim to be the owners in possession of the land involved and as described in the schedule to the writ petition. The particulars of the different plots of land relatable to the petitioners are : <FRM>KT_551_GAULT1_2010.htm</FRM> The petitioner Nos. 1, 2 and 3 are the owners of a bigger plot of land measuring 6 B, 4 K and 12 Ls covered by K.P. Patta No. 11(old), 1 (New) Dag Nos. 21 and 26 (old)/214 and 262 (new) of village Madgharia Nonke. The land originally belonged to the father of the petitioner Nos. 1, 2 and 3, Late Kamal Mikir. Their names after his demise were recorded as the pattadars in respect of the said land. They had built their dwelling houses thereon and have been residing there for several years.