KALICHARAN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D.K. Kataki, learned counsel for the petitioner and Mr. R. Borpujari, learned Standing Counsel, Revenue and Disaster Management Department. Also heard Ms. J. Kakoti, learned Standing Counsel, Forest Department as well as Mr. A. Chakraborty, learned Government Advocate and Mr. K. Bhattacharjee, learned counsel assisted by Ms. P. Talukdar, learned counsel for the respondent No.7.

(2.) The grievance of the petitioner in the present writ petition is that 3(three) numbers of trees are standing dangerously over the residential house of the petitioner. It is projected that the land below the roots of those trees had been washed away by the rain water and the petitioner apprehends that those trees may fall upon his house and damage the property and endanger the life of the petitioner and other inmates of his house.

(3.) It is projected that at the request of the petitioner, the owner of the properties, i.e. the respondent No.7 namely, Smt. Indu Roy and respondent No.8 i.e. Dr. Anupam Das have refused to cut those trees.