ARCHANA PURKAYASTHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri N. Dhar, learned Counsel for the petitioner. Also heard Shri B.J. Talukdar, learned Standing Counsel, Revenue Department appearing on behalf of the respondent no. 2, Ms. R.B. Bora, learned State Counsel for respondent nos. 3, 4, 5, 6, 7 and 8. None appears for the Union of India/Respondent No.1 though the Cause List reflects CGC.

(2.) The extra ordinary jurisdiction of this Court is sought to be invoked by filing this petition under Article 226 of the Constitution of India by the petitioner seeking the relief for directing to initiate the process of survey of land measuring 1500 Bighas approx. under Mouzas-Ghugrakona Part-IV, Pan Jum, Batayapunjee, Barapunjee Part-1 and Chandkhani Chowk for part of old Patta No.6 Dag Nos. 9, 71 and 89 of Nilambazar Revenue Circle and Karimganj Revenue Circle and also for a direction to grant mutation in favour of the petitioner for 1000 Bighas of land.

(3.) The facts as projected in the writ petition can be put in a nutshell in the following manner: