PRABHAT KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. M. Adhyapak, learned counsel for the petitioners; Mr. P. S. Deka, learned Standing Counsel, Revenue Department, Government of Assam for respondent No. 1; Mr. S. R. Barua, learned Govt. Advocate, Assam for respondent Nos. 2, 5 and 6; and Ms. S. Khound, learned counsel for Gauhati Metropolitan Development Authority (GMDA) i.e. respondent No. 3. None has appeared for respondent No. 4, i.e. Gauhati Municipal Corporation (GMC) as well as for private respondent Nos. 7 to 10.

(2.) By filing this petition under Article 226 of the Constitution of India, the 12 petitioners have sought for a direction to the State respondents to demolish the unauthorized construction constructed by respondent Nos. 7 to 10 over the schedule land in the Bhutnath area of Guwahati city. They further seek a direction to respondent No. 6 for registration of a police case against respondent Nos. 7 to 10 for making such illegal constructions.

(3.) The schedule of the land is as under:-