BITTINISH SHIRA @ ABAGI SHIRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this bunch of writ petitions, petitioners have complained that their patta lands were forcibly acquired in the year 2004 by the Deputy Commissioner, Goalpara for the purpose of widening of national highway from Damra to Dainadubi vide LA Case No.13/2011- 12 but no compensation has been paid to them.

(3.) Notice was issued on 22.10.2014.