SATRONG RIVER DEVELOPMENT COMMITTEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Saikia, leaned counsel for the petitioner. Also heard Mr. B. Goswami, learned Additional Advocate General, Assam, appearing for the respondent Nos.1 & 4 and Mr. H.K. Hazarika, learned State counsel, appearing for the respondent Nos.2, 3, 5 & 6.

(2.) This petition, in the nature of Public Interest Litigation (PIL), is filed with a prayer for a direction to the respondents to bring back the flow of Satrong River to its original course from the breached point at Ward No.6 in Gohpur Town Committee on the Southern side of the National Highway-15.

(3.) The facts, in a nutshell, as indicated in the petition are to the effect that Gohpur Town area is surrounded by Solengi River, Satrong River, Kukurjan River and Balijan River and all these rivers were merged with Satrong River, which is flowing through the middle of Gohpur Town. Satrong River breached the eastern bank at Southern side of National Highway-15 and the river started flowing over land of various villages causing damage and destruction of properties. It is in the background of the above facts, the present petition is structured with prayer, as already noticed hereinabove.