SUNITA AGARWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Roy, learned counsel for the petitioner; Mr. P.S. Deka, learned Standing Counsel, Revenue Department for respondent Nos. 1 and 2; Mr. N. Goswami, learned Govt. Advocate, Assam for respondent No. 3; and Mr. K.K. Dey, learned counsel for respondent No. 4.

(2.) Subject matter of the two writ petitions being identical, those were heard together and are being disposed of by this common order.

(3.) Land Ceiling Case No. 15/1973 pertains to Chargola Tea Estate which is relatable to WP(C) No. 5078/2011 and Land Ceiling Case No. 44/1973 was in respect of Singlacherra Tea Estate relatable to WP(C) No. 5077/2011.