STATE OF ASSAM Vs. MD BASERUDDIN

JUDGEMENT

(1.) Heard Mr. D. Saikia, learned senior counsel assisted by Mr. R. Borpujari, learned Standing Counsel, Revenue Department, Assam, appearing for the review petitioners. I have also heard Mr. M. A. Sheikh, learned counsel representing the respondents.

(2.) By filing this writ petition, a prayer has been made for review of the judgment and order dated 16.07.2009 passed by this Court in WP(C) No.2142/2007 issuing a direction upon the respondents to verify the claim of the 19 writ petitioners and if found genuine, do the needful to allot the land in their favour.

(3.) By referring to a subsequent decision of the Hon'ble Supreme Court of India rendered in the case of Jagpal Singh & Ors. Vs. The State of Punjab & Ors. reported in (2011)11 SCC 396 Mr. Saikia submits that land claimed by the petitioners is VGR land and as per the law laid down by the Supreme Court, allotment of VGR land is no longer permissible under the law. Therefore, the direction contained in the order dated 16.07.2009, being in conflict with the law laid down by the Hon'ble Supreme Court, deserves to be recalled.