Page No.# 1/4 vs The State Of Assam And 2 Ors
2022 Latest Caselaw 4545 Gua

                                                                  Page No.# 1/4

GAHC010233312022




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : I.A.(Civil)/3377/2022

         MONMIL BORO AND 10 ORS.
         S/O- LATE RAMCHARAN BORO, R/O- VILL.- ULUBARI (BIRUBARI), DR. B.
         R. AMEDKAR NAGAR, MOUZA- ULUBARI, P.S. PALTANBAZAR, DIST.-
         KAMRUP(M), ASSAM.

         2: RAJ KISHOR PURBEY
          S/O- NARAYAN PURBEY
          R/O- VILL.- ULUBARI (BIRUBARI)
          DR. B. R. AMEDKAR NAGAR
          MOUZA- ULUBARI
          P.S. PALTANBAZAR
          DIST.- KAMRUP(M)
         ASSAM.

         3: SMTI. SHANTI DEVI
         W/O- HARINDER RAY
          R/O- VILL.- ULUBARI (BIRUBARI)
          DR. B. R. AMEDKAR NAGAR
          MOUZA- ULUBARI
          P.S. PALTANBAZAR
          DIST.- KAMRUP(M)
         ASSAM.

         4: SOVIT PURBEY
          S/O- LATE RAMBILASH PURBEY
          R/O- VILL.- ULUBARI (BIRUBARI)
          DR. B. R. AMEDKAR NAGAR
          MOUZA- ULUBARI
          P.S. PALTANBAZAR
          DIST.- KAMRUP(M)
         ASSAM.

         5: SMTI. SUMAN DEVI
         W/O- AKALU GUPTA
                                   Page No.# 2/4

R/O- VILL.- ULUBARI (BIRUBARI)
DR. B. R. AMEDKAR NAGAR
MOUZA- ULUBARI
P.S. PALTANBAZAR
DIST.- KAMRUP(M)
ASSAM.

6: LALIT KAMAT
 S/O- KAPLESWAR KAMAT
 R/O- VILL.- ULUBARI (BIRUBARI)
 DR. B. R. AMEDKAR NAGAR
 MOUZA- ULUBARI
 P.S. PALTANBAZAR
 DIST.- KAMRUP(M)
ASSAM.

7: HARI PRASAD
 S/O- RAMDAS PRASAD
 R/O- VILL.- ULUBARI (BIRUBARI)
 DR. B. R. AMEDKAR NAGAR
 MOUZA- ULUBARI
 P.S. PALTANBAZAR
 DIST.- KAMRUP(M)
ASSAM.

8: SMTI. CHOUBI DEVI
W/O- LATE RANA PRATAP SINGH
 R/O- VILL.- ULUBARI (BIRUBARI)
 DR. B. R. AMEDKAR NAGAR
 MOUZA- ULUBARI
 P.S. PALTANBAZAR
 DIST.- KAMRUP(M)
ASSAM.

9: DINESH KAMAT
 S/O- KAPLESWAR KAMAT
 R/O- VILL.- ULUBARI (BIRUBARI)
 DR. B. R. AMEDKAR NAGAR
 MOUZA- ULUBARI
 P.S. PALTANBAZAR
 DIST.- KAMRUP(M)
ASSAM.

10: SMTI. NEERA GUPTA
W/O- BINOD KUMAR GUPTA
 R/O- VILL.- ULUBARI (BIRUBARI)
 DR. B. R. AMEDKAR NAGAR
 MOUZA- ULUBARI
                                                                       Page No.# 3/4

             P.S. PALTANBAZAR
             DIST.- KAMRUP(M)
             ASSAM.

             11: DINESH MAHATO
              S/O- LATE RAMESWAR MAHATO. R/O- VILL.- ULUBARI (BIRUBARI)
              DR. B. R. AMEDKAR NAGAR
              MOUZA- ULUBARI
              P.S. PALTANBAZAR
              DIST.- KAMRUP(M)
             ASSAM

             VERSUS

             THE STATE OF ASSAM AND 2 ORS.
             REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
             OF ASSAM, REVENUE DEPARTMENT, DISPUR, GUWAHATI- 781006.

             2:THE DEPUTY COMMISSIONER
              KAMRUP(M)
              GUWAHATI- 781001
             ASSAM.

             3:THE CIRCLE OFFICER

             GUWAHATI REVENUE CIRCLE
             GUWAHATI- 781007

Advocate for the Petitioner   : MD. A MATLIB

Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

17.11.2022

Mr. R. Dhar, learned counsel for the applicant submits that the applicant's application for settlement of land in Guwahati (Page-21 to the writ petition) has not been decided by the respondent authorities. He submits that in terms of the judgment and order dated 10.06.2020 passed in WP(C) No.292/2020, eviction Page No.# 4/4

of the persons who are occupying Government land should not be carried out, unless a decision has been taken on the Kobula application of those persons who have applied for settlement of land.

Ms. N. Bordoloi and Mr. M. Chetia, learned counsels for the respondents submit that they will obtain instructions with regard to the applicant's application.

Accordingly, list this matter on 29.11.2022, on which date Mr. M. Chetia shall obtain instructions with regard to applicant's application for settlement of the land which is occupied by the applicant.

Till then, the impugned eviction notice dated 10.11.2022 shall not be acted upon.

JUDGE

Comparing Assistant