Page No.# 1/6 vs The State Of Assam And 2 Ors
2023 Latest Caselaw 3464 Gua

                                                                      Page No.# 1/6

GAHC010112032021




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

                           Case No. : WP(C)/4010/2021

         SURHAB UDDIN AND 15 ORS.
         S/O HARMAT ALI, R/O H. NO 141, CHIBIR BASTI, VILL-HAIDUBI, P.O.-
         BATAMARI, P.S.-BATARDAVA, DIST-NAGAON, PIN-782122, ASSAM

         2: ABDUL KADIR
          S/O HARMAT ALI
          R/O H. NO 142
          CHIBIR BASTI
         VILL-HAIDUBI
          P.O.-BATAMARI
          P.S.-BATARDAVA
          DIST-NAGAON
          PIN-782122
         ASSAM

         3: FAIJUL ISLAM
          S/O KAISAR ALI
          R/O H. NO 139
          CHIBIR BASTI
         VILL-HAIDUBI
          P.O.-BATAMARI
          P.S.-BATARDAVA
          DIST-NAGAON
          PIN-782122
         ASSAM

         4: FOIJUL ISLAM
          S/O LT. ABDUL RAHIM
          R/O H. NO 156
          CHIBIR BASTI
         VILL-HAIDUBI
          P.O.-BATAMARI
          P.S.-BATARDAVA
          DIST-NAGAON
                        Page No.# 2/6

PIN-782122
ASSAM

5: AKBAR ALI
 S/O YEAKUB ALI
 R/O H. NO 132
 CHIBIR BASTI
VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSAM

6: HARUN RASHID
 S/O LT. MAHAMAD ALI
 R/O H. NO 130
 CHIBIR BASTI
VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSAM

7: ANARUL ISLAM
 S/O LT. FAJAR ALI
 R/O H. NO 125
 CHIBIR BASTI
VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSAM

8: BILLAL UDDIN
 S/O LT. NEWAJ ALI
 R/O H. NO 127
 CHIBIR BASTI
VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSAM

9: NURUL ISLAM
                           Page No.# 3/6

S/O LT. ABDULLHA
R/O H. NO 121
CHIBIR BASTI
VILL-HAIDUBI
P.O.-BATAMARI
P.S.-BATARDAVA
DIST-NAGAON
PIN-782122
ASSAM

10: AJIJUL HOQUE
 S/O LT. KOISAR ALI
 R/O H. NO 120
 CHIBIR BASTI
VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSAM

11: EJAJUL ISLAM
 S/O LT. JAKIR HUSSAIN
 R/O H. NO 118
 CHIBIR BASTI
 VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSAM

12: JOHIRUL ISLAM
 S/O LT. SHIRAJUL ISLAM
 R/O H. NO 117
 CHIBIR BASTI
VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSAM

13: MOFIJUL ISLAM
 S/O LT. USHAMAN ALI
 R/O H. NO 116
 CHIBIR BASTI
VILL-HAIDUBI
                                                    Page No.# 4/6

P.O.-BATAMARI
P.S.-BATARDAVA
DIST-NAGAON
PIN-782122
ASSAM

14: DILDAR HUSSAIN
 S/O ABUL KALAM
 R/O H. NO 115
 CHIBIR BASTI
VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSAM

15: RAMJAN ALI
 S/O LT. JANAB ALI
 R/O H. NO 114
 CHIBIR BASTI
VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSAM

16: SURAJ ALI
 S/O LT. HASSAN ALI
 R/O H. NO 137
 CHIBIR BASTI
VILL-HAIDUBI
 P.O.-BATAMARI
 P.S.-BATARDAVA
 DIST-NAGAON
 PIN-782122
ASSA

VERSUS

THE STATE OF ASSAM AND 2 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM, DEPARTMENT OF REVENUE, DISPUR, ASSAM

2:THE DIRECTOR OF LAND REVENUE
 RUPNAGAR
 GUWAHATI
                                                                          Page No.# 5/6

              ASSAM

              3:THE DEPUTY COMMISSIONER
               NAGAON
               P.O. AND DIST-NAGAON
              ASSA

For the Petitioner(s)           : Mr. P. Borah, Advocate
                                : Mr. D. Mazumder, Advocate

For the Respondent(s)           : Mr. S. Baruah, Advocate




                                      BEFORE
                       HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                        ORDER

Date : 30.08.2023

1. The instant writ petition has been filed by the Petitioners seeking a direction from this Court upon the Respondent Authorities to allot the land on the basis of their applications so filed in the year 1988 to the Deputy Commissioner, Nagaon. The said application is enclosed as Annexure-1 to the writ petition.

2. From a perusal of the said application, it reveals that the Petitioners are seeking allotment in respect to the plots of land which are Village Grazing Reserves under Batardrava Mouza. Taking into account the judgment of the Supreme Court in the case of Jagpal Singh and Others Vs. State of Punjab and others reported in (2011) 11 SCC 396, there can be no allotment or settlement in

respect to the community lands which are Village Grazing Reserves. Under such circumstances, the question of directing the Respondent Authorities to allot settlement in respect to Haidubi Grazing Reserve under Batardrava Mouza cannot be passed by this Court.

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3. Accordingly, the instant writ petition stands dismissed.

4. However, this Court observes that the Petitioners who claims to be landless people would be at liberty to file appropriate application before the concerned Respondent Authorities in terms with the Assam Land Policy, 2019 seeking settlement.

JUDGE

Comparing Assistant