Page No.# 1/4 vs The State Of Assam And 8 Ors
2023 Latest Caselaw 406 Gua

                                                         Page No.# 1/4

GAHC010019222023




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

                            Case No. : WP(C)/593/2023

         KANURAM BORO AND ANR.
         S/O- LATE GOPAL BORO,
         R/O- VILLAGE DAKHALA (KARIPARA),
         P.O.- BIJAYNAGAR, P.S. PALASHBARI,
         DIST.- KAMRUP (ASSAM),
         PIN- 781122.

         2: SARAT BORO
          S/O- LATE GOPAL BORO

         R/O- VILLAGE DAKHALA (KARIPARA)

         P.O.- BIJAYNAGAR
          P.S. PALASHBARI

         DIST.- KAMRUP (ASSAM)

         PIN- 781122

         VERSUS

         THE STATE OF ASSAM AND 8 ORS
         REPRESENTED BY THE COMMISSIONER,
         REVENUE DEPARTMENT,
         GOVT. OF ASSAM,
         DISPUR, GUWAHATI- 781006.

         2:THE COMMISSIONER
          REVENUE DEPARTMENT
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI- 781006.

         3:THE DEPUTY COMMISSIONER
                                      Page No.# 2/4


AMINGAON
DIST.- KAMRUP(ASSAM).
PIN- 781035.

4:THE CIRCLE OFFICER
 BOKO REVENUE CIRCLE
 P.O. AND P.S.- BOKO

DIST.- KAMRUP(ASSAM)

PIN- 781015.

5:JIBAN THAKURIA
 S/O- LATE BALEN THAKURIA

R/O- VILLAGE UPARHALI (MANDALPARA)

P.O.- UPARHALI
 PIN- 781015

P.S.- PALASHBARI
 DIST.- KAMRUP(ASSAM).

6:PRABHAT THAKURIA
 S/O- LATE BALEN THAKURIA

R/O- VILLAGE UPARHALI (MANDALPARA)

P.O.- UPARHALI
 PIN- 781015

P.S.- PALASHBARI
 DIST.- KAMRUP(ASSAM).

7:LAKHI THAKURIA
 S/O- LATE BALEN THAKURIA

R/O- VILLAGE UPARHALI (MANDALPARA)

P.O.- UPARHALI
 PIN- 781015

P.S.- PALASHBARI
 DIST.- KAMRUP(ASSAM).

8:BASANTA THAKURIA
 S/O- LATE BALEN THAKURIA
                                                                          Page No.# 3/4


            R/O- VILLAGE UPARHALI (MANDALPARA)

            P.O.- UPARHALI
             PIN- 781015

            P.S.- PALASHBARI
             DIST.- KAMRUP(ASSAM).

            9:SUBHASH THAKURIA
             S/O- LATE BALEN THAKURIA

            R/O- VILLAGE UPARHALI (MANDALPARA)

            P.O.- UPARHALI
             PIN- 781015

            P.S.- PALASHBARI
             DIST.- KAMRUP(ASSAM)

Advocate for the Petitioner   : MR. P P DAS

Advocate for the Respondent : SC, REVENUE




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

06.02.2023 Heard Shri PP Das, learned counsel for the petitioners, who are aggrieved by a judgment dated 13.09.2022 passed by the learned Additional District Judge, Kamrup functioning as the Land Grabbing Tribunal. The learned counsel submits that the aforesaid judgment is absolutely unsustainable in law by which the grave prejudice has been caused to the petitioners.

Issue Notice, returnable by 4(four) weeks.

Ms. G. Hazarika, learned Standing Counsel, Revenue Department accepts notice on behalf of the respondent nos. 1 & 2 whereas Shri S. Baruah, learned Government Advocate accepts notice on behalf of the respondent nos. 3 and 4. Extra copies of the Page No.# 4/4

writ petition be served upon the learned counsel for the respondents by tomorrow.

Steps for service of notice upon the respondent nos. 5 to 9 be taken by registered post with A/D. Steps within two days.

List this case after 4(four) weeks.

Since, the impugned judgment is the subject matter of this writ petition, till the returnable date, status quo as on today be maintained.

JUDGE

Comparing Assistant