Gauhati High Court
Page No.# 1/6 vs The State Of Assam And 2 Ors on 1 October, 2024
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/6
GAHC010258022017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1396/2017
KHANINDRA NATH DAS and ANR.
S/O SRI DHIRENDRA NATH DAS, R/O BARPETA ROAD, W/NO.6, P.O.
BARPETA ROAD, DIST- BARPETA, ASSAM
2: PHULEN DAS
S/O SRI DHIRENDRA NATH DAS
R/O BARPETA ROAD
W/NO.6
P.O. BARPETA ROAD
DIST- BARPETA
ASSA
VERSUS
THE STATE OF ASSAM and 2 ORS.
REP. BY THE SECY. TO THE GOVT. OF ASSAM, REVENUE DEPTT., DISPUR,
GHY-6
2:THE DY. COMMISSIONER
BARPETA
P.O. and DIST- BARPETA
ASSAM
3:THE CIRCLE OFFICER
BAGHBOR REVENUE CIRCLE
BAGHBOR
DIST- BARPETA
ASSA
Advocate for the Petitioner : DR.B AHMED, MRK UDDIN,MR.M HUSSAIN,MR.N
HAQUE,MR.S R BARBHUIYA
Advocate for the Respondent : MR J DAS (SC, REVENUE DEPT.), GA, ASSAM
Page No.# 2/6
Linked Case : WP(C)/1140/2017
MONORANJAN CHOUDHURY and ANR.
S/O LATE MADAN CHOUDHURY R/O DAKHIN HATI DIST- BARPETA
ASSAM PROPRIETOR OF M/S CHOUDHURY BRICK INDUSTRY VILL-
BHATKUCHI P.O- BHATKUCHI
DIST- BARPETA ASSAM
2: SRI KAMAKHYA CHOUDHURY
S/O LATE MADAN CHOUDHURY R/O DAKHIN HATI DISTT- BARPETA
ASSAM PROPRIETOR OF SIVA BRICK INDUSTRY VILL- BHATKUCHI P.O-
BHATKUCHI DIST-BARPETA
ASSAM
VERSUS
THE STATE OF ASSAM and 3 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVT OF ASSAM
REVENUE DEPARTMENT
DISPUR
GUWAHATI- 781006
2:THE CHAIRMAN
POLLUTION CONTROL BOARD
ASSAM BAMUNIMAIDAM
GUWAHATI-781021
ASSAM
3:THE DEPUTY COMMISSIONER
BARPETA
DIST- BARPETA
4:THE CIRCLE OFFICER
BAGHBOR REVENUE CIRCLE
BAGHBOR DISTT- BARPETA
ASSAM
------------
Advocate for : MR.K N CHOUDHURY
Advocate for : MR.P J PHUKAN appearing for THE STATE OF ASSAM and 3 ORS.
Linked Case : WP(C)/1092/2017
KHANINDRA NATH GAYAN and ANR.
Page No.# 3/6
SON OF LT. SANKAR CHARAN GAYAN
R/O SUNDARDIY
BARPETA
PROPRIETOR OF RUPKONWAR ITA UDYOG
VILL- BHATKUCHI
P.O. BHATKUCHI
DIST. BARPETA
ASSAM
2: SRI PABITRA KUMAR DAS
S/O LT. JAGANNATH DAS R/O DAKHINHATI
BARPETA
VERSUS
THE STATE OF ASSAM and 3 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
REVENUE DEPARTMENT
DISPUR
GUWAHATI - 781006
2:THE CHAIRMAN
POLLUTION CONTROL BOARD
ASSA
BAMUNIMAIDAM
GUWAHATI - 781021
3:THE DEPUTY COMMISSIONER
BARPETA
DIST. BARPETA
4:THE CIRCLE OFFICER
BAGHBOR REVENUE CIRCLE
BAGHBOR
DIST. BARPETA
ASSAM.
------------
Advocate for : MR.R M DEKA
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM and 3 ORS.
Linked Case : WP(C)/1091/2017
BANJIT BARMAN and 2 ORS.
Page No.# 4/6
S/O LT. KANAK BARMAN R/O GANAKUCHI
BARPETA
PROPRIETOR OF M/S VENUS BRICK INDUSTRY
VILL- BHATKUCHI
P.O. BHATKUCHI
DIST. BARPETA
ASSAM.
2: SRI KUMUD BARMAN
S/O LT. KANAK BARMAN R/O GANAKUCHI
BARPETA
3: SRI KULEN DAS
S/O LT. JAGANNATH DAS R/O GANAKUCHI
BARPETA
VERSUS
THE STATE OF ASSAM and 3 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
REVENUE DEPARTMENT
DISPUR
GUWAHATI - 781006
2:THE CHAIRMAN
POLLUTION CONTROL BOARD
ASSAM
BAMUNIMAIDAM
GUWAHATI -781021
3:THE DEPUTY COMMISSIONER
BARPETA
DIST. BARPETA.
4:THE CIRCLE OFFICER
BAGHBOR REVENUE CIRCLE
BAGHBOR
DIST. BARPETA
ASSAM
Advocate for the petitioner(s): Mr. KN Choudhury, Senior Advocate
Mr. DJ Das
Page No.# 5/6
Advocate for the respondent(s): Mr. H Sarma
Additional Senior Govt. Advocate
BEFORE
HON'BLE MR. JUSTICE DEVASHIS BARUAH
ORDER
01.10.2024
Mr. KN Choudhury, the learned senior counsel assisted by Mr. DJ Das, the
learned counsel appears on behalf of the petitioners in the instant batch of writ
petitions.
2. The question involved in the instant batch of writ petitions is as to whether
a summary proceedings under Rule 18 of the Settlement Rules can be invoked
when the petitioners had entered into the lands on the basis of temporary
allotment orders issued by the Governor.
3. Be that as it may, it is apparent that the respondent authorities have taken
action taking into account that the lands in question are VGR lands and in view
of the judgment of the Supreme Court in the case of Jaspal Singh Vs. State of
Punjab and Ors., reported in (2011) 11 SCC 396.
4. Let these matters be again listed on 06.11.2024.
5. Interim order passed earlier shall continue till then.
Page No.# 6/6
JUDGE
Comparing Assistant
