Gauhati High Court
Page No.# 1/8 vs The State Of Assam And 4 Ors on 14 February, 2025
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/8
GAHC010024902025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/722/2025
SRI SAMIR CHOUDHURY AND 17 ORS.
S/O SRI BASANTA CHOUDHURY
RESIDENT OF VILL- MALINIBEEL, MOUZA- TARAPUR, PORGONA
BARAKPAR, DISTRICT CACHAR, ASSAM.
2: SRI JOGENDRA DAS
S/O LATE RAJENDRA DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
3: SRI PURANJOY DAS
S/O LATE RAJ MOHAN DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
4: SRI SUKH MONI DAS
S/OLATE THAKUR CHANDRA DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
5: SRI BHABESH CHAKRABORTY
S/O LATE NRIPESH CHAKRABORTY
6: ON THE DEATH OF HARIPADA CHAKRABORTY
HIS LEGAL HEIRS NAMELY
Page No.# 2/8
NAMELY
6.1: HARE KRISHNA CHAKRABORTY
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
6.2: LAKHSMI RANI CHAKRABORTY
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
6.3: JAYANTI CHAKRABORTY
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
6.4: PRAN KRISHNA CHAKRABORTY
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
6.5: SHANTI CHAKRABORTY
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
6.6: PIYUSH CHAKRABORTY
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
6.7: ARATI CHAKRABORTY
RESIDENT OF VILL. MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
Page No.# 3/8
DISTRICT CACHAR
ASSAM.
7: SRI KAJAL DAS
S/OLATE DARSHAN DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
8: SRI KHITISH DAS
S/O LATE SURESH CHANDRADAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
9: SRI MAHANTA DAS @ DHANANJAY DAS
S/O LATEDARSHAN DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
10: ON THE DEATH OF AJIT DAS
HIS LEGAL HERIS
NAMELY
10.1: MAHAMAYA DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
10.2: BASANTI DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
10.3: SYAMLAL DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
Page No.# 4/8
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
10.4: TAPASHI DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
10.5: ANIMA DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
10.6: DIYA DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
11: ON THE DEATH OF NISHIKANTA DAS
HIS LEGALHEIRS
NAMELY
11.1: JAYA DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
11.2: NIRANJAN DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
11.3: SARASWATI DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
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DISTRICT CACHAR
ASSAM.
11.4: RUPALI DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
11.5: SUMAYA DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
12: SRI KRISHNA DAS
S/O LATE ADHAR ALI
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
13: RAJENDRA DAS
S/O SRI NIGAM DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
14: ON THE DEATH OF RABINDRA DAS
HIS LEGAL HEIRS
NAMELY
14.1: BINUBALA DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
14.2: BINA BALA DAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
Page No.# 6/8
DISTRICT CACHAR
ASSAM.
15: SRI JOGENDRA DAS
S/O SRI NIGAMDAS
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
16: ON THE DEATH OF SUSHILA CHAKRABORTY
HIS LEGAL HEIRS
NAMELY
16.1: SUSHMA CHAKRABORTY
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM.
17: SRI RAM CHAKRABORTY @RANJIT CHANDRA CHAKRABORTY
S/O SRI RABINDRA CHAKRABORTY
RESIDENT OF VILL- MALINIBEEL
MOUZA- TARAPUR
PORGONA BARAKPAR
DISTRICT CACHAR
ASSAM
VERSUS
THE STATE OF ASSAM AND 4 ORS,
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM, REVENUE AND DISASTER MANAGEMENT DEPARTMENT
(SETTLEMENT BRANCH) DISPUR, GUWAHATI-6.
2:THE DIRECTOR OF LAND RECORDS AND SURVEYS
ASSAM
RUPNAGAR
GUWAHATI-32.
3:THE DEPUTY COMMISSIONER
CACHAR AT SILCHAR
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4:THE ADDITIONAL DEPUTY COMMISSIONER (REVENUE)
CACHAR
SILCHAR.
5:THE SETTLEMENT OFFICER
CACHAR
SILCHAR
Advocate for the Petitioner : MR. S P CHOUDHURY, MR K BISWAKARMA,MS B DEVI
Advocate for the Respondent : SC, REVENUE, GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 14.02.2025
Heard Mr. S.P. Choudhury, learned counsel for the petitioner. Also
heard Mrs. P. Mahanta, learned standing counsel for the Revenue Department,
representing respondent nos. 1 and 2 and Mr. S. Baruah, learned Govt. advocate
appearing for respondent nos.3, 4 and 5.
The petitioner projects that this Court by judgment and order dated
27.03.2024 passed in WP(C) 530/2011 directed the Principal Secretary to the
Govt. of Assam, Revenue Department to review clause 11.3(ii) and 14.3(iv) of
the Land Policy, 1989 and the review should be carried out within 6(six) months.
Thereafter, the petitioners approached this Court by filing WP(C) 1251/2016,
amongst others, claiming that they were short listed for allotment of
government land referred in the said order and accordingly, upon hearing both
sides, this Court by order dated 28.08.2024, passed in WP(C) 1251/2016 on
consensus at the bar, granted liberty to the petitioner to cure the deficiencies as
Page No.# 8/8
mentioned therein within 4(four) weeks by way of filing an application as per
procedure laid down and the concerned authorities were directed to consider
the case of the petitioner in terms of extant land policy and the norms by
passing an speaking order as expeditiously as possible.
Accordingly, it is projected that instead of disposing of their
applications, the District Commissioner, Cachar has informed the Govt. advocate
appearing for the DLR, Assam with a copy to the petitioner no.1 stating that
part of the land has been encroached and another plot of land pertaining to Dag
No. 448 (Pt.) within the vicinity is available to be allotted to the petitioner and
accordingly, the Govt. advocate was requested to move this Court for
instruction.
Issue notice returnable in 4(four) weeks.
Requisite extra copy of the writ petition be served on the learned State
and departmental counsel within 2 working day.
Pendency of this writ petition shall not be a bar for the competent
authorities to consider the proposal of the District Commissioner, Cachar as
expressed vide his letter no. CRS.16/ 2019WP(C) No.1251/ 2016/ 27 dated
25.11.2024.
List after 4(four) weeks.
JUDGE
Comparing Assistant
