The Division Bench of the Gauhati High Court comprising Chief Justice R. M. Chhaya and Justice Soumitra Saika, in the case of Re State of Assam & 4 Others has ordered the State Government to take appropriate decision for compensating the persons affected by the illegal action of the officer.
Reasoning and Decision of the Court
The Court had taken the suo motu cognizance of the case which was registered on the basis of the allegation that the house belonging to one of the citizens of Nagaon was bulldozed by the police personnel of Batadraba Police Station.
The Court was informed by the Respondent State that a Committee consisting of the Chief Secretary of the State of Assam is enquiring into the incidence of bulldozing of the house and appropriate action shall be taken even against the erring officers within a period of 15(fifteen) days.
The Court upon such assurance observed that the State is now seized of the matter, it is expected that the State shall also take appropriate decision for compensating the persons affected by the illegal action of the officer.
The Court closed the proceedings and ordered the State to produce the Report of the same before this Court in this proceeding.
Case Details
Case:- PIL(Suo Moto)/3/2022
Case Title - Re State of Assam & 4 Others
Judge: Chief Justice R. M. Chhaya and Justice Soumitra Saika
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