RANGMON RONGPI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE instant petition exposes a mindless and irresponsible exercise of executive power resulting in forceful ouster of the petitioners from their hearth and home without following any procedure of law.

(2.) I have heard Mr. S. Sarma, Learned Counsel for the petitioners, Mr. R.K. Bora, Learned State Counsel and Mr. S. Chauhan, Learned Counsel for the opposite parties 6 to 12.

(3.) THE petitioner No. 4 is the pattadar of the land shown against his name above and the petitioner Nos. 5 and 6 are also in occupation of their land. The case of the petitioner No. 6 is that he had purchased the land from the original owners Bastayam Mikir, Pasta Mikir and Anshu Mikir and the petitioner No. 6 had been occupying the said land since the year 1996. The petitioner Nos. 4, 5 and 6 also had dwelling houses on the land and had been residing there over the years.