PURNO BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) Writ petition is filed with the prayer as follows:

(2.) The first three respondents are the Officers of the State of Assam and the 4th Respondent is a Company registered under the Companies Act. By the impugned proceeding, the 2nd Respondent i.e., Joint Secretary, Revenue (Reforms) Department, settled an extent of 280 bighas of land covered by Dag Nos. indicated in the said proceeding of Village -Sila, under Revenue Circle - Kamalpur, Mouza -Sila Sanduri Ghopa, in favour of the 4th respondent for setting up a Private Industrial Park at a consideration of Rs. 15,000/ -per bigha.

(3.) The petitioner is a former Member of Legislative Assembly of Assam representing a particular Constituency within the limits of which the abovementioned land is located. According to the petitioner, an extent of 322B 2K 18 Ls of Land was originally owned by one Padmadhar Bora and his brother Liladhar Bora, obviously, as co -owners. It is further asserted that in the year 1976, an extent of 280 bighas of land from out of the abovementioned land owned by the abovementioned co -owners was declared as ceiling surplus land under the provisions of the Assam Fixation of Ceiling on Land Holdings Act, 1956.