S.N. Phukan, J. - (1.) (Oral) - By this common judgment and order we propose to dispose of Civil Rules Nos. 22/81 and 312/82.
(2.) By invoking powers under Rule 18 (3) of the Settlement Rules framed under the Assam Land and Revenue Regulation, 1886 the Karbi Anglong District Council started eviction proceeding against the present petitioners. It has been alleged by the petitioners that they are in occupation of the land in question for more than 60/70 years by paying house tax as required under law. Being aggrieved, petitioners have approached us under Article 226 of the Constitution.
(3.) We have heard Mr. N.M. Lahiri, learned Advocate General on behalf of the petitioners and Mr.B. Chaudhury, learned Standing Counsel on behalf of respondent District Council. Considering the importance of the matter this Court issued notice on the learned Advocate General, Assam and we have also heard him. Learned Advocate General, Assam has urged that the present petition can be disposed of without considering all the points urged by Mr. Lahiri on other grounds.;