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Judgment
Heard Mr. D Sarmah, learned counsel for the petitioner. Also heard Mr. R Borpujari, learned standing counsel for Revenue Department respondent
No. 1 and Mr. G Pegu, learned State counsel for the respondent Nos. 3,4 and 5.
The land of the petitioner is situated on the northern side of the land allotted to Ghilamara Sports Association in Lakhimpur District. The petitioner is
aggrieved because of a purported move on the part of the respondent No. 2 alleging that after demarcation of her land and raising of boundary wall by
the said respondent No. 2 there is a move again by the said respondent No. 2 along with respondent No. 4 for demarcation of the boundary wall
constructed by the said PWD department with a further intent to demarcate the land allotted to Ghilamara Sports Association, Lakhimpur. From the
contents of the writ petition it is also observed that the land allotted to the Ghilamara Sports Association, Lakhimpur originally belonged to the old Dag
No. 48 wherefrom subsequently various dags were created after allotment/ settlement of land to various private parties including the present
petitioner. As it is alleged that already the land of the petitioner was demarcated as such Mr. Pegu shall take necessary instruction as to under what
circumstances further demarcation is required once the land of the petitioner had already been demarcated and raising thereafter the boundary wall.
An extra copy of the writ petition shall be served on Mr. Pegu to take necessary instruction.
List on 26.07.2021.
Till the next date, status quo in respect of the possession of the land of the petitioner shall be maintained by the parties.
Mr. Borpujari raised the preliminary objection in respect of non-joinder of necessary party inasmuch as the Ghilamara Sports Association, Lakhimpur
has not been impleaded as the respondent. From the contents of the writ petition, I am satisfied with the submission made by Mr. Borpujari and
accordingly direct the learned counsel for the petitioner to take step for impleadment of Ghilamara Sports Association, Lakhimpur as the respondent.