As per case facts, petitioners, owners of land in Cachar District, were displaced as their lands fell outside the Indo-Bangladesh border fencing constructed in 2006. This led to restrictions on ... their access and utilization of properties, with no formal land acquisition. State authorities provisionally allotted ceiling surplus land for rehabilitation to 174 families, including the petitioners, in 2016. However, due to local opposition, physical possession and resettlement could not be completed, leaving petitioners in uncertainty. While some progress was noted for 7 families, the majority remain unrehabilitated despite a decade of displacement. The question arose whether the respondent authorities should be compelled to complete the rehabilitation and resettlement process for all affected families. Finally, the High Court directed the State authorities, specifically the District Commissioner, Cachar, and Director of Border Protection and Development, to take necessary steps for the rehabilitation and resettlement of all 174 displaced families in appropriate locations within the State within six months from the order's receipt.