JAYANTI ROY CHOUDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal, by the writ Petitioner, is directed against the order dated 08.10.2002 passed by the learned Single Judge, in WP(C) No. 6604/2002, dismissing the writ petition as not maintainable and observing that the Appellant may approach the Civil Court for appropriate decree.

(2.) The facts relevant for the purpose of the present appeal may be noticed as under:

(3.) We have heard Mr. S. Chauhan, the learned Counsel for the Appellant, Mr. P.S. Deka, the learned State counsel appearing for the Respondent Nos. 3, 4 and 5 and Mr. B.K. Purkayastha, the learned Counsel appearing for the Respondent No. 6. None appears for the Respondent Nos. 1 and 2 despite service of notice.