UTSAV CONSTRUCTION Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.J. Mahanta, the learned senior counsel assisted by Mr. A. Baruah for the writ petitioner. Also heard Ms. R. B. Borah, the learned State Counsel appearing for respondent Nos. 3 and 4. Ms. R.B. Borah submits that initially she appeared for Food, Civil Supplies and Consumer Affairs Department as well but now, they have a separate Standing counsel of their own. She however submits that she has received the relevant records from the Department in terms of the Court's earlier Order dated 25.11.2019.

(2.) None appears for the respondent Nos. 6, 7 and 8. It is seen that notice was sent to respondent Nos. 6 to 8 by registered post with A/D due on 04.12.2019 but there is no return of A/D card till date despite lapse of more than thirty (30) days. Therefore, by invoking the provisions of b, notice is deemed to be served upon all the private respondents.

(3.) Having regard to the nature of the controversy projected by the petitioner and on perusal of the record produced by the learned State counsel, the writ petition is taken up for final disposal at this stage.