ANWAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri K. Bhattacharjee, learned counsel for the appellant. Also heard Shri R. K. D. Choudhury, Sr. Govt. Advocate, Assam for the respondents.

(2.) An order dated 30.07.2015 passed by the learned District Judge, Sonitpur in Misc (Reference) Case No. 42/2009 is the subject matter of challenge in this petition filed under Articles 226 and 227 of the Constitution of India. Though initially the case was registered as a writ petition, vide an order dated 14.10.2015 passed by this Court, the same was directed to be treated as a Civil Revision Petition.

(3.) The facts of the case can be put in a nut shell in the following manner.