NABANITA LAHKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) We have heard Mr. J. Kalita, learned counsel for the appellant and Mr. P. N. Goswami, learned Standing Counsel, Forest Department.

(3.) Nabanita Lahkar has preferred this intra Court writ appeal in challenge to judgment dated 11.03.2020 rendered in WP(C) No.751/2020 titled Nabanita Lahkar vs. The State of Assam and 3 Others.