NILOY BHUSAN SINGHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri M. Khan, learned counsel for the petitioner in WP(C) No. 3077/2020. Also heard Shri S.K. Talukdar, learned Standing Counsel, Cooperation Department, Assam. Shri M.J. Quadir, learned counsel has appeared for the respondent No.6 who is also the petitioner in WP(C) No. 3506/2020.

(2.) Shri Khan, learned counsel has drawn the attention of this Court to the order dated 11.08.2020 by which while issuing notice, this Court had passed an interim order stayed the operation of the impugned order dated 23.07.2020 passed by the respondent No.3. It is further submitted that against the aforesaid interim order, I.A.(Civil) No. 1352/2020 was filed by the respondent No.6 for vacation of the same. However, this Court vide order dated 27.08.2020 was not inclined to vacate the said interim order holding that the application was filed at a premature stage and accordingly the I.A. was closed. Thereafter, though the respondent No.6 have instituted an independent writ petition being WP(C) No. 3506/2020, this Court vide order dated 10.09.2020, while issuing notice was not inclined to pass any interim order as an interim order was already operating in the connected WP(C) No. 3077/2020.

(3.) Today, at the time of hearing, it has been brought to the notice of the respondent No.6, who is also the petitioner in WP(C) No. 3506/2020 has not complied with the order dated 11.08.2020. On the other hand, Shri Quadir, learned counsel for the said respondent No.6 submits that both the writ petitions should be taken for expeditious hearing.