TIRTHA NATH HANDIQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, the learned counsel for the applicant/respondent No.4 and also heard Mr. C. Baruah, the learned counsel for the respodnent/writ petitioner.

(2.) This application has been filed for vacating the interim order passed by this court on 26.2.2001 in WP(C)No. 1046/2001. The writ petition was filed seeking appropriate orders for shifting of IMFL "off' shop from its existing site at Ward No. 10 of Tinsukia Town to Ward No. 4 of Municipal Market, Nu-pukhuri. This court passed the following interim order :-

(3.) The provisions for shifting is available in Rule 191 of the Assam Excise Rules. 1945. The relevant part is quoted below :-