NANADA NATH GAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.P. Kataki. the learned Sr. counsel assisted by Mr. B. Buragohain, learned counsel for the petitioner as well as Mr. B. Choudhury, learned Addl;. Sr. Govt. Advocate. Assam on behalf of respondents 1,2 and 3 and Mr. T. Chutia, learned counsel on behalf of respondent No. 4.

(2.) Despite adequate notice, no affidavit- in-opposition has been filed on behalf of the State-respondents. The matter has been pending in this court from 1997 but nothing has been brought on record on the part of the State Government to counter or deny the contentions advanced on behalf of the petitioner and as such, in view of the settled principles of law the averments made by the petitioner are deemed to be accepted by the State-respondents.

(3.) Today at the time of hearing, the record has been produced by the learned Govt. counsel.