SUSHIL AGARWALLA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant applications carry a prayer for review and/or reconsideration of certain observations contained in the judgment and order dated 26.5.2011 disposing of a series of -writ petitions, the lead proceeding being WP(C) No. 3280/2011 (Dr. Sushil Agarwalla and Anr. v. State of Assam and Ors.).

(2.) We have heard Mr RP Sarmah, Senior Advocate for the review applicants, Ms B. Goyal, learned State counsel and Mr. D Saikia, learned Standing Counsel, Health & Family Welfare Department, Govt. of Assam.

(3.) The review applicants have with particular reference to paragraph 52 of the decision sought to be reviewed, have contended as follows: