LAWS(GAU)-2011-3-19

HAREN SAIKIA Vs. STATE OF ASSAM

Decided On March 04, 2011
HAREN SAIKIA Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) The judgment and order, dated 18.09.2009, passed by a Single Bench of this Court, in WP(C) No. 3884/2009, is in challenge in this appeal.

(2.) We have heard Mr. S. P. Roy, learned Counsel, appearing for the Appellant and Mr. K.N. Choudhury, learned Addl. Advocate General, Government of Assam, appearing for the State-Respondents.

(3.) The brief facts, that will be required to be noticed for the purpose of consideration of the instant appeal, are set out hereinbelow: