RANJIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Court vide order dated 17.11.2020, after hearing the interlocutory applications at some length, had observed that instead of deciding the application for modification of the interim order, both the writ petitions can be taken up for disposal at the admission stage. Accordingly, the same are taken up for disposal.

(2.) I have heard Shri PJ Saikia, learned counsel for the petitioner. I have also heard Shri G Pegu, learned Government Advocate, Assam; Shri TJ Mahanta, learned Senior Counsel assisted by Shri PP Dutta, learned counsel for the Sivasagar Municipal Board as well as Shri P Bora, learned counsel for the applicant in IA(C) No.1594/2020.

(3.) For better appreciation of the rival contentions, a brief narration of the facts of the case would be beneficial.