LITUMONI NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The matter is taken up today through video conferencing.

(2.) Heard Mr. B. Kaushik, learned counsel for the appellant. Also heard Mr. P.N. Goswami, learned Additional Advocate General, Assam for the respondents.

(3.) This writ appeal has been filed by the appellant challenging the order of the learned Single Judge dated 22.02.2021 passed in a bunch of writ petitions, whereby the prayers made in the writ petitions did not find favour with the learned Single Judge and the writ petitions were dismissed.