ASSAM FLYING CLUB Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both these writ appeals arise out of the order dated 12.04.2019 passed by the learned Single Judge in WP(C) No.4749/2018. The writ petitioner (Shri Bikrom Singha Lahkar) as well as the respondent (State of Assam) have preferred these appeals against the aforesaid order of the learned Single Judge.

(2.) Although the subject under challenge in both these two writ appeals is the same but for the sake of convenience and clarity, the facts which we would be referring here will pertain to Writ Appeal No.149/2019, with a reference to other writ appeal, i.e. Writ Appeal No.111/2019, as and when it is required.

(3.) We have heard Mr. D. Saikia, learned senior counsel appearing for the State and Shri Bikrom Singha Lahkar, appellant in person for himself and for the society he represents, at length.