SABIBA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.U. Mondal, learned counsel appearing for the petitioners in this batch of writ petitions. Also heard Mr. B.J. Ghosh, learned State counsel, Assam appearing for the respondents.

(2.) As agreed by the learned counsel for the parties, these writ petitions are taken up together for disposal at the admission stage.

(3.) The learned counsel for the parties are agreed that the issue raised in all the writ petitions is one and the same. Mr. B.J. Ghosh, learned State counsel has submitted that an affidavit has been filed in W.P.(C) No. 6358/11 and an affidavit-in-reply has also been filed by the writ petitioner to the said affidavit-in-opposition. The learned counsel for the parties submit that W.P.( C) No. 6358/11 should be taken up as the lead case.