LAWS(GAU)-2022-6-8

RCN CONSTRUCTIONS PVT. LTD. Vs. STATE OF ASSAM

Decided On June 30, 2022
Rcn Constructions Pvt. Ltd. Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard both Mr. KN Choudhury and Mr. BD Das, learned Senior counsels for the petitioners. Also heard Mr. PN Goswami, learned Additional Advocate General, Assam and Mr. B Gogoi, learned standing counsel, Finance Department, Assam.

(2.) Common issues involving questions of law out of similar set of fact arises in the present batch of writ petitions and all the learned counsels appearing for the contesting parties have agreed that the matters need to be heard analogously. Accordingly, matters were heard analogously. Though the learned counsel for the petitioners, submitted the fact of the each cases, the argument on the question of law was led by Mr. KN Choudhury, learned Senior counsel and Mr. BD Das, learned Senior counsel.

(3.) The issues: