JAMAL UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner has approached this Court by this writ petition seeking invocation of the extra-ordinary and discretionary jurisdiction of this Court under Article 226 of the Constitution of India on the premise that a vehicle purchased by him from the respondent no. 4 pursuant to a loan agreement, had been re-possessed by the respondent no. 4 through the respondent no. 5 and the respondent no. 6 in an allegedly forcible manner.

(2.) The case projected by the petitioner in this writ petition can be briefly stated as follows :-

(3.) I have heard Mr. M.U. Mahmud, learned counsel for the petitioner; Mr. N. Goswami, learned Junior Government Advocate, Assam for the respondent nos. 1, 2 and 3; and Mr. M. Sarma, learned counsel for the respondent nos. 4, 5 and 6.