SATABDI BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Islam, learned counsel for the appellant. Also heard Mr. J. Handique, learned Standing Counsel, Revenue Department as well as Mr. R.K. Borah, learned Additional Senior Government Advocate, Assam for the respondents.

(2.) Feeling aggrieved and dissatisfied with the judgment and order dtd. 1/6/2022 passed by the learned Single Judge in W.P.(C) No. 3415/2022, the appellant/original petitioner has preferred this appeal.

(3.) The following facts emerge from the record of the appeal: