HABIBUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.P. Sharma, learned senior counsel assisted by Ms. T. Som, learned counsel for the review petitioners. Also heard Mr. P.N. Goswami, learned Additional Advocate General appearing for the respondents in Environment and Forest Department, Govt. of Assam

(2.) Considering the nature of the grounds raised in the review petition, we are of the view that respondent No.6 is not required to be heard for the purpose of the present review petition inasmuch as this review petition is not instituted in respect of any of the conclusions that may have been arrived at in the order under review which were decided in favour of the aforesaid respondent No.6. In any view of the matter, a learned counsel had entered appearance on behalf of the respondent No.6 and but in spite of it, he is not in the Court today.

(3.) WP(C) No.4383/2016 was instituted by the present review petitioners assailing the letter dtd. 15/7/2016 of the Addl. Principal Chief Conservator of Forests (P) of the respondent Department by which there was a direction to the authorities under the Environment and Forest Department to make the settlement of the mining contract areas on the basis of the highest bidder in the re-sale process pursuant to a re-sale notice dtd. 23/3/2014.