NARAYAN DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri Biswajit Debnath, the petitioner no. 4 in person. Also heard Shri R. Borpujari, learned Standing Counsel, Revenue Department for the respondent no. 1 whereas Shri S. Baruah, learned State Counsel for the respondent nos. 2 and 3 and Shri AI Uddin, learned counsel for the respondent no. 4.

(2.) Considering the nature of grievances as well as in view of the fact that a preliminary objection has been raised questioning the maintainability of the writ petition, the matter has been taken up for hearing at the admission stage.

(3.) Before going to the issue raised in the writ petition, it is necessary to place on record the brief facts of the case.