SHAMSUL HOQUE Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) HEARD Mr. Kiron Gogol, learned counsel for the petitioner and learned State counsel.

(2.) AS agreed upon by the learned counsel for the parties, I propose to dispose of this writ petition at the motion stage itself.

(3.) IN view of the law laid down by the Division Bench of this Court in Hemanta Kumar Sarma v. State of Assam, (1991) 2 GLR 52, under the Assam Requisition and Control of Vehicles Act, 1968, a private vehicle cannot be requisitioned.