JIRILA MARAK Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) HEARD Mr. N. S. Thakuria, learned counsel for the petitioner as well as learned State counsel for the respondents.

(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.) THE learned counsel for the petitioner while reiterating the statements made in the application has inter alia drawn the attention of this court to two decisions of this court reported in, 1997 (1) GLT 589 and : 2000(3) GLT 206 on the same issue. Two other orders of this court rendered in WP(C) No. 2078/2002 and WP(C) No. 1651/2002, have also been referred to above.