HARUNAL RASHID Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) This order will dispose of W.P.(C) Nos. 6666/2010, 6842/2010, and 4781/2011.

(2.) Facts and reliefs sought for in the three writ petitions being identical, those were heard together and are being disposed of by this common order.

(3.) Facts of the three cases may be briefly noted. W.P.(C) No.6842/2010 being argued as the lead case, facts of the said case are narrated at the outset.