STATE OF ASSAM Vs. RINA GOWALA

JUDGEMENT

(1.) The review petitioners were respondents in WP(C) No. 2168/2010 with the opposite party No. 1 herein as the petitioner therein. I have heard Mr. D. Saikia, learned Additional Advocate General, Assam, appearing on behalf of the review petitioners, and Mr. H. Talukdar, learned counsel, for the writ petitioner-opposite party.

(2.) With the help of this review petition, the review petitioners seek review of the order, dated 28.04.2010, passed, in WP(C) No. 2168/2010. The respondents' prayer for review is resisted by the petitioner in WP(C) No. 2168/2010.

(3.) Before I turn to the question as to whether the order, dated 28.04.2010, passed, in WP(C) No. 2168/2010, needs to be reviewed and, if so, what would be the result of the review, it is appropriate that the observations made, and the directions contained, in the order, which is the subject-matter of review, be taken note of.