SIBARAM DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. K. R. Ahmed, learned counsel for the appellant. Also heard Mr. K. Konwar, learned Additional Advocate General appearing for P&RD, Department, Govt. of Assam.

(2.) The present intra court appeal is directed against the common judgment and order dtd. 23/11/2022 passed by the learned Single Judge in WP(C) 3320/2022 and connected appeals whereby the writ petition preferred by the present appellant was dismissed.

(3.) The aforesaid writ petition was preferred by the appellant assailing Clause-10 of an NIT dtd. 8/4/2022 floated by Darrang Zilla Parishad for settlement of Hat/Ghat/Min Mahals for the financial year 2022-2023.