DEBMOHAN RAJBONGSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. R. Tahbildar, learned counsel for the petitioner. Also heard Mr. R. Dhar, learned Additional Senior Government Advocate for the State of Assam.

(2.) The present writ petition is filed with the following prayers:-

(3.) The undisputed facts leading to the present writ petition are as under:-