TILAK NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. J. Mahanta, learned senior counsel assisted by Mr. W.R. Medhi, learned counsel for the writ petitioner. Also heard Mr. A. Kalita, learned Standing Counsel, Industries and Commerce Department, Assam, appearing for the respondent nos. 1 to 5. Mr. A.K. Purkayastha, learned counsel has appeared on behalf of the respondent nos. 6 to 10 whereas, Mr. M. Nath, learned senior counsel assisted by Mr. D.P. Borah, learned counsel has appeared for the respondent nos. 11, 12 and 14 to 19.

(2.) This writ petition has a chequered history and, therefore, the facts and circumstances, shorn of unnecessary details, are briefly narrated herein below:-

(3.) The official respondents have contested the petitioner's case by filing counter affidavit, inter-alia, contending that the writ petition is hit by the principles of constructive resjudicata and the petitioner is not entitled to any relief in this case due to delay on his part in approaching this Court.