GUNAIPANI M E MADRASSA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned counsel for the petitioners. Also heard Mr. D.P. Chaliha, learned senior counsel assisted by Ms. M. Roy, learned counsel for the respondent Nos. 7, 8 and 9 and Mr. G. Pegu, learned counsel for the State respondents.

(2.) The dispute between the writ petitioner No. 2, Abul Hossain and the respondent Nos. 7, 8 and 9, is as to which of the two schools would be the original Gunaipani M.E. Madrassa. The Gunaipani M.E. Madrassa was established on 10/9/1994. There is a dispute with regard to whether the faction led by the petitioner No. 2 Abul Hossain and the other faction led by the respondent No. 7, Chan Mia, are running the original Gunaipani M.E. Madrassa.

(3.) The facts in brief is that the Gunaipani M.E. Madrassa run by Chan Mia was selected as the appropriate school to receive financial assistance from the State Government during the session 2010-2011.