NURUL HAQUE Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) This is an intra-court appeal filed by the writ petitioner of WP(C) 5217/2013 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 10.9.2013 passed by the Single Judge in above-mentioned writ petition.

(2.) By the impugned order, the learned Single Judge (writ court) dismissed the appellant's writ petition with observations.

(3.) So the short point that arises for consideration in this appeal is whether the writ court was justified in dismissing the appellant's writ petition