HIMANGSHU PAUL CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an intra-court appeal filed by the writ petitioner of WP (C) 7379/2013 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 27.01.2014 passed by the learned Single Judge in abovementioned writ petition. By impugned order, the Single Judge dismissed the appellant's writ petition and declined to grant any relief to the appellant.

(2.) So the question which arises for consideration in this appeal is whether learned Single judge (writ court) was justified in dismissing the appellant's writ petition?

(3.) Facts of the case lie in a narrow compass. They however need mention in brief to appreciate the controversy involved in the writ and now in this appeal.