AMINA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an intra-court appeal filed by the writ petitioner of W.P. (C) 6385/2013 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 13.11.2013 passed by the Single Judge in abovementioned writ petition. By impugned order, the learned Single Judge dismissed the writ petition filed by the appellant and declined to grant her any relief which she had claimed in the writ petition.

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

(3.) The controversy involved in the writ petition can be gathered by reading the impugned order which is short and hence instead of repeating the facts separately in our order, it is apposite to reproduce the entire impugned order in verbatim herein below.