JAHIRUDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs. S.P. Hussain, learned counsel for the appellant and Mr. B.N. Gogoi, learned Government Advocate, Assam.

(2.) This is an intra-court appeal filed by the writ petitioner of W.P.(C) No. 5890 of 2009 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 2.8.2013 passed by the Single Judge in the above-mentioned writ petition.

(3.) By impugned order, the learned Single Judge dismissed the writ petition filed by the appellant and declined to grant him any relief.