SWALK, DHUBRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. G.P.Bhowmik, learned counsel for the petitioners and Mrs. B Goyal, learned Govt. Advocate, Assam for respondents.

(2.) HAVING heard the learned counsel for the petitioners in support of this PIL filed by them under Article 226/227 of the Constitution of India and on perusal of the record of the case, we grant liberty to the petitioners which otherwise they have and allow them to approach the concerned authorities of the State by submitting a representation for raising their apprehended grievance for which they have filed this PIL.