REAZUDDIN AKAND Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. M. H. Choudhury, learned counsel appearing for the petitioner and Mrs. B. S. Goyal, learned Govt. Advocate, Assam, appearing for the respondents.

(2.) HAVING heard learned counsel for the parties and on perusal of the records, we are not inclined to entertain this petition filed to invoke our extraordinary jurisdiction of ''public interest litigation (PIL) '' under Article 226/227 of the Constitution of India.

(3.) IN other words, in our view, the remedy of the petitioners lie in approaching the concern Wakf Tribunal of the area which is competent to decide the questions raised by the petitioners.