NUR MOHAL BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri S.C. Biswas, learned counsel for the petitioner. Also heard Shri N. Upadhyay, learned counsel appearing for the respondent nos. 1, 2 & 3 and Shri C. Baruah, learned Standing Counsel, Accountant General.

(2.) This is another glaring example of gross abuse of the process of the Court by means of this petition stated to have been filed under Article 226 of the Constitution of India.

(3.) At the outset, this Court reminds itself that the powers under Article 226 of the Constitution of India are a power of equity wherein the conduct of the parties are of paramount importance. It is unfortunate to observe that in this case, it is not only the conduct of the party but also the conduct of the counsel for the petitioner which are in serious doubt and lack bona fide .