STATE OF ASSAM Vs. NABA KUMAR SARANIA

JUDGEMENT

(1.) Heard Mr. D. Saikia, learned Advocate General, Assam, assisted by Mr. K. Gogoi and Mr. R. Dhar, learned counsel appearing for the appellants. Also heard Mr. Salman Khursid, learned senior counsel, assisted by Mr. R. Bezbaruah, learned counsel appearing for the respondent No. 1/writ petitioner.

(2.) It is seen that the respondent No. 1 has put in appearance as a Caveator, whereas notice of this appeal has not been issued to the respondents No. 2, 3 and 4. However, taking into consideration the urgency involved in the matter and also taking into consideration the fact that the respondents No. 2, 3 and 4 are proforma respondents and their interest is akin to that of the appellants, with the consent of the learned counsel for the parties, we deem it appropriate to dispose of this appeal finally without formally issuing notice to the respondents No. 2, 3 and 4.

(3.) This intra-court writ appeal is filed on behalf of the appellants challenging the order dtd. 27/3/2024 passed by the learned Single Judge in WP(C) 1394/2024, whereby the learned Single Judge has passed an interim order suspending the impugned order dtd. 12/1/2024 passed by the State Level Caste Scrutiny Committee and all consequential action thereof affecting the tribal status of the writ petitioner/respondent No. 1 herein, including the order of cancellation of such certificate, till disposal of the writ petition.