ABDUL HANNAN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. R. A. Choudhury, learned Senior Counsel assisted by Mr. F. U. Barbhuiya, learned counsel appearing for the appellants. Also heard Mr. D. Saikia,learned Advocate General, Assam assisted by Ms. R. Borah, learned Government Advocate, Assam appearing for the State respondents.

(2.) The present Intra Court Appeal has been instituted assailing the Judgment and Order dtd. 24/9/2024, passed by the learned Single Judge in WP(C)595/2023. The appellants, herein, as petitioners, had instituted WP(C)595/2023 presenting a challenge to a notification dtd. 28/11/2022, issued by the Commissioner and Secretary to the Government of Assam, Department of Housing and Urban Affairs, constituting the Silchar Municipal Corporation with wards having boundary marks as per Annexure-A to the said notification.

(3.) The grievance of the petitioners pertains to the inclusion of villages Dudpatil Part- VI and Part-VII in the newly constituted Silchar Municipal Corporation vide the said notification dtd. 28/11/2022. The learned Single Judge, upon consideration of the issues arising in the writ petition was pleased vide Judgment and Order dtd. 24/9/2024 to reject the contentions advanced by the appellants herein and proceeded to dismiss the writ petition.