DILIP KUMAR BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.P. Roy, learned counsel appearing for the appellants and Mr. D.K. Sarmah, learned Additional Senior Government Advocate, Assam, appearing for the respondents.

(2.) This intra-court writ appeal is filed by the appellants being aggrieved with the judgment and order dtd. 22/1/2024, passed by the learned Single Judge in WP(C) No. 5015/2021, whereby the writ petition filed by the writ petitioners/appellants has been dismissed.

(3.) The brief facts of the case are that the appellant No. 1 had applied before the Nagaon Municipal Board seeking permission for construction of three buildings in different plots of land for residential purpose and same was granted by the Nagaon Municipal Board.