LAWS(GAU)-2024-1-9

KESHAB KHAREL Vs. STATE OF ASSAM

Decided On January 05, 2024
Keshab Kharel Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Shri M.K. Hussain, learned counsel for the petitioner. Also heard Shri S. Dutta, learned Standing Counsel, P&RD Department who has also produced the records in original.

(2.) As regards the respondent no. 6, there is an order dtd. 16/11/2023 of the learned Lawazima Court regarding completion of service upon the said respondent no. 6 and the same is accepted. The petitioner had also filed an affidavit dtd. 20/9/2023 in support of the dasti service. The respondent no. 6 has chosen not to contest this writ petition.

(3.) The issue raised is with regard to the settlement of Kawripather Weekly Market under the Chaiduar Anchalik Panchayat in the district of Sonitpur.