JAYANTA ROY CHOWDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri A. Ganguly, learned counsel for the petitioner. Also heard Ms. M.D. Bora, learned Standing Counsel, Transport Department. Shri S.S. Roy, learned C.G.C. is also present.

(2.) Though Shri Ganguly, the learned counsel for the petitioner has prayed for some time to take instructions in this matter, considering that this writ petition is pending since the year 2016, the said prayer is rejected. This Court has also noticed that time to seek instructions was given long back on 16/3/2018 which was extended on 22/3/2018 and lastly on 10/2/2020 and in spite of the direction of this Court, no additional affidavit has been filed.

(3.) In view of the said position, this Court has no other option but to go ahead with the adjudication of this writ petition which is pending for the last about 8 years.