STATE OF ASSAM Vs. BOBBY DEKA

JUDGEMENT

(1.) Heard Mr. Dilip Mazumdar, learned Addl. Advocate General, Assam, assisted by Ms. D. Devi, learned Government Advocate, appearing on behalf of the appellants. Also heard Mr. S. Kataki, learned counsel, appearing on behalf of respondents No. 1, 3, 4, 5, 6, 8, 9, 10, 11, 13, 15 and 17; and Mr. P. J. Dutta, learned counsel, appearing on behalf of respondents No. 2, 7, 12 and 16.

(2.) The appellants, herein, by way of instituting the present intra-Court appeal, have presented a challenge to a judgment and order, dtd. 20/6/2022, passed by the learned Single Judge in WP (c) 7215/2018.

(3.) The brief facts requisite for adjudication of the issue arising in the present proceeding, is noticed as under: