BITUL NEOG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. H. Ahmed, learned counsel, appearing on behalf of the appellant. Also heard Mr. D. K. Sarma, learned Addl. Senior Government Advocate, appearing on behalf of respondents No. 1 to 5; and Mr. P. P. Dutta, learned counsel, appearing on behalf of respondents No. 6 to 11.

(2.) The appellant, herein, by way of instituting this intra-Court appeal, has presented a challenge to a judgment and order, dtd. 28/10/2011, passed by the learned Single Judge in WP(c)1750/2011. The appellant has also presented a challenge to an order, dtd. 15/6/2022, passed by the learned Single Judge in Review Pet. No.90/2022.

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