SIMANTA MUDOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioners, three in nos., have joined together to institute the present writ petition under Article 226 of the Constitution of India to assail an Order dtd. 6/8/2024 passed by the Additional District Commissioner, Nagaon [the respondent no. 3], preceded by an Order dtd. 13/7/2024. By the Order dtd. 6/8/2024, the respondent no. 3 has rejected an application submitted by the petitioners to avail the notified public service, 'Composite Land Sale Transfer'.

(2.) The events leading to the rejection order dtd. 6/8/2024 can be narrated, in brief, at first.

(3.) When the petitioners tracked their application in the comprehensive citizen platform, Sewa Setu, the portal was showing the current status of their application on 13/7/2024 as 'Rejected'.