SALMAN HIND Vs. STATE OF ASSAM

JUDGEMENT

(1.) No one appears for the petitioner on call.

(2.) Ms. J. Gogoi, learned counsel appears for all the respondents.

(3.) The petitioner's case is that he had been given various contract works by the respondents relating to protection of land from river erosion. The petitioner case is that he has not been paid his contractual dues for various works that have been allotted to him, which is reflected in paragraph-3 & 4 of the writ petition.