(1.) Heard Mr. K.N. Choudhury, learned Senior Counsel assisted by Mr. M. Goswami, learned Counsel for the petitioners. Also heard Mr. D. Saikia, learned Advocate General, Assam assisted by Mr. S.R Rabha, learned Standing Counsel appearing for the Bodoland Territorial Council (BTC) and Ms. P. Baruah, learned Government Advocate for the State of Assam, Mr. R.K.D Choudhury, learned Additional Solicitor General of India appearing for the Union of India, Mr. T. Deuri, learned Counsel appearing for the Intervenor and Mr. R. Dhar, learned Standing Counsel, WPT & BC appearing for respondent No. 4.
(2.) By filing the instant Public Interest Litigation (hereinafter referred to as "PIL") under Article 226 of the Constitution of India, the petitioners are praying inter alia that clause 3.1(ii), clause 3.1 (iii), clause 3.2, clause 3.3, clause 3.4, clause 4.4, clause 7.2 and clause 8.1 of the Tri-Partite Memorandum of Settlement (3rd Bodo Accord) (hereinafter referred to as "MoS") signed on 27/1/2020 between the Union Government of India, State Government of Assam and the leaders of ABSU, UBPO and NDFB (four factions) be declared as ultravires the Constitution of India.
(3.) The gamut of the case is as follows:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN