ABDUL RAHIM Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Writ Appeal has been filed against the Judgment of the learned Single Judge dated 1st March, 1995 in Civil Rule No. 3407 of 1994.

(2.) We have heard Mr. D.N. Choudhury, learned counsel appearing for the appellant Md. Abdul Rahim and Mr. Sharma Baruah, learned counsel appearing for the contesting respondent Md. Indris Ali and we have also heard Mr. Sarma, Addl. Sr. Govt. Advocate appearing for the State-respondent.

(3.) The controversy in the present appeal centers around the question of settling the Balisatra bi-weekly bazar under the provisions of the Assam Panchayati Raj (Financial) Rules, 1990, (hereinafter referred to as Rules, 1990) for the year 1994-95.