ASSOCIATION OF ARCHITECTS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The present two writ appeals No. 271/94 and 320/94 arise out of Civil Rules No. 1652/93 and No. 1984/93, respectively.

(2.) Civil Rule No. 1652/93 has been filed by Association of Architects and Shri Shriprakash Sandilya, General Secretary, Association of Architects, Anjali Bhawan, Guwahati, while Civil Rule No. 1984/93 has been filed by the petitioner Shri Indrajit Barua, Partner, M/s Designers' Guild, Milonpur Road, Guwahati-21.

(3.) V/e have heard Mr A.K. Bhatlacharyya, assisted by Mr K. Agarwal, for the appellants in Writ Appeal No. 271/94 and Mr S. N. Bhuyan, Advocate General, Assam assisted by Ms. A. Hazarika, Govt. Advocate for the State respondents and Mr D.K. Bhattacharyya, assisted by Mr B.M. Choudhury and Mr G. Baishya for respondent No.ll. The petitioner-appellant in Writ Appeal No. 320/94 has argued his case in person.