ABUL FAZAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ application has been filled to quash the order dated 7.12.93 (Annexure-II to the writ application). Annexure-II reads as follows:

(2.) The personal statement of Abdul Fazal recorded on 22.11.93.

(3.) The personal statement of the Headmistress, Naligaon M.E. Madrassa recorded on 17.11.93.