KESHAB GOGOI Vs. SPEAKER ASSAM LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) Writ Appeal No. 55 of 1995 is directed against the order dated February 13,1995 of the learned Single Judge in Civil Rule No. 627 of 1995 filed by the Speaker, Assam Legislative Assembly and another. The Writ Appeal No. 54 of 1995 is directed against the order dated February 9,1995 of the learned Single Judge in Misc. Case No. 156 of 1995 in Civil Rule No. 335 of 1995 filled by Shri Keshab Gogoi. The Civil Rule No. 335 of 1995 has been filed by Shri Keshab Gogoi, challenging, inter alia, the Notices dated January 25,1994 and January 11,1993 issued by the Speaker, Assam Legislative Assembly. Civil Rule No. 627 of 1995 has been filed by Shri Keshab Gogoi challenging, inter alia, the notice dated February 9,1995 by the Speaker, Assam Legislative Assembly.

(2.) The brief facts of the case out of which two Civil Rules and two Writ Appeals arose are as follows :

(3.) We have heard both the Civil Rules and both the Writ appeals at length on various dates. Mr. P.K. Goswami, Learned Senior Counsel and others appeared for the petitioner Shri Keshab Gogoi and Mr. Dipankar Prasad Gupta, Learned Solicitor General for some of the respondent and learned Advocate General and others for other respondents and the appellant in Writ Appeal No. 55 of 1995.