TANUJA ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms D Phukan, learned counsel for the petitioner, Ms K K Choudhury, learned Government Advocate, Assam for respondent Nos. 1, 2 & 3, Mr L N Dihingia, learned counsel for respondent No. 4 and Mr J C Barman, learned counsel for respondent No. 5. Also heard Mr A Matlib, learned counsel for respondent No. 6.

(2.) By filing this petition under Article 226 of the Constitution of India petitioner has prayed for the following reliefs:-

(3.) Petitioner claims to be an engineer by profession and belongs to a respectable family. Her husband is also an engineer and in connection with his professional work, he resides at Shillong. Petitioner resides with her mother at her Guwahati address as her father had expired.