LALPARMOI HMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Biswas, learned counsel for the petitioner. Also heard Mr. G Pegu, learned counsel for the respondent Nos. 1 to 4 as well as Mr. S Borthakur, learned counsel appearing for the respondent No. 7.

(2.) As per the order dated 20.05.2016, notice to the respondent No. 5 has been deemed to be completed.

(3.) As per the proceedings of the Lawazima Court dated 07.04.2016, notice to the respondent Nos. 6, 8, 9 and 10 were received by the family members of the respondents concerned and the Lawazima Court held that the service was complete.