PABITRA PATOWARI Vs. DIST JUDGE KAMRUP

JUDGEMENT

(1.) Mr.Durlav Chandra Mahanta, the learned counsel appearing on behalf of the petitioner, submits that he has instruction not to press this application and accordingly he does not press it.

(2.) In the result the petition is dismissed as not pressed. The stay order stands vacated. There will be no order as to costs.

(3.) However, we feel that some observations are necessary in respect of arrangements of refreshment stalls in Court compounds within the State of Assam. The first notification brought to our notice dealing with the manner of allowing refreshment stalls in Court compounds, in the Government Circular No. 4B dated 9th Feb., 1928 issued by the Public Works Department to all Commissioners of Divisions, District and Sessions Judges, and Deputy Commissioners in Assam, which reads as follows :