ASHOK KUMAR PANDIT Vs. PURABI KALITA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties including the learned State Counsel representing the official respondents.

(2.) The legality and validity of the judgment and order dated 5.6.2007 passed by the Writ Court in W.P. (C) No. 432 of 2003 has been assailed in this Writ Appeal by the appellant who has been arrayed as respondent No. 5 in the related writ petition.

(3.) Having considered the issue raised in this writ petition and also on close perusal of the impugned judgment and order as aforesaid, this Writ Appellate Court proposes to dispose of this writ appeal finally today itself at the admission stage.