BANIKANTA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) ALL these writ petitions being interconnected and their consequences being interdependent were heard together and are being disposed of by this common judgment and order.

(2.) FOR a better appreciation of the commonness and inter-dependence of the writ petitions and also to effectively appreciate the questions arising therein, the facts of each of the cases; the contentions advanced by the rival parties and the point/points arising may be briefly noted. FACTS

(3.) (I) W. P. (C) No. 134 of 2004