ARIFA SULTANA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Sharif, learned counsel for the petitioners. Also heard Ms. D Das Barman, learned State counsel appearing for respondent Nos.1, 2, 3, 4, 5 and 7 and Mr. S Huda, learned counsel appearing for private respondent Nos.8 to 14.

(2.) Notice to respondent No.6, who is the President of the Laharighat Anchalik Panchayat, was sent by Registered Post with A/D on 17.08.2016.

(3.) Having regard to the period of time that has elapsed from the date of dispatch of notice by Registered Post with A/D, notice on respondent No.6 is deemed to be served.