SUBHAMAI BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Borah, learned counsel for the petitioner. Also heard Mr. M Bhagawati, learned Govt. Advocate appearing on behalf of respondent Nos.1 to 6. None appears for the respondent Nos.7 to 13.

(2.) By the earlier order dated 202017, 17.03.2017 and 04.05.2017, time were granted to the respondent Nos. 7 to 13 to file their affidavit-in-opposition. Thereafter, by the order dated 17.03.2017, it was provided that in the event the said affidavit is not filed, the Court would be constrained to proceed with the matter even in the absence of such affidavit.

(3.) When the matter is called upon today, it is noticed that neither such affidavit has been filed nor anyone has appeared on behalf of the respondent Nos.7 to 1 In the aforesaid circumstances, this Court deems it appropriate that the matter be proceeded even in the absence of the affidavit as well as the learned counsel for the respondent Nos.7 to 1