STATE Vs. IN RE. :STATE OF ASSAM

JUDGEMENT

(1.) This criminal reference under Section 395(1) of the Criminal Procedure Code, 1973 has been received from the learned Additional District and Sessions Judge No.1, Kamrup (Metropolitan), Guwahati.

(2.) By virtue of an order dated 08.08.2016, reference was made on the following questions in connection with the Assam Land Grabbing (Prohibition) Act, 2010:-

(3.) In this regard, we have heard Mr. T.J. Mahanta, learned Senior Advocate and Standing Counsel of this Court assisted by Mr. B. Bora, learned Counsel. Also heard Mr. C. Chowdhury, learned Advocate General appearing for the State of Assam, assisted by Mr. D. Das, the learned Additional Public Prosecutor. Both of them have submitted their written notes on conclusion of their respective arguments.