AKTARA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the writ petitions being interrelated, those were heard together and are being disposed of by this common order.

(2.) Heard Mr. A.M. Barbhuiya, learned counsel for the petitioners in both the cases and Mr. D.K. Saikia, learned Additional Advocate General, Assam, for the respondents.

(3.) Musstt Aktara Khatun @ Aktara Begum @ Aftara Begum @ Aftatara Begum, is the petitioner in WP(C) No. 360 of 2017, whereas, Abdul Motin, Abdul Kadir and Musstt Sahara Khatun, her brothers and sister are writ petitioners in WP(C) No. 1610 of 2017.