MD. NUR UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr.N Dutta, learned Senior counsel assisted by Mr. FKR Ahmed, learned counsel for the petitioner in WP(C)No.936/2017 and Mr. S Islam, learned counsel for the petitioner in WP(C)No.5217/2016. Also heard Mr. A Sarma, learned counsel for the petitioner in WP(C)No.5570/2016 as well as for the respondent No.7 in WP(C)No.5217/2016 and respondent No.5 in WP(C)No.936/2017 respectively and Mr. R Mazumdar, learned counsel for the petitioner in WP(C) No.7230/2016.

(2.) As all the writ petitions assail the common order dated 08.08.2016 of the Chief Executive Officer, Nagaon Zilla Parishad, which is an order of settlement of the Balisatra Bi-weekly Market in favour of the respondent No.5 and as the learned counsel Mr. A Sarma is representing the said respondent No.5 in WP(C)No.936/2017, therefore, it is deemed appropriate that the said respondents need not be heard any further in the said writ petitions.

(3.) The issues for determination and the grounds for challenge being the same in all the four writ petitions and as the respondents are represented in all the above writ petitions, it appears that there is sufficient representation of the respondents in all the four writ petitions.