GANGA RAM BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard the learned counsel for the appellant and perused the grounds of appeal as well as the order of the learned Single Judge under appeal

(2.) We have heard Mr. B.P.Borah, the learned Govt. Advocate for the State of Assam, respondent herein, on merits.

(3.) By perusal of the order made by the learned Single Judge in Civil Rule No. 2373/94 on 21.1.97, it is clear that in the absence of the learned counsel representing the petitioner, the Court having gone into the merits of the case, and holding that there was no merit in the writ petition, dismissed the writ petition, which is contrary to the principles of natural justice.