AJOY CHAKRAVORTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) BOTH the writ petitions, by and between the same parties, are inter -related and accordingly, have been heard together and are being disposed of by this common judgment and order.

(2.) IN the first writ petition being W.P.(C) No. 5159/1999, the petitioner, a pleader's clerk, is aggrieved by the order, placing his license under suspension. In the second writ petition being W.P.(C) No. 3393/2006, his grievance is in respect of the order declaring him as a 'Tout'.

(3.) AFTER placing the petitioner's license under suspension, the matter was forwarded to the learned Chief Judicial Magistrate, Tinsukia to take further appropriate action as might be deemed fit and proper. However, apart from placing the license of the petitioner under suspension, no further action was taken in the matter till the impugned order dated 03.05.2006 (Annexure -'J' to the writ petition) forming the subject matter of the second writ petition i.e. W.P.(C) No. 3393/2006 declaring the petitioner to be a 'tout' was passed. It would be pertinent to mention here that in the first writ petition, the order dated 27.09.1999 suspending the license of the petitioner was stayed by this Court, by order dated 13.10.1999 and the said stay order is still operative.