BIDHAN MUDOI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) As both these writ petitions involve some common questions of law, both these writ petitions are being disposed of by this common judgment and order.

(2.) The facts giving rise to the present two writ petitions may, in brief, be set out as under: WP(C) No. 2807 of 2007

(3.) I have heard Mr. D. Saikia, learned counsel for the petitioner, in WP(C) 2807/2007, Mr. A.K. Goswami, learned Senior counsel, appearing for the petitioner in WP(C) 3933/2007, Mr. A.K. Bhuyan, learned counsel, appearing on behalf of the State respondents in both the writ petitions, Mr. B.D. Konwar, learned counsel for the respondent No.5 in WP(C) 2807/2007, and Mr. B.K. Das, learned counsel for the respondent No. 4 in WP(C) 3933/2007. I have also heard Mr. N. Dutta, learned Senior counsel, who has appeared, in this set of writ petitions, as Amicus Curiae.