MD KUDDUSH ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A. M. Majumdar, learned senior counsel assisted by mr. B. Rahman, learned counsel appearing for the petitioner as well as mr. P. Roy, learned State Counsel appearing for the respondents.

(2.) TAKING into consideration of the innocuous prayer made in the present writ petition, this writ petition is taken up for disposal at the motion stage.

(3.) BY this writ petition, the petitioner is praying for a direction to the respondents to consider the case of the petitioner for extension/remission under Rule 49 of the Assam Panchayat (Financial)Rules 2002. For ready reference Rule 49 is quoted hereunder:-49. Notwithstanding Government may consider the remission cases of the Hat/ghat/fisheries on special ground viz. flood, natural calamities and any other disturbances which is beyond the control of the locality and the authority.