MAITREYEE MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By virtue of an order made by a learned single Judge of this Court on 24th of February, 1998 in civil Rule No. 874/98, these petitions have been referred to a Division Bench for being heard and disposed of. This is how these matters have been set down for hearing before Division Bench today.

(2.) Since common questions of facts and law have arisen out of these writ petitions, we propose to dispose of these Civil Rules by the following common judgment and orders.

(3.) An application was filed seeking to implead respondent Nos. 6 to 37 as necessary parties in Civil Rule No. 874/98, that application having been allowed by order dated 3-3-1998, these respondents came to be added and accordingly the cause title of the writ petition came to be amended.