ASAD ULLAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri M.R. Khandakar, learned counsel for the petitioners. Also heard Ms. M.D. Bora, learned State Counsel for the respondent nos. 1, 2, 5, 6, 7 and 8. Shri P. Nayak, learned counsel for respondent no. 3 and Shri B.J. Talukdar, learned Standing Counsel for the respondent no. 4, Revenue Department.

(2.) Considering the nature of the dispute and also the fact that this matter is pending since the year 2016 in which an affidavit-in-opposition filed by the respondent no. 3 admitting the facts, this writ petition is taken up for disposal at the admission stage.

(3.) The petitioners who are two in nos. have approached this Court with a common cause of action. On 07.02.2016, the sons of the petitioners were kidnapped by miscreants and on 08.02.2016, an FIR was lodged before the Lakhipur Police Station being Lakhipur P.S. Case No. 54/2016 under Section 364(A) IPC. The claim made in the writ petition is for issuance of writ of Habeas Corpus and also for payment of compensation.