JOYNAL ABEDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This order will dispose of WP(C) No. 2105/2010, WP(C) No.2203/2013 and WP (C) No.5306/2013.

(2.) Heard Mr. P.K. Roy Choudhury, learned counsel for the petitioner in WP(C) No. 2105/2010; and Mr. B.C. Das, learned Senior counsel, assisted by Mr. D.N. Bhatta-charyya, learned counsel for the petitioner in WP (C) Nos.2203 and 5306/2013, petitioner being common in both the proceedings. Also heard Mr. D. Mazumdar, learned Additional Advocate General, Assam assisted by Ms. J. Kakoti, learned counsel for the State respondents as well as Mr. P.S. Deka, learned Standing Counsel, Revenue Department, Government of Assam.

(3.) In WP(C) No.2105/2010, Md. Joynal Abedin is the petitioner whereas in the other two writ petitions, Markazul Ma'arif is the petitioner.