BISWAJIT ROY Vs. RAJESH KEMPRAI

JUDGEMENT

(1.) Heard Mr. A.M.S. Mazumder, learned counsel for the petitioner.

(2.) By this application, the petitioner alleges willful and deliberate violation of the order dated 26.9.2018 passed in PIL 64/2018. By the aforesaid order, the petitioner, in continuation of the earlier representation dated 3.8.2018, was permitted to submit fresh representation incorporating more details to the Commissioner and Secretary to the Government of Assam, Public Works Department. The grievance expressed was that 400 metres of road under Chief Minister's Package, details of which were given in the representation dated 3.8.2018, remains to be completed. The papers enclosed with the petition go to show that the petitioner had submitted a fresh representation dated 28.9.2018 by post.

(3.) When the matter had come up for consideration today before recess, Mr. T.C. Chutia, learned Additional Senior Government Advocate, Assam was requested to obtain instructions as to whether the copy of the representation was received by the opposite party. On his request, the matter was again taken up in the second half.