JAYANTA KUMAR BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. A. Talukdar, learned counsel appearing for the petitioner. Also heard Mr. B. D. Das, learned Senior counsel, appearing for respondent No. 5 as well as Mr. S. Dutta, learned Standing counsel, Forest Department, appearing for respondent Nos. 1 to 4.

(2.) Mr. Talukdar prays for withdrawal of the writ petition.

(3.) Mr. Das submits that it is a fit case where cost should be imposed on the petitioner for taking recourse to blatant falsehood in filing the writ petition.