PALLOBI BORDALOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Tahbildar, learned counsel for the petitioner as well as Mr. N. Goswami, learned Government Advocate for the said respondent. Also heard Mr. B. Chakravarty, learned counsel for the respondents No.5 and Mr. T.J. Mahanta, learned Senior counsel assisted by Ms. S. Chutia, learned counsel for the respondents No.6, 7 and 8.

(2.) In view of the nature of grievances raised in the present writ present and considering the preliminary objections raised by the respondents No. 6, 7 and 8, this Court is inclined to admit this writ petition by issuing rule returnable forthwith.

(3.) The matter has been heard on the instance of the learned counsel/ senior counsel appearing for both sides.