AFTAR HUSSAIN CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Deka, learned counsel for the petitioners. Also heard Mr. D. Saikia, learned Senior Standing Counsel, Government of Assam for Respondents No.1 to 6.

(2.) It is seen from the averments made in paragraph-10 that a writ petition was filed challenging the very minutes of the meeting dated 7.2.2019, which was registered as W.P.(C) No.3026 of 2019, and a learned Single Judge of this Court has passed an interim order dated 13.5.2019 staying the minutes of the meeting dated 7.2.2019.

(3.) In that view of the matter, we are not inclined to entertain this petition. However, we reserve liberty to the petitioners to file appropriate application under Article 226 of the Constitution of India, if so advised.