MOFIDA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.R. Patgiri, learned counsel for the petitioners. Also heard Mr. P. Pegu, learned Government Advocate for the State respondents as well as Mr. R. Islam, learned counsel for the respondent Nos. 6 to 11.

(2.) In view of the nature of the grievance raised in this present writ petition, this writ petition stands admitted for hearing by issuing Rule returnable forthwith.

(3.) The matter has been heard at the instance of learned counsel appearing for the parties.