S DAS GUPTA Vs. DEPUTY COMMISSIONER, GOALPARA

JUDGEMENT

(1.) This is a petition under Sec. 151, Assam Land and Revenue Regulation against the following order passed by the Deputy Commissioner, Goalpara, dated 19th April 1949:

(2.) The order passed by the S. D. C. was an order fining the petitioner a sum of Rs. 10, under Sec. 142,. Assam Land and Revenue Regulation, and declaring that the petitioner was liable to pay a recurring fine of RS. 10, a day for so long as she did not appear before him in his Court with all the relevant papers of the club called the Dhubri Ladies Club.

(3.) The facts leading to this petition are stated at some length in our judgment in original criminal Misc. case No. 1 of 1994 (Deputy Commissioner, Goal para Vs. Sri Upendra Saran Sanyal,1950 AIR(Gau) 25.