KUNZING SHAMAR RIMPOCHE Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Asoke Dey, learned Senior Counsel assisted by Mr. Ashit Kumar Bhattacharjee and Ms. Karma Yangchen, learned counsel for the petitioner as well as Mr. J. B. Pradhan, learned Additional Advocate General, Sikkim (for short, 'AAG') with Mr. S. K. Chettri, learned State Counsel on behalf of the State/official respondents.

(2.) ALSO heard Mr. Karma Thinlay, learned Central Government Counsel (for short, 'CGC') appearing for respondent No. 1 and Mr. Anmole Prasad, learned Senior Counsel assisted by Mr. N. Rai and Ms. Jyoti Kharka, learned Counsel representing respondent No. 7.

(3.) THE Petitioner states that surprisingly the said learned Advocate kept an absolute silence after the said 29th July 2004 consequently the Petitioner had issued two letters dated 22nd September 2004 and 25th October 2004 to the said learned Advocate to know inter alia the position of the case but neither the Petitioner was informed over telephone nor he was favoured with any reply of the said letters by the said learned Advocate.