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Judgment
6 paragraphs · 112 wordsAhanthem Bimol Singh, J
None appeared on behalf of the petitioner.
Mr. Y. Nirmolchand, learned Sr. counsel assisted by Mr. L. Raju, learned counsel appeared on behalf of the respondents.
The learned counsel appearing for the respondents submitted that the present writ petition is not maintainable on the ground that the respondents are not States within the meaning of Article 12 of the Constitution of India and as such, no writ lies.
As the counsel for the petitioner is absent today, let this case be listed again on 28.07.2026.
The question of maintainability of this writ petition raised by the learned counsel for the respondents will be considered on the next date.