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Judgment
W. Diengdoh, J
Heard Mr. A. Kumar, learned AG assisted by Mr. E.R. Chyne, learned GA and Mr. A.H. Kharwanlang, learned Addl. Sr. GA for the State petitioner, who has submitted that this application under Article 227 of the Constitution of India has been preferred primarily on the petitioner being aggrieved and dissatisfied with the impugned orders dated 10.08.2023, 20.06.2023 and 26.03.2024 passed in L.A. Case No. 6/2021 and the impugned judgment dated 09.02.2024 passed in Review Petition No. 1(H)2023.
Notice upon the sole respondent is not required to be formally affected since Mr. I. Borooah, learned counsel has entered appearance on behalf of such respondent.
The petitioner is directed to supply copy of the petition to the learned counsel for the respondent in course of the day.
The learned counsel for the respondent has submitted that, at the outset, the issue of maintainability of this petition may be taken up. Accordingly, this matter is posted for hearing on admission after 2(two) weeks.