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Judgment
13 paragraphs · 161 wordsAhanthem Bimol Singh, J
(Video Conference)
Heard Ms. Geetarani Wakhom, learned counsel appearing for the petitioner.
Issue notice returnable within 3(three) weeks.
Mr. Y. Ashang, learned GA accepts notice on behalf of respondent Nos. 1 & 2 and hence, no formal notice is called for.
It has been submitted by Ms. Geetarani Waikhom, learned counsel for the petitioner that the present writ petition is squarely covered by the orders
dated 10-08-2018 passed by this Court in WP(C) No. 854 of 2017 and order dated 10-06-2020 in WP(C) No. 270 of 2020 and the present writ
petition can be disposed of in terms of the aforesaid two orders.
Mr. Y. Ashang, learned GA is directed to examine as to whether the present writ petition can be disposed of as submitted by the learned counsel for
the petitioner.
List this case again on 25-02-2022.
IN. 5
An endeavor shall be made to dispose of the present writ petition on the next returnable date.