AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 144 wordsAhanthem Bimol Singh, J
Heard Mr. M. Hemchandra, learned senior counsel assisted by Ms. Rinika Maibam, learned counsel appearing for the petitioners.
Issue notice, returnable within three weeks.
Mr. A. Vashum, learned Government Advocate entered appearance and accepts notice on behalf of the respondents No. 1 to 3, hence, no formal notice is called for.
The learned senior counsel appearing for the petitioners submitted that the issue raised in the present writ petition is squarely covered by the judgment and order dated 22.11.2021 passed by this Court in WP(C) No. 73 of 2019 and WP(C) No. 26 of 2018 and that the present writ petition can be disposed of by granting similar reliefs.
Mr. A. Vashum, learned Government advocate appearing for the respondents seeks some time to go through the said judgments and to verify.
As prayed for, list this case again on 09.02.2023.