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
5 paragraphs · 130 wordsAhanthem Bimol Singh, J
Mr. Ajoy Pebam, learned counsel appeared for the petitioner.
Mr. Niranjan Sanasam, learned Government Advocate appeared for the respondents No. 1 to 4 and submitted that he has received para-wise comment and that he will file counter affidavit on behalf of the official respondents within ten days. The learned counsel accordingly prays for taking up this matter after ten days.
Office note dated 03.03.2023 indicated that the petitioner has filed an affidavit showing proof of service of notice upon the respondents No. 5 to 74, however, none of the said private respondents appeared before this Court.
In view of the above, list this case again on 26.04.2023. In the meantime, respondents are directed to file their counter affidavit on or before the next date without fail.