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Judgment
6 paragraphs · 118 wordsH. S. Thangkhiew, J
Heard Mr. M.H. Choudhury, learned counsel for the petitioner. Issue notice.
Dr. N. Mozika, learned DSGI assisted by Ms. M. Myrchiang, learned counsel is present on behalf of the all the respondents, so no further notice is required.
When the matter is moved by the learned counsel for the petitioner, it is submitted by Dr. N. Mozika, learned DSGI that the writ petitioner had earlier approached this Court by way of WP(C) No. 392 of 2024, which was disposed of on 24.10.2025.
As the learned counsel for the petitioner is not aware of the earlier case, the learned DSGI to handover a copy of the same to the counsel.
List this matter on 20.02.2026.