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Judgment
Heard Mr. B.D. Das, learned Senior Counsel, assisted by Ms. K. Phukan, learned counsel for the petitioner. Also heard Mr. A. Sarma, learned Standing Counsel, AFDC and Mr. M.J. Baruah, learned counsel appearing for the respondent No. 4, who has entered appearance by filing caveat.
Issue notice returnable on 26.11.2021.
The learned counsel for the petitioner shall provide a requisite additional copy of the writ petition to the learned Standing Counsel appearing for respondent Nos. 1 to 3 in course of the day.
The petitioner shall take steps within 2(two) days for service of notice on respondent No. 5 by registered post with A/D. In addition, the petitioner shall serve notice by way of dasti by routing the process through the Registry of this Court and upon service, an affidavit of service be filed prior to the next date fixed.
On the next date of listing, the learned Standing Counsel for the respondent Nos. 1 to 3 shall inform the Court as to whether order dated 17.11.2020 passed in WP (C) No. 4458/2020 has been complied with and he shall also produce the relevant records relating to the manner in which 106 Lali Min Mahal in the district of Morigaon is currently being operated and whether any third party is allowed to operate the said Mahal, if so, in what process selection has been made.
List on 26.11.2021.