SAMSUNNESSA Vs. STATE OF ASSAM
LAWS(GAU)-2016-12-38
HIGH COURT OF GAUHATI
Decided on December 13,2016

SAMSUNNESSA Appellant
VERSUS
STATE OF ASSAM Respondents

JUDGEMENT

A.K.GOSWAMI,J. - (1.) Heard Mr. S. K. Ghosh, learned counsel for the petitioner. Also heard Mr. T.C. Chutia, learned State Counsel, appearing for the respondent No.1 and Mr. F.U. Borbhuiya, learned counsel, appearing for the respondent No.2.
(2.) Notice to respondent Nos.3, 4 and 5 were sent by registered post with A/D on 22.12.2015. Having regard to the period of time that has elapsed, notice on the aforesaid respondents is deemed to be served. None appears for the said respondents.
(3.) Records from the Panchayat Election Tribunal, Karimganj had been received.;


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