- (1.) Leave granted.
(2.) The order dated 23.9.2009 passed by the High Court of Guwahati in a Letters Patent Appeal No. (Writ Appeal No. 18/(SH)/2005) as well as the order dated 16.6.2011 declining the review application filed by the appellant is the subject matter of challenge in the present appeal.
(3.) In view of the limited notice issued by this Court on 16.9.2011, at the very outset, we had heard learned counsel for the parties as to whether the matter should be remanded to the High Court for reconsideration of the LPA, making it clear that in the event such a course of action is considered to be not feasible or appropriate, the contentions of the parties on the merits of the dispute would be considered by us. To resolve the aforesaid question a brief recital of the core facts will be required.;