- (1.) Heard Mr. Parthiv K. Goswami, learned counsel for the petitioner.
(2.) Issue notice.
(3.) As Mr. Debojit Borkakati, learned counsel has entered appearance on behalf of the State of Assam, no further notice need be issued. We have been apprised that a copy of the petition has already been served upon the learned counsel for the State of Assam. No notice need be issued to the other respondents for the time being.;