B.P. Katakey, J. - (1.) Both the miscellaneous applications seeking leave to file review as well as the review application filed by the applicants are taken up for consideration together.
(2.) The applicants sought review of the direction contained in Clause IX of the judgment and order dated 27.9.2006 passed in PIL No. 23/2006. which reads as follows: "(IX) The Gauhati University shall henceforth. hold the law examinations in different centres so that students of any law college do not appear in such examination in their own college. Such direction shall be effective for all the law college in the State of Assam."
(3.) We have heard Mr. B.M. Choudhury. learned Counsel appearing on behalf of the applicants as well as Ms. B. Goyal. learned State Counsel appearing on behalf of the respondents.;