NOZRUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Matter is taken up via Video Conferencing.

(2.) Heard Mr. S.A.Sheikh, learned counsel appearing for the petitioner whose limited prayer in this writ petition is to direct the respondents No. 2 and 3 to conduct fresh elections to the Village Employment Council of Bhotdoba village Part-I VEC under Selsella C&RD Block, Selsella, West Garo Hills.

(3.) By order dtd. 17/12/2021, Mr. A.H.Hazarika, learned counsel for the State respondents had sought time to obtain instructions. Today, Mr. A.H.Hazarika, learned GA, fairly submits that directions may be issued by this Court for conducting the elections as prayed for.