GAVIN M. MYLLIEM Vs. MEBANSHAILANG R. SYNREM

JUDGEMENT

(1.) Learned senior counsel for the petitioner with all vehemence at his command projected that the judgment of this Court is being disobeyed with impunity by projecting false pretexts. Whatever was required to be done by the petitioner has been done but the respondents with adamant approach have not only dismayed the petitioner but a wrong message is flashed viza- viz disobedience of the Court's order.

(2.) On previous date of hearing learned Addl.AG pointed out that there is an obstacle i.e., model code of conduct in view of the ensuing Lok Sabha elections, that too was a pretext. Position of law is clear i.e., for implementation of the judgment of the Court such code of conduct does not and cannot be treated as an impediment.

(3.) Today, learned senior counsel for the petitioner invited the attention towards order passed by the Hon'ble Apex Court on 25.04.2018 in MA No. 1152/2018 captioned "B.K. Pavithra Etc. v. Union of India Etc." Para 2 of the said order is advantageous to be quoted;