VASANTHA Vs. LIEUTENANT GOVERNOR

JUDGEMENT

(1.) All these maters are taken up fin: hearing. analogoously as I am informed, by Mr. Amber Majumdar, learned advocate appearing for the petitioners, Mr. Krishna Rao, learned advocate appearing for the respondent Nos. 5 to 7 and Mr. S. K. Mandal, learned Government Header appearing for the respondent Nos. 1 to 4, that similar questions of law and fact are involved in all these matters.

(2.) In order to appreciate the points involved in these writ petitions, I propose to narrate the facts in-relation to W. P. No. 45 of 2006.

(3.) By filing the application under Article 226 of the Constitution of India, the writ petitioner has challenged the show cause notice dated March 1, 2006 issued by the Election Commission, Andaman & Nicobar Islands. The Election Commissioner asked her to show cause as to why she should not be disqualified for being a member of the municipal council for violation of the provisions of Sub-section (1) of Section 21 of the Andaman & Nicobar Islands (Municipal) Regulation, 1994. She was asked to file her show cause within seven days from the receipt of the said, show cause notice.