ALI AHMED MAZUMDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE controversy, in the present writ petition, has arisen due to holding of a meeting, on 5/8/2008, in connection with no confidence motion brought against the President of Krishnapur Bhairabnagar Gaon Panchayat, under the Presidentship of the Salchapra Anchalik Panchayat, in spite of the approval given by the said President of the 'Gaon Panchayat', to hold the meeting on 28/7/2008, in the Office of the Gaon Panchayat.

(2.) I have heard Mr. A. K. Goswami, learned Senior Advocate, assisted by Mr. A. R. Talukdar, learned counsel appearing for the writ petitioner. Also heard Mr. H. K. Barman, learned Government Advocate appearing for the State-respondents as well as Dr. B. Ahmed, learned counsel for the private respondets.

(3.) ACCORDING to the petitioner, the in-charge Secretary, in collusion with the President of the Anchalik Panchayat and her husband i.e. respondent No. 8, illegally managed to hold the meeting under the Chairman of the Anchalik Panchayat and got the no confidence motion adopted by exercising undue influence and without allowing the members to make any deliberation against the no confidence motion. Being aggrieved, the petitioner has approached this Court by invoking the writ jurisdiction for setting aside the proceeding of the meeting held on 05.08.2008 and the order passed subsequent thereto.