NGURANG KAHA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THE petitioner, by filing this writ petition, has challenged the rejection of the nomination paper filed by him to contest the post of President of All Arunachal Pradesh Abotani Nibu (Priest) Welfare Association (hereinafter referred in short as AAPANWA). THE nomination paper filed by the petitioner was rejected at the time of scrutiny by the Returning Officer i.e. Additional Deputy Commissioner, Capital Complex, Naharlagun. THE petitioner has prayed for a direction to conduct a fresh election for the post of President of All Arunachal Abutani Nibu (Priest) Welfare Association (AAPANWA).

(2.) I have heard Mr. R. Sonar, learned counsel appearing for the petitioner. Also heard Ms. G. Deka, learned Additional Senior Government Advocate appearing on behalf of the respondent Nos. 1 and 2, Mr. M. Batt, learned counsel appearing for the respondent Nos. 3 and 4 as well as Mr. S. Tapin, learned counsel appearing on behalf of the respondent No. 5.

(3.) ACCORDINGLY, 20th January, 2010 was fixed for filing nomination papers, 21.01.2010 was fixed for scrutiny and 30.01.2010 was fixed for election of the members of the association and for declaration of the result, respectively.