PABAN MANTA Vs. L PHANGCHO

JUDGEMENT

(1.) THIS is an application under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India, alleging wilful and deliberate violation of the order dated 15.11.2010 passed in WP(C) 3776/2010.

(2.) PURSUANT to a notification dated 12.5.2010 issued by the Deputy Commissioner (Election Officer), Morigaon district, for holding election of members to the Tiwa Autonomous Council under Section 52 of the Tiwa Autonomous Council Act, 1995, for short, the Act, the petitioner, being interested, submitted his nomination for election from No. 9 Damal Constituency and three other persons had also submitted their nominations for being elected from the said constituency.

(3.) ON 15.11.2010, on the prayer of the learned State counsel to adjourn the matter, while fixing the case on 24.11.2010, interim order passed earlier was directed to be continued till then.