(1.) Writ Petition (C) No. 60 of 2011 and WP(C) No. 75 of 2011 are jointly heard for disposal by a common judgment and order, since the; two writ petitions are challenging the notification dated 24.01.2011 issued by the Chief Executive Officer, Imphal East Zilla Parishad and also the same proceedings of the Special Meeting of Imphal East Zilla Parishad held on 27.01.2011 and being disposed of by this common judgment and order.
(2.) Heard Mr. H. SPaonam, learned senior counsel assisted by Mr Arunkumar, learned counsel for trie petitioners and also Mr. N. Kumarjit, learned senior counsel assisted by Mr. P. Tamphamani, advocate appearing for respondent No. 6 (Smt. P. Bimola Devi, Adhyaksha, Imphal East Zilla Parishad, Porompat, Manipur, and Mr. R. S. Reisang, GA appearing for the State respondents.
(3.) The core questions for consideration by this Court in these two writ petitions are: (1) as to whether the time frame under Section 57(4) of the Manipur Panchayati Raj Act, 1994 in the matter of no-confidence-motion against the Adhyaksha and Upadhyaksha, is mandatory or directory in its nature; and (2) as to whether notice for convening special meeting of the Zilla Parishad for consideration of no-confidence-motion against the Adhyaksha or Upadhyaksha under Section 57(4) of the Manipur Panchayati Raj Act, 1994 is to be signed by the Adhyaksha only and not by Chief Executive Officer as he is not empowered to sign such notice.
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