REGENT COMPUTRONICS PVT. LTD.

AMAL CH.CHOUDHURY Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
CHANDRA MOHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MEGHRAJ KOTHARI VS. DELIMITATION COMMISSION [REFERRED TO]
MOHAMMAD YUNUS SALEEM VS. SHIV KUMAR SHASTRT [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
A K M HASSAN UZZAMAN LAKSHMI CHARAN SEN VS. UNION OF INDIA [REFERRED TO]
LAKSHMI CHARAN SEN ELECTION COMMISSION A K M HASSAN UZZAMAN VS. A K M HASSAN UZZAMAN:A K M HASSAN UZZAMAN:UNION OF INDIA [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. STATE OF HARYANA [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. SHIVAJI [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
BODDULAKRISHNAIAH VS. STATE ELECTION COMMISSIONER A P [REFERRED TO]
B R ENTERPRISES VS. STATE OF UTTAR PRADESH [REFERRED TO]
VISHIN N KHANCHANDANI VS. VIDYA LACHMANDAS KHANCHANDANI [REFERRED TO]
SHYAMDEO PD SINGH VS. NAWAL KISHORE YADAV [REFERRED TO]
S R CHAUDHARY VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The instant writ application presented in a constitutional attire, records a challenge to the validity of Section 70A of the Assam Panchayat Act, 1994 (as amended by the Assam Act No.XVI of 2000) and Rule 61 of the Assam Panchayat (Constitution) Rules, 1995 (as amended in 2002) as well as to the legality and validity of the Notifications dated 8.3.2002 and 14.3.2002 Annexure-A and Annexure-B to the writ petition respectively.

(2.) I have heard Mr. A.M. Mazumdar, learned senior counsel assisted by Mr. R.P. Sarma, counsel for the petitioner as well as Mr. A.K. Phukan, learned Advocate General, Assam and Mr. M. Bhuyan, learned counsel for the respondents 1, 2 and 4 and Mr. S. Ali, learned senior counsel assisted by Ms. B. Seal, counsel for the respondent No. 3.

(3.) The factual foundation as provided in the writ petition can be set out as hereunder.

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AMAL CH CHOUDHURY Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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