PRABHATI DHODRAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The writ petition under Article 226 of the Constitution of India has been instituted by the petitioner assailing the proceedings initiated by a requisition notice submitted by 7 [seven] nos. of Ward Members of Doolahat Sonapur Gaon Panchayat on 7/10/2021 in its entirety as the proceeding had ultimately culminated in a special meeting held on 5/11/2021 in the office of the Lakhimpur Zila Parishad at North Lakhimpur. In the special meeting held on 5/11/2021, the alleged motion of no confidence initiated against the petitioner as the President of Doolahat Sonapur Gaon Panchayat was stated to have been passed with twothird majority since 7 [seven] nos. of Ward Members of Doolahat Sonapur Gaon Panchayat voted against the petitioner.

(2.) The necessary facts which have led the petitioner to institute the present writ petition can be briefly narrated as follows :

(3.) I have heard Mr. R.P. Sarmah, learned Senior Counsel assisted by Mr. P.N. Sharma, learned counsel for the petitioner; Mr. N.K. Dev Nath, learned Standing Counsel, Panchayat and Rural Development Department for the respondent nos. 1, 3, 4 and 5; Mr. M. Chetia, learned Junior Government Advocate, Assam for the respondent no. 2; and Mr. A.K. Baruah, learned counsel for the respondent nos. 6 - 12.