(1.) By this judgment, writ petitions W.P.(C) No. 8204 of 2001, 8205 of 2001 and 7667 of 2001 are being disposed of as they raise identical questions of law.
(2.) At the very outset, it would be apposite to have a look at the prayers made by the writ petitioners. In writ Petition (C) No. 8204 of 2001, the petitioners All Tiwa Students Union represented by its President have prayed for a Writ of Mandamus declaring that the Assam Panchayat Act, 1994 is not applicable in the Lalung (Tiwa) Autonomous Council areas and for further declaration that constitution of Gaon Panchayat, Anchalik Panchayat and Zila Parishad in the Lalung (Tiwa) Autonomous Council areas is illegal and also for quashing the impugned notification dated 19.11.2001 in so far it relates to the holding of Panchayat Election in the Lalung (Tiwa) Autonomous Council area. In Writ Petition (C) No. 8205 of 2001 similar directions have been sought including a direction for holding the Bodoland Autonomous Council election. In Writ Petition (C) No. 7667 of 2001, the Rabha Hasong Suraksha Parishad and others have sought for declaration that the election progress to the Panchayat in areas within the Rabha Hasong Autonomous Council is illegal and, consequent thereupon, for quashing the impugned order dated 4.9.2001.
(3.) It may be mentioned here that the Court while issuing Rule in W.P.(C) No. 8204 of 2001 declined to interfere with the poll progress initiated in the Lalung (Tiwa) Autonomous Council Area. Similarly inW.P.(C) No. 8205 of 2001, Rule was issued on 10.12.2001. No. order was been passed on interim prayer. In W.P.(C) No. 7667 of 2001, only notice of motion was issued on 28.11.2001.