MAMTAJ BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Sarma, learned counsel for the appellant. Also heard Mr. K. Konwar, learned Standing Counsel, P and RD, Assam, representing respondent No. 1; Ms. M. Bhattacharrya, learned Government Advocate Assam, representing respondent Nos. 2 and 4; Mr. P. J. Saikia, learned Senior Counsel assisted by Ms. M. Nirola, learned counsel for the respondent No. 7; and Mr. M. Kashyap, learned counsel for the respondent Nos. 9 to 13.

(2.) This intra-court appeal has been preferred against the judgment and order, dtd. 24/3/2022, passed by the learned Single Judge in WP(C) No. 3563/2021 (Mamtaj Begum Vs. The State of Assam and Ors.).

(3.) The case of the appellant is that she preferred a writ petition, being WP(C)/3563/2021, assailing the proceeding in a special meeting, held on 19/2/2021, wherein, a motion of no confidence against the President of Dimaruguri Gaon Panchayat, i.e. the appellant, had allegedly been passed by 2/3 majority against her and all consequential actions taken thereupon. The appellant had also challenged the order dtd. 25/6/2021, passed by the respondent No. 2, whereby, it has been notified that the Office of the President of Dimaruguri Gaon Panchayat has stood vacated and as a consequence, the Vice-President of Dimaruguri Gaon Panchayat has been allowed to exercise the power and perform and discharge all the functions and duties of the President of Dimaruguri Gaon Panchayat.