MUSTT ASLIMAKHATUN Vs. STATE OF ASSAM & ORS.

JUDGEMENT

(1.) This is an intra-court appeal filed by the writ petitioner of WP(C) No.303/2014 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 24.01.2014 passed by the Single Judge in above mentioned writ petition.

(2.) By impugned order, the learned Single Judge (writ court) dismissed the appellant's writ petition and declined to set aside the order dated 23.12.2013 passed by the Election Tribunal (District Judge) in the election petition filed by the respondent no. 6 against the appellant.

(3.) So the short question which arises for consideration in this appeal is whether learned Single Judge was justified in dismissing the appellant's writ petition and thereby was justified in upholding the order of the Election Tribunal passed under the provisions of The Assam Panchayat Act (hereinafter for brevity called "The Act") in an election petition filed by the respondent no 6 against the appellant