LABANYA PAIT DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Biswas, the learned counsel appearing on behalf of the petitioner. Also heard Mr. N. Goswami, the learned Government Advocate appearing on behalf of the respondent Nos.1 to 4 as well as Mr. R. P. Sharma, the learned senior counsel assisted by Mr. D. Doley, the learned counsel appearing on behalf of the private respondents.

(2.) The instant writ petition has been filed challenging the minutes of the special meeting held on 29/5/2024 at 10:30 AM whereby the petitioner who was the Chairperson of the Silapathar Municipal Board was removed.

(3.) The facts leading to the filing of the instant writ petition is that the petitioner herein was elected as the Chairperson of the Silap-athar Municipal Board on 12/4/2022. It is relevant to take note of that the Silapathar Municipal Board constituted of 12 elected Ward Commissioners, 2 Ex-Officio members who are the concerned MLA and the MP. It is an admitted fact that out of the 12 elected Ward Commissioners, one elected Ward Commissioner had resigned.