KHIRODA GOGI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) BY this common judgment and order, I propose to dispose of Writ petition Nos. 1427/2004 and 6645/2003, for, both these writ petitions are intrinsically interlinked and the same have been heard together.

(2.) LE me, first, place the material facts and various stages, which have led to the present two writ petitions.

(3.) WHILE directing issuance of the notice of motion, on 26.8.2003, the Court, in Writ petition No. 6645/2003 aforementioned, directed the Secretary of the said Anchalik Panchayat not to take any action on the communication, dated 13.8.2003, aforementioned with further direction to the respondents to ensure that no confidence motion, if any, be processed strictly in accordance with the provisions of the Panchayat Act of 1994.