REGENT COMPUTRONICS PVT. LTD.

The Govt. of Assam, to be Represented by The Commissioner and Secy. to The Govt. of Assam, Home and Political Deptt., Dispur, Guwahati Appellant

V/S

Mameza Khatun and Ors, D/o Late Haran Kazi, R/o Shakhari Para, P.O. Jamadght, P.S. South Salmara, Dist. Dhubri, Assam Respondents

Referred Judgements :-

KING V. THE REVISING BARRISTER FOR THE BOROUGH OF HANLEY [REFERRED TO]
PADFIELD V. MINISTER OF AGRICULTURE,FISHERIES AND FOOD [REFERRED TO]
N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
HOCHTIEF GAMMON VS. STATE OF ORISSA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED TO]
UNION OF INDIA VS. R REDDAPPA [REFERRED TO]
HIGH COURT OF JUDICATURE AT ALLAHABAD VS. RAJ KISHORE YADAV [REFERRED TO]
SHYAMDEO PD SINGH VS. NAWAL KISHORE YADAV [REFERRED TO]
SARBANADA SONOWAL VS. UNION OF INDIA [REFERRED TO]
LAXMI KANT BAJPAI VS. HAZI YAQOOB [REFERRED TO]
S K DASGUPTA VS. VIJAY SINGH SENGAR [REFERRED TO]
H R A CHOUDHURY VS. ELECTION COMMISSION OF INDIA [REFERRED TO]
ABDUL HASIM MD VS. UNION OF INDIA [REFERRED TO]
ASSAM SANMILITA MAHASANGHA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed against the order dated 23.3.2011, rendered by the learned Single Judge in WP(C) No. 1334/2009, directing the respondents therein to carry out the following directions:-

(2.) Being aggrieved, the State respondents have preferred this appeal alleging that in rendering the directions in order in question, the learned Single Judge travelled far beyond his jurisdiction, conferred under Art. 226 of the Constitution of India.

(3.) We have heard Mr. Nagendra Rai, learned Senior Counsel, appearing for the appellant. Also heard Mr. A.C.Buragohain, learned A.G., Assam, Mr. B.J.Ghosh and Mr. Navnit Kumar, Govt. Advocates, Assam as well as Mr. S.C.Keyal, learned A.S.G.I. appearing for the Union of India. Also heard Mr. D. Baruah, learned counsel appearing for the Election Commission of India (in short 'the Commission').

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THE GOVT. OF ASSAM, TO BE REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, HOME AND POLITICAL DEPTT., DISPUR, GUWAHATI Vs. MAMEZA KHATUN AND ORS, D/O LATE HARAN KAZI, R/O SHAKHARI PARA, P.O. JAMADGHT, P.S. SOUTH SALMARA, DIST. DHUBRI, ASSAM

Referred Judgements :-

JUDGEMENT

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