REGENT COMPUTRONICS PVT. LTD.

Ranjan Gogoi Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

N.P. PONNUSWAMI VS.RETURNING OFFICER,NAMAKKAL CONSTITUENCY AND ORS. [REFERRED TO]
GURDEEP SINGH DHILLON VS.SATPAL [REFERRED TO]
NANHOO MAL VS. HIRA MAL [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
S T MUTHLJSAMI VS. K NATARAJAN [REFERRED TO]
C SUBRAHMANYAM VS. K RAMANJANEYULLU [REFERRED TO]
BODDULAKRISHNAIAH VS. STATE ELECTION COMMISSIONER A P [REFERRED TO]
JASPAL SINGH ARORA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
JAVED VS. STATE OF HARYANA [REFERRED TO]
MANDA JAGANATH VS. K S RATHNAM [REFERRED TO]
PRATAP CHANDRA MEHTA VS. STATE BAR COUNCIL OF M P [REFERRED TO]
RAJBALA & OTHERS VS. STATE OF HARYANA & OTHERS [REFERRED TO]
SHAJI K. JOSEPH VS. V. VISWANATH & ORS. [REFERRED TO]
SMT. BHARATI REDDY VS. THE STATE OF KARNATAKA AND ORS. [REFERRED TO]
BHARATI REDDY VS. THE STATE OF KARNATAKA [REFERRED TO]
LILA SARMA VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) The three writ petitions have been preferred by the petitioners against rejection of two nomination papers and acceptance of one nomination paper, submitted to contest in the Assam Panchayat General Election, scheduled to be held in two phases on 2/5/2025 and 7/5/2025 respectively.

(2.) All the three writ petitions, instituted under Article 226 of the Constitution of India, involve similar nature of issues.

(3.) The learned counsel for the petitioners have expressed urgency and the learned counsel for the contesting respondents have raised a preliminary point of nonmaintainability of the writ petitions. Therefore, all the three writ petitions are taken up together first for consideration on the preliminary point, at the instance of the learned counsel for the parties.

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RANJAN GOGOI Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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