MAMUN SHAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri KN Choudhury, learned Senior Counsel assisted by Shri AZ Ahmed, learned counsel for the petitioners. Also heard Shri B. Goswami, learned Additional Advocate General, Assam for the State respondents; Shri RKD Choudhury, learned counsel for the respondent no. 4; Ms. SG Baruah, learned counsel for the respondent no. 5 and Ms. AB Kayastha, learned counsel appearing on instructions of Shri R. Dubey, learned Standing Counsel, ASEC.

(2.) Considering the facts and circumstances of the case and also the fact that the relevant records have been produced by the learned State Counsel, this writ petition is taken up for disposal at the admission stage.

(3.) To state in brief, the grievance of the petitioners, who are 7 in nos., is with regard to the holding of the first meeting of the No.2 Fekamari Anchalik Panchayat. The petitioners are elected members of the said Anchalik Panchayat and few of them had also aspired to contest for the post of President and Vice-President. It is the specific case of the petitioners that the meeting was held without serving notice in which the petitioners were deprived of the opportunity to contest for the aforesaid post and the private respondents were elected as President and VicePresident.