JESMINA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H Das, learned counsel for the petitioner. Also heard Mr. N Goswami, learned State counsel and Mr. S Dutta, learned counsel for the P&RD Department.

(2.) Issue notice, returnable forthwith. Notice is not issued to respondent No. 8 at this stage.

(3.) The petitioner assails the proceeding initiated based on an application dtd. 19/5/2025 seeking disqualification of the petitioner as a Gaon Panchayat Member of village 11 No. Takimari, Haguripara. The further challenge is an enquiry report dtd. 31/5/2025 as well as second complaint filed by the respondent No. 8 and consequential hearing dtd. 27/6/2025.