MAHESH DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) These three writ appeals are directed against the same judgment and order dated 24.9.2002 made in WP(C) No. 2490/02 passed by a learned Single Judge of this Court.

(2.) The matter arises under the provisions of Mising Autonomous Council Act, 1995 and Mising Autonomous Council (Amendment) Act, 1997.

(3.) The appellant in WA No. 530/02 challenged the Notification dated 11 th April, 2002 issued in the name of the Governor reconstiuting the Interim Mising Autonomous General Council and Mising Autonomous Executive Council by replacing the earlier interim General Council and Interim Executive council constituted vide Notification dated 29th july, 1998.