DENONG TAMUK Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Kardak Ete, learned Senior counsel assisted by Mr. Nalo Pada, learned counsel for the petitioner. Also heard Mr. Ajin Apang, learned Senior counsel & Standing Counsel for State Election Commission, assisted by Ms. N. Anju, learned counsel for the respondent No. 1, Mr. T.T. Tara, learned Addl. Advocate General, Arunachal Pradesh, assisted by Ms. Pubi Pangu, learned Govt. Advocate, for the State Respondents No. 2 to 4 and Mr. Dilip Mazumdar, learned Senior counsel assisted by Mr. Ninnong Ratan, learned counsel for the private respondents No. 5 to 11.

(2.) This matter relates to no confidence motion against the petitioner by the majority of the Councillors of Pasighat Municipal Council in the special meeting held for the said purpose on 28.04.2016, for which the Deputy Commissioner, East Siang District, Pasighat issue Notice on 15.04.2016 on the basis of a requisition made by 7 (seven) Councillors of said Municipal Council on 13.04.2015. The petitioner has challenged the said Notice dated 15.04.2016 by which the Deputy Commissioner, East Siang District, Pasighat requisitioned the special meeting on 28.04.2016 for the motion of no confidence against him, stating that the Deputy Commissioner acted illegally in issuing the same.

(3.) On 05.05.2016, in the motion stage after hearing the parties the Court issued Notice of Motion, returnable by 10.05.2016 and in the interim kept the resolution dated 28.04.2016 passed by the 7 Councillors of Pasighat Municipal Council in abeyance till the returnable date and observing that efforts shall be made to dispose of the matter on the next date fixed.