NABAM REBIA Vs. REGISTRAR GENERAL, GAUHATI HIGH COURT

JUDGEMENT

(1.) Heard Mr. R. Jethmalani, learned Senior counsel, assisted by Mr. S. Bansal, Mr. A. Dewan, Mr. S. Malik, and Mr. D.D. Kamath, Advocates, appearing for the writ petitioner. Also heard Mr. S.K. Medhi, learned Standing counsel, Gauhati High Court, appearing for respondent No. 1; and Mr. G. Singh, learned Government Advocate, Arunachal Pradesh, appearing for respondent No. 18.

(2.) This writ application is filed by the Speaker of the Arunachal State Legislative Assembly praying for (a) a writ of certiorari to quash the order dated 18.12.2015, passed by the Joint Registrar (Judicial), in WP(C) 7745/2015, (b) to direct listing of WP(C) 7745/2015 before an appropriate Bench other than the Single Bench of Hon'ble Mr. Justice B.K. Sharma, and (c) to pass such other/further orders as may be called for. A prayer for an interim order is also made seeking stay of further proceedings pending before Hon'ble Mr. Justice B.K. Sharma in WP(C) 7745/2015 and for passing such other/further orders as may be considered appropriate by this Court.

(3.) The present writ petitioner had filed a writ petition under Article 226 of the Constitution of India, which was registered as WP(C) 7745/2015, and, in the present writ petition, the petitioner has stated that he had filed the said writ petition challenging