RAJEEB KALITA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on IA No.1296/2016 arising out of PIL No.52 of 2015.

(2.) In the application, the petitioner has prayed that the State Government be restrained from allowing the use of Nabin Chandra Bordoloi AC Indoor Stadium situated at Sarusajai Sport Complex for purposes other than sports including election.

(3.) According to the petitioner, as the name suggests Nabin Chandra Bordoloi AC Indoor Stadium is meant exclusively for sports related activities, but the district authorities have illegally permitted the use of same for election purposes, which is impermissible under law. The petitioner, in support of his contention, has relied upon two decisions of the Supreme Court J. Jayalalitha v. Government of Tamil Nadu & Ors., 1999 AIR(SC) 2330 and Kishan Lal Gera v. State of Haryana & Ors., 2011 AIR(SC) 2970.