INTAZ ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. M.H. Laskar, learned counsel for the petitioner. Also heard Mr. T.C. Chutia, learned State counsel, appearing for the respondents No.1 to 5, Mr. K.H. Choudhury, learned senior counsel, appearing for the respondent No.6 and Mr. S.K. Muktar, learned counsel, appearing for the respondent No.9. Despite service of notice, the other respondents have not entered appearance.

(2.) AS agreed to by the learned counsel appearing for the parties, the writ petition is taken up for disposal at the admission stage itself.

(3.) CHALLENGE in this writ petition is to a resolution adopted in a special meeting held on 02.06.2014 expressing no confidence against the petitioner, who was the President of 59 No. Mukalmua Narayanpur Gaon Panchayat. 6(six) members of the Gaon Panchayat submitted a requisition to the petitioner on 20.02.2014 requesting the petitioner to convene a special meeting for the purpose of consideration of the no confidence motion. There is no dispute that the petitioner received the requisition.