ASHOK DOKA Vs. LEZEN GYADI

JUDGEMENT

(1.) Heard Mr. S. Sarma, learned Senior Counsel assisted by Mr. A. Gautam, learned counsel appearing on behalf of the Petitioners. Also heard Mr. D. Majumdar, learned Senior Counsel assisted by Mr. K. Tama, learned counsel for the Respondent no. 1 and Mr. D. Soki, learned counsel for the Respondent no. 2 & 6 to 10 as well as Mr. S. K. Deori, learned counsel for the Respondent nos. 3, 4 & 5.

(2.) The instant application, under Sec. 115 of the CPC, 1908, read with Article 227 of the Constitution of India, has been filed assailing the legality, validity and propriety of the impugned Judgment and Order dtd. 24/3/2025, passed by the learned Civil Judge (Sr. Division), Yupia, allowing Civil Misc. Appeal Case No. 02/2025, whereby setting aside and quashing the temporary injunction order dtd. 28/1/2025, passed by the learned Civil Judge (Jr. Division), Yupia, in Misc. (J) Case No. 25/2024 in Title Suit No. 21/2024.

(3.) The Petitioner no. 1 in the instant case was one of the Presidential Candidates for the post of President, All Nyishi Students' Union (In short ANSU) for the term 2024-2027 in the recently concluded 16th General Conference-Cum-Election ANSU-2024 held at Itanagar. The Petitioner nos. 2 and 3 are duly elected President and General Secretary of All Palin, Chambang, Yangte, Gangte and Tarak Lengdi Students' Union (in short APCYGTSU), which is a Branch Student's Union and a federal unit of ANSU. The Respondent no. 1 was also one of the Presidential Candidates who has been declared elected to the post of President ANSU, vide impugned notification dtd. 29/11/2024, issued by the Chief Election Commissioner and Returning Officer, which was published in Arunachal Times on 3/12/2024. The Respondent nos. 2 to 9 are the persons who were appointed to conduct the 16th General Conference-cum-Election of ANSU-2024.