UTTAR DHEMAJI GAON PANCHAYAT Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY these writ petitions, the petitioners are challenging the impugned order No. PDA 95/2007/2 dated 29. 3. 2007 issued by the Joint Secretary to the Government of Assam, Panchayat and Rural Development Department and such being the situation, these writ petitions are being disposed of by this common judgment and order.

(2.) HEARD Mr. A. M. Mazumdar, Mr. A. K. Goswami, Mr. N. Dutta, Mr. A. S. Choudhury learned senior counsels appearing for the petitioners as well as Mr. A. K. Phukan, learned Advocate General appearing for the State of Assam. Also heard Mr. M. U. Mahmud, learned Standing Counsel, Assam State Election Commission. It would be apt to reproduce the impugned order dated 29. 3. 2007.

(3.) THE learned counsels appearing for the petitioners as well as the respondents are of unanimous view that these writ petitions are to be considered and disposed of in the light of the Constitutional mandates under Article 243 E of the Constitution of India. Article 243 E of the Constitution of India reads as follows :