ZAHIRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, the learned Senior counsel for the writ petitioner as well as Ms. D.D. Barman, the learned Additional Senior Government Advocate for the respondent Nos.1 to 6. Also heard Mr. M. Choudhury, the learned counsel for the respondent Nos.7 to 14.

(2.) The petitioner earlier approached this Court by filling W.P.(C) No. 6607 of 2015 with the grievance that the requisition letter dated 9.9.2015 for seeking a vote of no-confidence against him as the President of Jalorchar Nayagaon Gaon Panchayat (the Gaon Panchayat for short) was not brought to his notice as required under Section 15 of the Assam Panchayat Act, 1994 (the Panchayat Act for short).

(3.) The writ petition was disposed of on 4.11.2015 as agreed to by the rival parties with a liberty to the requisitionists to take steps by way of making a fresh requisition in strict accordance with the provisions of the Panchayat Act.