LILA SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This order will dispose of WP(C) Nos. 8065, 8066, 8070, 8071, 8074, 8079, 8081 and 8082/2018.

(2.) Heard Mr. M.K. Choudhury and Mr. HRA Choudhury, learned Senior counsel assisted by Mr. A. Sharma, Mr. A.R. Bhuyan, Mr. JMA Choudhury, Ms. S.K. Nargis, Mr. Suryadeep Dey, Mr. B.K. Das and Mr. P. Saikia, learned counsel for the petitioners. Also heard Mr. N. Borah, learned Standing Counsel, Assam State Election Commission and Mr. M. Nath, learned Standing Counsel, Panchayat and Rural Development Department, Govt. of Assam. Mr. M.H. Choudhury, learned counsel has appeared by filing caveat in WP(C) No.8066/2018.

(3.) Issue raised in this bunch of writ petitions relates to rejection of nominations of the petitioners for contesting the ensuing panchayat election in the State of Assam. Prayer made is for quashing such rejection and for directing the respondents to allow the petitioners to contest election by treating their nominations as valid. 3.1. Though detailed narration of facts of individual cases may not be necessary, however, for a proper appreciation of the controversy, it would be apposite to briefly narrate the facts of individual cases.