BISHNU RANGHANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) 01.11.2019 Considering the facts and as agreed to by the parties, this writ petition which was filed in the year 2015 is taken up for disposal at the admission stage.

(2.) The petitioners who are office bearers of various organizations of the Tiwa Autonomous Council are aggrieved by the decision to exclude holding of elections in six numbers of Constituencies under the Tiwa Autonomous Council (hereinafter TAC), namely, 26 No. Dimoria Constituency (ST), 32 No. Digaru Constituency (Open), 33 No. Khetri Constituency (Open Women), 34 No. Sonapur Constituency (Open), 35 No. Ampri Constituency (Open) and 36 No. Phong-Ari Constituency (Open) . It is the case of the petitioner that in the election for the TAC held in the year 2010, on the pretext of law and order problem, elections which was held for the Council had excluded the aforesaid six numbers of constituencies, Similar was the stand of the State Government while holding the election on completion of the term in the year 2015 and this exclusion is the subject matter of challenge in this writ petition.

(3.) I have heard Mr. P. N. Goswami, learned counsel for the petitioners. I have also heard Mr. G. Pegu, learned State Counsel, Mr. N. Bora, learned Standing Counsel for the State Election Commission. Though the name of Mr. S. Neogi, learned Standing Counsel, TAC is reflected in the cause list none has appeared.