TULSHI DAS SUBBA Vs. MAN BIR SUBBA

JUDGEMENT

(1.) The learned Additional Advocate General for the State respondents has placed on record Notification dtd. 6/12/2025, i.e., The Sikkim Panchayat (Conduct of Election) (Amendment) Rules, 2025. The State respondents shall file the Sikkim Panchayat (Conduct of Election) Rules, 1997 as amended till date on the next date of hearing under certificate of the relevant concerned authority.

(2.) Mr. B.N. Sharma, learned Counsel for the respondents no. 2 and 6, submits that he has now been instructed to appear for the respondent no.3 as well and as such, he may be permitted to file his vakalatnama during the course of the day. As requested, he is permitted to do so.