REGENT COMPUTRONICS PVT. LTD.

Usha Barua Appellant

V/S

State Of Tripura, Represented By The Secretary To The Government Of Tripura In The Panchayat Department Respondents

Referred Judgements :-

BENGIA MENIA (ASM CHULYU) AND ORS. V. DEPUTY COMMISSIONER AND ORS [REFERRED TO]
LECHU MIAH V. STATE OF TRIPURA AND ORS [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
RAVI S NAIK SANJAY BANDEKAR VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
MAHACHANDRA PRASAD SINGH VS. CHAIRMAN BIHAR LEGIS COUNCIL [REFERRED TO]
KARNATAKA STATE ROAD TRANSPOART CORPO VS. S G KOTTURAPPA [REFERRED TO]
VIVEKA NAND SETHI VS. CHAIRMAN J and K BANK LTD [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
STATE OF U P VS. NEERAJ AWASTHI [REFERRED TO]
MOHD SARTAJ VS. STATE OF U P [REFERRED TO]
P D AGRAWAL VS. STATE BANK OF INDIA [REFERRED TO]
PUNJAB NATIONAL BANK VS. MANJEET SINGH [REFERRED TO]
JAGJIT SINGH VS. STATE OF HARYANA [REFERRED TO]
RAJA RAM PAL VS. SPEAKER LOK SABHA [REFERRED TO]
RAJENDRA SINGH RANA VS. SWAMI PRASAD MAURYA [REFERRED TO]
ASHOK KUMAR SONKAR VS. UNION OF INDIA [REFERRED TO]
BALCHANDRA L JARKIHOLI VS. B S YEDDYURAPPA [REFERRED TO]

JUDGEMENT

(1.) All the four writ petitions, noted above, were taken up together for hearing and disposal at the admission stage itself on the prayer of learned counsel of both side considering that the matters were urgent, since it involves disqualification of elected members of a particular Gram Panchayat.

(2.) The facts and the question of law involved in all the cases are same and identical and hence, this common judgment is passed which shall govern all the four cases.

(3.) Fatikroy Gram Panchayat (for short, FGP), constituted as a 'Gram Panchayat' under the Tripura Panchayats Act, 1993, (for short, Act of 1993) consisted of 12 Members. In the year 2009, election of Gram Panchayat was held and in the said election, 12 Members were declared elected, who were set up by different political parties and out of them, four Members were elected sponsored by Communist Party of India (Marxist) (for short, CPI(M)), party and 8 Members were elected sponsored by Indian Nation Congress (for short, INC) party. The name of the elected Members and the political party, which sponsored them indisputably are as follows:-

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SMT. USHA BARUA Vs. THE STATE OF TRIPURA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF TRIPURA IN THE PANCHAYAT DEPARTMENT AND ORS.

Referred Judgements :-

JUDGEMENT

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