AKIL KURESHI; CJ. - (1.)Heard learned counsel for the parties for final disposal of the petition.
(2.)This public interest petition has been filed questioning the respondent authorities in not disqualifying respondent No.6 as a member of Kailashahar Municipal Council.
(3.)In brief, the case of the petitioner is that the said respondent No.6 was elected to the said Council as an independent candidate. Subsequently, he joined a political party (BJP) and was sponsored as a candidate for the State Legislative Assembly. He lost the election and continued to hold the post as a member of Municipal Council. According to the petitioner, this would attract disqualification in terms of sub-section (2) of Section 59A of the Tripura Municipal Act, 1994 (the Act, for short).
;