TAJUM PAGO AND OTHERS Vs. STATE OF ARUNACHAL PRADESH AND ORS.

JUDGEMENT

(1.) All these above Civil Rules involve common questions of law and facts, therefore, I propose to dispose of these Civil Rules by a common judgment.

(2.) Petitioners have challenged the election of the members to Gram Panchayati of Nari Koyu Anchal Samity, Ruksin-Bilat Anchal Samity and Turing Anchal Samity, held vide Notification No. ESD/PR-19.(P-11) dated Pasighat the 26th August, 1992 issued by the Deputy Commissioner, East Siang District, Pasighat and also the appointment of Returning Officers, acceptance and scrutiny and rejection of nomination papers by the Returning Officers in the said elections and prayed for issuance of appropriate writs or directions.

(3.) The facts of the cases may be stated briefly as follows: