NAGENDRA NATH CHUTIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE facts, which are material for effective disposal of the present writ petition, may, in brief, be set out as under:

(2.) BY making this writ application under Article 226 of the Constitution of India, which was filed by the petitioner, on 25. 03. 08, the petitioner has put to challenge, inter alia, the legality of the decision of the Deputy Commissioner, Dhemaji, to cancel the proceedings of the election of the present petitioner, as President of the said Zilla Parishad, in the 'first meeting' of the said Zilla Parishad, which had been held on 20. 03. 08. The reliefs, which the writ petitioner has sought for, are as under :

(3.) THE respondents have resisted the writ petition by filing their affidavit-in-opposition, their case being, in brief, thus :