Subrata Talukdar, J. - (1.) The writ petition, A.S.T. No. 9 of 2018, has appeared today along with the connected vacating application, CAN 2188 of 2018.
(2.) Parties are represented in person in the order of their name/names as printed above in the cause title.
(3.) For the sake of avoiding prolixity, this Court commences the present discussion from its previous order dated 10th April, 2018. While the contents of the order are self-explanatory by now, the operative part, to the mind of this Court, crucially connects to the cancellation of the Notification extending the time for filing nominations by the Commission vide its order of 10th April, 2018.;