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Judgment
Ahanthem Bimol Singh, J
Heard Mr. N. Jotendro, learned senior counsel assisted by Syed Murtaza Ahmed, learned counsel appearing for the petitioners.
Issue notice, returnable within four weeks.
Mr. Th. Vashum, learned GA entered appearance and accepts notice on behalf of respondents No. 1 and 2, hence no formal notice is called for in respect of the said respondents.
Petitioners are to take steps for service of notice upon respondents No. 3 and 4 by way of speed post service as well as dasti service.
Steps should be taken within one week and the petitioners are to file an affidavit showing proof of service of such notice.
Mr. Th. Vashum, learned GA appearing for the respondents No. 1 and 2 submitted that he has received instruction and he will file a detailed counter affidavit to the main writ petition on or before the next date of hearing.
As prayed for, list these cases again on 22-07-2024. It is made clear that the result of the election impugned in the present writ petition shall be subject to outcome of the present writ petition.