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Manipur HC Sets Aside Legislative Assembly Speaker's Disqualification Order Against An MLA - (06 Dec 2021)

ELECTION

Manipur High Court has set aside a disqualification order passed by the Speaker, 11th Manipur Legislative Assembly against an MLA, Tongbram Robindro Singh in June 2020. The Court has held that there was is a clear and flagrant violation of the principles of natural justice while passing the disqualification order as no opportunity was given to the MLA of hearing before passing of the order.

Tags : MANIPUR HIGH COURT   DISQUALIFICATION ORDER AGAINST AN MLA  

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