PAILOT NONGPHUD Vs. K.H.A.D.C.

JUDGEMENT

(1.) The instant writ application under Art. 226 is with regard to the election of Sordar of Mawrang village of Rambrai Syiemship. The grievances as set forth is that, the election which was held on 10/4/2021 wherein the petitioner was elected had not been given recognition and acted upon by the respondent No. 4, who had not issued Sanad to the petitioner No. 1, citing various reasons that complaints had been lodged by the respondent No. 5 and 6. The respondent No. 4 had also issued a notification taking over the administration of Mawrang village for the time being.

(2.) Faced with the situation, the writ petitioners have preferred the instant writ petition assailing the notification dtd. 30/9/2021, issued by the respondent No. 4, and also to pass necessary orders to hold a fresh election to the post of Sordar of Mawrang village to be conducted and presided over by the District Council.

(3.) I have heard learned counsel for the parties, namely Mr. S.M. Suna, learned counsel for the petitioners, Mr. V.G.K. Kynta, learned Senior counsel assisted by Ms. G. Kynta, learned counsel for the respondent No. 1, 2 and 3 and Mr. B. Khyriem, learned counsel for the respondent No. 4.