TLINGSHON LYNGKHOI Vs. K.H.A.D.C

JUDGEMENT

(1.) Matter taken up via Hybrid Mode.

(2.) Mr. R. Kharsyad, learned counsel for the petitioner submits that the issue involved in the writ petition stands resolved by the order dtd. 14/1/2022 passed by the Executive Committee respondent No. 1. The only grievance that he has, is that the time given to the respondents No. 3 and 4, to hold the election to call for Dorbar is too long, and as such, prays that he may be allowed to move an appropriate application before the Executive Committee, with regard to the time limit given by the order and further prays that the matter may be closed on this submission.

(3.) Also, heard Mr. V.G.K. Kynta, learned senior counsel for the respondents who has no objection to the submission of the petitioner's counsel and submits the writ petitioner may approach the Executive Committee for appropriate orders regarding time limit, which will be considered accordingly.