RINOLIS MAKHROH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The instant writ application has been filed assailing the Resolution of the Dorbar Shnong Mawtneng, Raij Bhoilasa, Mylliem Syiemship, whereby it has been alleged that the petitioners have been socially boycotted by the Dorbar and the Villages. The writ petitioners have also prayed for restoration of their water supply, and also for investigation and necessary action to be taken on the basis of the FIR filed by them.

(2.) This Court, on taking up the matter on 13/5/2022, had issued directions for institution of an enquiry into the happenings in the Dorbar Shnong, Mawtneng. A copy of the order for the sake of convenience is reproduced hereinbelow:

(3.) Thereafter, pursuant to the order dtd. 13/5/2022, affidavit has been filed by the Executive Engineer, PHE (Respondent No. 3) indicating that the water connection has been given to the writ petitioners and also a status report was filed by the Superintendent of Police, Ri Bhoi District, Nongpoh, with regard to the steps taken on the basis of the FIR filed by the petitioners. On 20/6/2022, another report was also filed by the Deputy Commissioner, which indicated that the District Authorities had visited the said village and sought clarification from the headman on the issue.