VILLAGE DORBAR PHLANGJAUD Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P. Yobin, learned counsel for the petitioner. Mr. A.H. Kharwanlang, learned GA for the respondent No. 1 and 2, Mr. V.G.K. Kynta, learned Senior counsel assisted by Ms. C. Nongkhlaw, learned counsel for the respondent No. 3 and 4. Mr. C.C.T. Sangma, learned counsel vice Mr. T.T. Diengdoh, learned Senior counsel for the respondent No. 5 and 6.

(2.) The grievances of the petitioner's Dorbar is with regard the amalgamation of the petitioner village with another village without following the due process of law and customs as provided under Rule 6 (12) of the Maharam Syiemship (Administration) Rules, 2009.

(3.) Mr. P. Yobin, learned counsel for the petitioner submits that against the impugned action of the Syiem, a representation had been preferred before the respondent No. 3 and 4, on 1/3/2019, and the same is yet to be disposed of, which has compelled the petitioner to approach this Court. He further, submits that at this stage his limited prayer is only for disposal of the representation by the Executive Committee, District Council.