KYRSHAN SOHLANG Vs. CHIEF EXECUTIVE MEMBER AND ORS

JUDGEMENT

(1.) The instant petition is directed against an Impugned letter No. DC.XXVII/Genl/107/2010/2 dated 4th November, 2010.

(2.) The petitioner's case in a nutshell is that:

(3.) The learned counsel, Mr. H. Nongkhlaw appearing for and on behalf of the petitioner submits that the village Mawreng-Mihngi was originally apart and partial of the village called 'Mawreng', and subsequently, came out from Mawreng and established a separate village in due course of time, and living peacefully and functioning smoothly till 1999. To the utter surprise of the petitioner, a letter was issued by the Deputy Secretary to the Executive Committee, Khasi Hills Autonomous District Council, Shillong on 04.11.2010 addressed to the Syiem Hima Mylliem, Mylliem Syiemship seeking approval to de-recognize/do away with the Mawreng-Mihngi village and to re-consider as one village called 'Mawreng'.