MAWTHUNGKPER VILLAGE Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition under Article 226 of the Constitution of India, the writ petitioner has sought quashing of the order dated 09.04.2013 (Annexure K to the writ petition) passed by the respondent No. 2 i.e. Syiem of Nongstoin, West Khasi Hills District, Meghalaya, whereby the said authority has created a new village known as Domphetkhlam from the village Mawthungkper. 2

(3.) Heard learned counsel for the parties and perused the affidavits of the writ petitioner and that of the respondent No. 3.