KINGLAND THONGNI Vs. THE KHASI HILLS AUTONOMOUS DISTRICT

JUDGEMENT

(1.) THE instant writ petition is directed against Annexure -5 (Complaint Petition dated 10.11.2010), Annexure -6 (Show Cause Notice), Annexure -7 (Order dated 15.12.2010) and Annexure -8 (Notification dated 08.01.2011)

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

(3.) ON the other hand, the learned counsel, Mr. B. Bhattacharjee appeared for and on behalf of respondents? No. 8 and 9 submits that the Members of the Durbar of the Village had lost the confidence on the petitioner, as such, a complaint was lodged vide Annexure -5 and in response to Annexure -5 a show cause was sought from the petitioner who submitted the show cause, and thereafter, a referendum was called for where majority of the people voted against the petitioner. So, he has been removed vide Notification dated 08.01.2011 and further submitted that there is nothing wrong in the order.