WILAS PALE Vs. THE STATE OF MEGHALAYA

JUDGEMENT

(1.) HEARD Mr. N. Syngkon, learned counsel for the petitioner, Mr. H.S. Thangkhiew, learned senior counsel assisted by Mr. P.N. Nongbri, learned counsel appearing for the respondents No. 2 & 3, Dr. O.D.V. Ladia, learned senior counsel assisted by Mr. P. Yobin, learned counsel appearing for the respondent No. 5 and Mr. V.G.K. Kynta, learned senior counsel assisted by Mr. K.K. Khongjoh, learned counsel appearing for the respondent No. 6. None appears for the respondents No. 1 and 4.

(2.) BY this writ petition, the petitioner is assailing the list of the candidates for the election of Dolloi, Elaka Nongjngi declared by the Executive Committee, Jaintia Hills Autonomous District Council (for short 'JHADC'), Jowai. It is admitted case of both the parties that the Deputy Secretary Executive Committee & Returning Officer, Dolloiship Election, 2014, JHADC, Jowai had issued Notification of the Election dated 09.06.2014, a copy of it is available at Annexure -3 to the writ petition. English translation of the said Election Notification dated 09.06.2014 is also available at page 16 to the writ petition. Learned counsel appearing for the parties are not disputing the translated copy of the said Election Notification dated 09.06.2014. For easy reference, the said Notification dated 09.06.2014 is quoted hereunder: -

(3.) ALL the Department of JHADC, Jowai.