DOMINIC SUTING Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) THESE two writ petitions involving similar question of fact and law relating with the same subject matter are taken up for joint hearing for disposal by a common judgment and order.

(2.) HEARD Mr. P Nongrbi, learned counsel for the petitioner in WP(C) No. 133/2014, Ms. SK Nongrum, learned counsel for the petitioner in WP(C) No. 138/2014 and Ms. PS Nongbri, learned counsel for the respondents.

(3.) IT is also stated in the writ petition i.e. WP(C) No. 133/2014 that as the petitioner had been interfered by the Deputy Commissioner, Ri Bhoi District in discharging his duty as an agent of the KHADC, the petitioner had approached this Court by filing writ petition i.e. WP(C) No. 125(SH)2010 against the Deputy Commissioner, Ri Bhoi District, Superintendent of Police, Ri Bhoi District, Officer -in -Charge, Byrnihat Police Outpost, Byrnihat, Ri Bhoi District and others; that writ petition had been finally disposed of by this Court by passing order dated 30.04.2010, with a direction that the respondent -Deputy Commissioner, shall consider and dispose of the representation dated 18.01.2010 filed by the petitioner of WP(C) No. 133/2014 by passing a speaking order within a period of 30 days from the date of receipt of the order and also further directed that till the disposal of the representation by the Deputy Commissioner, Ri Bhoi District, the petitioner shall not be disturbed in checking and detection of non -tribal illegally conducting business in the areas mentioned in the agreement between the petitioner and the KHADC.