BRYLLENHENRY SYIEMIONG Vs. NONGTEI SINGH SYIEMIONG

JUDGEMENT

(1.) In a writ petition registered as pending before this Court, the applicant herein has sought to get himself impleaded as a party respondent, this application being preferred under the provision of Order 1 Rule 10 of the Code of Civil Procedure.

(2.) Heard Mr. H.L. Shangreiso, learned Sr. counsel who has submitted that the respondent/petitioner has challenged his suspension as the Syiem of Langrin which was issued by the Khasi Hills Autonomous District Council (KHADC) vide relevant order dtd. 18/8/2023 and another order of even date, whereby the applicant herein was appointed as the Acting Syiem of Hima Langrin was also challenged by the respondent/petitioner before this Court in WP(C) No. 279 of 2023.

(3.) It is the submission of the learned Sr. counsel that the respondent/petitioner has also challenged the order whereby the KHADC vide order dtd. 21/8/2023 had instituted an inquiry against him and an Inquiry Officer was also appointed in this regard. This order dtd. 21/8/2023 was brought on record by the respondent/petitioner by way of an additional affidavit filed in the said WP(C) No. 279 of 2023.