LAMPHRANG RUMNONG Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. S. Sen, learned counsel for the petitioners, who has submitted that the Myntris and Basans of Hima Mylliem as complainants have filed a joint complaint dtd. 26/10/2023 against the Syiem of Mylliem. This complaint was taken on board by the Executive Committee, Khasi Hills Autonomous District Council, and the same was disposed of vide order dtd. 22/10/2024 purportedly by the Executive Committee. However, by the said impugned order, what is noticed is that the same was passed only by the Deputy Chief Executive Member, who is the sole Executive Member, who has signed the same.

(2.) At this juncture, Mr. C.C.T. Sangma, learned counsel vice Mr. T.T. Diengdoh, learned Sr. counsel/Special Counsel for the respondent Nos. 1-6/KHADC, has led this Court to the provision of Sec. 25 of the Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007 which reads as follows:

(3.) Mr. C.C.T. Sangma, learned counsel has fairly conceded that the impugned order has been passed without the appropriate authority, and as such, there is no objection, if the matter is referred back to the Executive Committee for reconsideration of the same, and for an appropriate order to be passed by the relevant authority.