CRAIG ALAN LYNGDOH Vs. EXECUTIVE COMMITEE

JUDGEMENT

(1.) The order dtd. 16/12/2024 passed in WP(C) No. 349 of 2024 by a Single Bench of this Court has been assailed in this instant appeal.

(2.) Heard Mr. H.R. Nath, learned counsel for the appellant who in brief, has submitted that the appellant is the Lyngdoh (Chief) of the Mawphlang Lyngdohship (Hima).

(3.) A dispute has arisen with regard to the village Mawngap Khliehshnong of the said Hima wherein the Headman of the said village was removed from office and in his place an Acting Headman was appointed in due process.