AIBORLIN PALIAR KPOHBAH Vs. KHASI AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. B.K.Deb Roy, learned counsel for the petitioner as well as Ms. P.S. Nongbri, learned counsel for the respondents No. 1 and 2, Mr. P.Yobin, learned counsel for the respondent No. 3 and Mr. P.Nongbri, learned counsel for the respondent No. 4.

(2.) The petitioner's case in a nutshell is that:

(3.) Mr. B.K.Deb Roy, learned counsel who appeared on behalf of the Acting Lyngdoh submits that if the election is held, he has no objection.