SMILING SOHMAD Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. H.L.Shangreiso, learned counsel on behalf of the petitioner as well as Ms. P.S.Nongbri, learned counsel on behalf of the respondents No. 1 to 4, Mr. N.D.Chullai, learned Sr. counsel assisted by Mr. A.Pakyntein, learned counsel on behalf of the respondent No. 6 and Mr. S.Changkija, learned counsel on behalf of the respondent No. 5.

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

(3.) Mr. H.L.Shangreiso, learned counsel for the petitioner submits that he has no objection if election is held as per the prevalent customs and practices, to which all the learned counsels for the respondents also agreed.