KITBOK RYMBAI Vs. J.H.A.D.C.

JUDGEMENT

(1.) In WP(C) No. 488 of 2019, Mr. K.S. Kynjing, learned Sr. counsel assisted by Mr. S.M. Suna, learned counsel appears on behalf of the petitioners and Mr. P. Nongbri, learned counsel appears on behalf of the respondent No. 1 and 2.

(2.) The two writ petitions have been taken up together and heard by this Court, the subject matter being common.

(3.) This is a matter regarding holding of election to the post of Waheh Shnong (Headman) Khliehtyrshi village, West Khasi Hills District, Jowai established under the rules of the Jaintia Hills Autonomous District (Establishment of Elaka and Village and Election, Appointment, Powers, Functions and Jurisdiction of Dolloi/Sirdar and Waheh Shnong) Act, 2015.