CARLOS D. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner claims to be the President of a society having its registered office at Ryngku namely, the office of the Mulor Association vide Registration No.SR/MA-262/89 OG 1989 who has approached this Court by way of present Public Interest Litigation (PIL) against the action of the respondents in issuing the notification vide No.DCA.66/2015/160 dated 02.12.2015 published in Meghalaya Gazette interfering in the affairs of Khasi Hills Autonomous District Council under the Sixth Schedule to the Constitution of India.

(2.) The High Court of Meghalaya (Public Interest Litigation) Rules, 2013 in exercise of the powers conferred by Article 225 of the Constitution of India and all other powers enabling it had made the said Rules with respect to practice and procedure for the exercise of jurisdiction under Article 226 of the Constitution of India pertaining to PIL.

(3.) At the outset, on a query pointed out by the Court to the learned counsel for the petitioner as to how the parameters as laid down in the aforesaid Rules are satisfied and this PIL was maintainable, learned counsel for the petitioner was unable to give any satisfactory reply regarding maintainability of the PIL.