W.M. MAWDKHAP Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Challenge in this writ petition is to the order dated 22.01.2019 (Annexure-4), whereby, the Executive Committee, Khasi Hills Autonomous District Council (for short "KHADC") had found certain irregularities and that Syiem of Hima Sohra had given Patta/Land Holding Certificate to non-tribal which is against the Meghalaya Land Transfer Act, 1972. Accordingly, the Executive Committee, KHADC after thoroughly hearing the complaints had temporarily taken control over the management of Raid Majai. It is the said order which has been assailed by the petitioners in this writ petition.

(2.) Upon notice having been issued, Mr. VGK Kynta, learned senior counsel appearing on behalf of District Council had produced the order dated 25.06.2019, wherein inter alia, it has been recorded that the Executive Committee after careful consideration of the inquiry report dated 06.02.2019 had made the following observations:-

(3.) It has further been stated that in view of what has been expounded and noticed above, the Executive Committee, KHADC in the larger interest of the Syiemship had decided to revoke the Executive Committee order dated 28.08.2018 where Shri Freeman Sing Syiem was suspended as Syiem of Sohra pending inquiry. The copy of the said order dated 25.06.2019 is taken on record. It has further been stated by learned senior counsel that the order dated 22.01.2019 impugned in this writ petition was a consequential order to the order of the Executive Committee dated 28.08.2018. Learned senior counsel pointed out that in view of the revocation of the Executive Committee order dated 28.08.2018, the consequential order dated 22.01.2019 be also treated as non-est.