WORLI POHING Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Eighty-nine petitioners have approached this Court under Article 226 of the Constitution of India with a prayer that the respondents are not issuing Residential Certificates and are ex-communicating some of the residents.

(2.) The primary grievance of the petitioners raised in the writ petition relates to non-issuance of Residential Certificates. However, on the basis of newspaper reporting it has been claimed that there has been excommunication of certain residents.

(3.) Notice having been issued, affidavit-in-opposition has been filed on behalf of respondents No. 5 to 8 wherein it has been stated that except for petitioner No. 5, none of the petitioners have applied for issuance of Residential Certificate. It has further been stated that the Residential Certificate to petitioner No. 5 has been issued, copy of which has been appended as Annexure-7.