KRES SYNGKLI Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) The instant writ petition is with regard to the dispute in the election of the Headman of Umsaw-Nongkharai Village, Ri-Bhoi District, Meghalaya under the Nongpoh Sirdarship Elaka which the petitioner asserts was conducted in an irregular and illegal manner.

(2.) The factual matrix of the case is that the respondent No. 10 was continuing in office as Headman of Umsaw-Nongkharai Village since the year 1999 and allegedly was again elected and approved for appointment by the KHADC/respondents on the basis of irregular and non-existent election. The further case is that the recognition and appointment of the respondent No. 10 as Headman was on the report of the respondent No. 8 dated 18.01.2017, whereby the said respondent No. 8, had reported that elections have been conducted and that the respondent No. 10 being the only candidate, accordingly was recommended for appointment. Being aggrieved by the decision and manner of election, the petitioners are before this Court with this application.

(3.) I have heard learned counsels for the p\ies.