HMAR PEOPLES CONVENTION Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THIS instant writ petition under Article 226 of the Constitution of India is filed for setting aside the impugned Notification No. D32020/1/98 -GAD/SHDC/Loose dated 18.8.2009 (Anneuxre -XVII) whereby and whereunder the interim period of Sinlung Hills Development Council has been revived for 2 years with immediate effect and appointed Pu Lalmalsawma Darngawn, Respondent No. 4 as the Chairman of the Sinlung Hills Development Council for the renewed interim period and also for a direction to appoint the Petitioner No. 2 as Chairman of the Sinlung Hills Development Council being the President of the Hmar Peoples' Convention.

(2.) THE necessary facts for the purpose of disposal of this writ petition may be projected as under:

(3.) ACCORDING to Clause 5.5 of the said Memorandum of Settlement the composition of the Sinlung Hills Development Council during the interim period of 2 years shall be as follows: