DEVISON Vs. LAI AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned counsel for the petitioners and also heard Mr. H. Lalrinthanga, learned Standing Counsel appearing for the respondents-District Council.

(2.) Challenge in these writ petitions is to the notifications issued by the respondent No. 2, Executive Member i/c AD, Lai Autonomous District Council, Lawngtlai under Memo No. V. 12011/4/2007-LADC/LAD dated 04.05.2009, 26.05.2009, 28.05.2009 and 29.05.2009, dissolving the Village Councils in violation of the provisions under the Lai Autonomous District Council (Village Councils) Act, 2007, hereinafter referred to as "the Act" only in short.

(3.) The petitioners claim that they belong to Mizo scheduled tribe community and permanent residents of Lawngtlai District in the State of Mizoram. By a Notification No. V.12011/2/2007-LADC/LAD dated 7.9.2007, the respondent No. 2 declared the number of elected and nominated members of each of the Village Council in Lai Autonomous District Area. The numbers of members fixed for each village council concerned in respect of writ petitions are as under :- <FRM>JUDGEMENT_280_GAULT1_2010Html1.htm</FRM>