T. ZAKUNGA Vs. LAI AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, the learned counsel for the petitioners. Also heard Mr. C. Lalramzauva, the learned senior counsel assisted by Ms. Emily L. Chhangte for the respondent Nos. 2 to 16. Mr. B.Lalramenga, the learned counsel appears for respondent No.1, while Mr. C. Zoramchhana, the learned Addl. Advocate General appears for respondent No.17 and they submit that the respondents they represent will not be filing any affidavit-in-opposition.

(2.) Brief facts of the case may be noticed at the outset. The petitioners are elected members to the Lai Autonomous District Council (LADC) and they belong to the Indian National Congress (INC) political party. The respondent Nos. 4, 5, 6 & 7 are also elected members to the LADC from the INC party while the respondent No. 8, is an elected independent candidate who supported the Congress Legislature Party (CLP) after being elected. The respondent Nos. 9 to 16 are elected members from the Mizo National Front (MNF) party. Be it stated herein that there are 25 seats in the LADC and against which, the petitioners and the private respondents have been elected. In addition to this, 3 members have been nominated by the Governor. The INC party having secured 16 seats and supported by one (1) independent candidate against 8 seats secured by the MNF formed the Executive Committee with the petitioner No. 1 as the Chief Executive Member (CEM).

(3.) The CLP in view of the change of the Ministry in the State after the General Election to the State Legislative Assembly called a meeting on 24.06.2019 (Annexure- 5 & 5A) to discuss the future of the CLP in the LADC. The meeting was attended by as many as 14 members including the Leader and Secretary of CLP. In the said meeting, it was resolved that as the members are elected from the INC, they will stand by the party and under the leadership of the petitioner No. 1. However, two days thereafter on 26.06.2019 (Annexure-4), the respondent Nos. 4 to 8 withdrew their support to the CLP by submitting a written communication to the CEM. Following the withdrawal of support, the petitioners along with the nominated members submitted their representation to the Chairman, LADC (respondent No. 2) on 26.06.2019 (Annexure-6) to disqualify the respondent Nos. 4 to 8, since they have given their support to the MNF Party to form a new Government. It was therefore represented that the respondent Nos. 4 to 8 be disqualified in terms of the provisions of Rule 11 (6) & (7) of the Lai Autonomous District Council (Constitution, Conduct of business etc.,) Rules, 2010 (CCB Rules). A similar communication was made by the petitioner No.1 to the respondent No.2 in his capacity as CEM on the same day i.e., 26.06.2019 (Annexure-7).