Meghalaya High Court
Shri B E Mylliem Umlong And Ors vs Khasi Hills Autonomous District ... on 5 June, 2015
Author: T Nandakumar Singh
Bench: T Nandakumar Singh
THE HIGH COURT OF MEGHALAYA
WP(C)No.218/2014
1. Shri B.E. Mylliem Umlong
S/o B Lyngdoh
Age 46 yrs
R/o Lawmei Pdengshnong Village
Mylliem Syiemship
East Khasi Hills District.
2. Shri P.E. Kharlor
S/o K.P Kharbuki
Age 40 yrs
R/o Lawmei Pdengshnong Village
Mylliem Syiemship
East Khasi Hills District.
3. Shri E.S Nongbsap
S/o E Kharbuki
Age 48 yrs
R/o Lawmei Pdengshnong Village
Mylliem Syiemship
East Khasi Hills District. ::::: Petitioners
-Vs-
1. Khasi Hills Autonomous District
Council.
Shillong
2. Executive Committee
Khasi Hills Autonomous District
Council.
Shillong
3. Secretary,
Executive Committee
Khasi Hills Autonomous District
Council.
Shillong.
4. Syiem of Mylliem
Mawkhar, Shillong
Mylliem Syiemship
5. Shri J.J Lyngdoh
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
Page 1 of 18
East Khasi Hills District
6. Shri Eviningstar Kharlor
S/o K Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
7. Shri Thringshon Kharlor
S/o K Kharbuli
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton, Upper Shillong
Shillong-793005
East Khasi Hills District
8. Shri Ostarmel Mylliem
S/o P Kharjana
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
9. Shri Stanley Kurbah
S/o H Mawlong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O. Kynton, Upper Shillong
Shillong-793005
East Khasi Hills District
10. Shri Kelios Mawlong
S/o K.K Nongbri
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
11. Shri Tanding War
S/o S Kharbudnah
R/o Lawmei Pyllun Village
Mylliem Syiemship
Page 2 of 18
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
12. Shri Sheinsing Mylliem
S/o B Kharlor
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
13. Shri Morning Nongbsap
S/o Nobli Thangmaw
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
14. Shri Monrai Mawlong
S/o John Syrnah
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
15. Shri Sendru Nongbsap
S/o monrai Mawlong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
16. Shri Pamri Pathaw
S/o Samli Dohling
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
Page 3 of 18
17. Shri Bling War
S/o P Mylliem
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
Shillong-793005
East Khasi Hills District
18. Shri Dret War
S/o K Mawlong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
19. Shri Paising Pathaw
S/o K Thongni
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
20. Shri Robyson Kyrsian
S/o R Mawlong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
21. Shri Tolansing Kharmawlaong
S/o B Nonglang
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
22. Shri Dlanbor Kharlor
S/o P Kharbuki
R/o Lawmei Pyllun Village
Page 4 of 18
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
23. Shri Riha Shylla
S/o S Kharpran
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
24. Shri Marding Mylliem
S/o P Mylliem
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
25. Shri Bashanbor Nongbsap
S/o P Pathaw
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
26. Shri Mawshanlang Kharbuki
S/o T Kharbuki
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
27. Shri Rensing Nongbsap
S/o T War
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
Page 5 of 18
28. Shri Napoleon Nongbsap
S/o T War
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
29. Shri Lebin War
S/o K Mawlong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
30. Shri Kanol Kharlor
S/o R Stepwar
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
31. Shri Undersing Nongbsap
S/o A Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
32. Shri Becomwell Nongbsap
S/o P Dohtdong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
33. Shri Nicky Endor Nongbsap
S/o P Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
Page 6 of 18
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
34. Shri Plising Mylliem
S/o E Mawlong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
35. Shri Eshar Kharkrang
S/o D Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
36. Shri Twingstar Lyngdoh
S/o H Kurbah
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
37. Shri Kaibor Nongbsap
S/o H Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
38. Shri Ovesjon War
S/o P Thabah
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
Page 7 of 18
39. Shri Kotbor Nongbsap
S/o Ardis Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
40. Shri Iainehskhem Nongbsap
S/o B Diengdoh
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
41. Shri Dlamson Kharbuki
S/o K Sun
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
42. Shri Aratsing Nongbsap
S/o P Dohtdong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
43. Shri Shaipharning Kharlor
S/o W Kharkhrang
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
44. Shri P Dohtdong
S/o N Mawlong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
Page 8 of 18
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
45. Shri Mithunsing Mylliem
S/o A Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
46. Shri Dison War
S/o K Mawlong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
47. Shri Bordingstar Nongbsap
S/o H Mylliem
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
48. Shri Baiohlad Kharbuki
S/o S.R Kharlor
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
49. Shri Skenar Nongbsap
S/o P Dohtdong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
Page 9 of 18
50. Shri Bringstar Mylliem
S/o D Kurbah
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
51. Shri Wanroi Pathaw
S/o P Lyngkhoi
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
52. Shri Khandar Kharlor
S/o P Kharbuki
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
53. Shri Arbud Nongrang
S/o H Mawlong
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
54. Shri Arklet Mawnai
S/o K Kapew
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
55. Shri Mastingroi Nongrang
S/o M Thawbri
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
Page 10 of 18
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
56. Shri Shrolin Kyrsian
S/o J Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
57. Shri Raji Kynsai Kharlor
S/o S Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
58. Shri Maitphang Kharlor
S/o S Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
59. Shri Iarapbor Langblang
S/o D Kharlor
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
60. Shri Shret Rapsang
S/o P Nongrang
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
Page 11 of 18
61. Shri Teibor Nongrang
S/o M Thawbri
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
62. Shri Wanrapbor Mylliem
S/o T Nongrang
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
63. Shri Phlain Kharbuki
S/o T Nongbsap
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District
64. Shri S.R Kharlor
S/o S Nongbsap.
R/o Lawmei Pyllun Village
Mylliem Syiemship
B.P.O- Diengiei
P.O Kynton , Upper Shillong
Shillong-793005
East Khasi Hills District ::::: Respondents
65. Headman Lawmei Pyllun Village Mylliem Syiemship B.P.O- Diengiei P.O Kynton , Upper Shillong Shillong-793005 East Khasi Hills District ::::: Proforma Respondents BEFORE THE HON'BLE MR. JUSTICE T NANDAKUMAR SINGH For the petitioners : Mr. ND Chullai, Sr. Adv Mr. B Khyriem, Adv For the respondents : Ms. PS Nongbri, Adv for respt.No.1-3 Page 12 of 18 Mr. PN Nongbri, Adv, for respt.No.4 Mr. JM Thangkhiew, Adv for respt.No.5-64 Mr. H Kharmih, Adv for respt.No.22, 47& 67 Date of hearing : 05.06.2015 Date of Judgment : 05.06.2015 JUDGMENT AND ORDER(ORAL) Heard Mr. ND Chullai, learned senior counsel assisted by Mr. B Khyriem, learned counsel for the petitioners, Ms. PS Nongbri, learned counsel for the respondents No.1-3, Mr. PN Nongbri, learned counsel for the respondent No.4, Mr. JM Thangkhiew, learned counsel for the respondents No.5-21, 23-46, 48-64 and Mr. H Kharmih, learned counsel for the respondents No.22, 47 and 67.
2. This is the second round of litigation regarding the election to the office of Headman of Lawmei Pdengshnong village, Mylliem Syiemship. In the earlier writ petition filed by the present respondent No.5 i.e. WP(C)No.183/2013, this Court had passed the order dated 13.12.2014 directing the respondent No.4 Syiem of Mylliem that while conducting the election, all eligible voters who are the permanent members of the respective village should be allowed to take part in the Durbar as well as in the election. The said order of this Court dated 13.02.2014 passed in WP(C)No.183/2013 reads as follows:-
"13.02.2014 Heard Mr. S. Wahlang, learned counsel for the petitioner.
Also heard learned Sr. counsel, Mr. V.G.K. Kynta assisted by Mr. R. Thangkhiew, learned counsel.
The learned counsel, Mr. S. Wahlang submitted that the matter has already been settled as an order was passed by the Joint Secretary to the Executive Committee, KHADC, Shillong addressed to the Syiem of Hima Mylliem, Mylliem Syiemship Page 13 of 18 respondent No. 2 directing him to conduct the election to elect the headman of the village of Lawmei Pdengshnong. And also directed that all real inhabitants of the village of Lawmei Pdengshnong should be given a chance to take part in the Durbar and the election.
I have perused the translating copy of the letter dated 22.01.2014 which speaks as follows:
"OFFICE OF THE EXECUTIVE COMMITTEE KHASI HILLS AUTONOMOUS DISTRICT COUNCIL SHILLONG No. DC.XXVII/Genl/11/96-2014/69 Dated : Shillong, the___January, 2014 To, The Syiem of Hima Mylliem, Mylliem Syiemship.
Subject:- Matter relating the Headman of Lawmei Pdeng-
Shnong, Mylliem Syiemship Reference:- Your Letter No. MS/V-26/2006-13/750-58 Dt. 28th May, 2013 Syiem, With reference to the subject cited above, I am directed to say that this Office after thoroughly examined the above matter of the documents received from both sides once again direct you to conduct the election to elect the Headman of the Village of Lawmei Pdeng-Shnong.
At the same time, you should ascertain that only those real inhabitants of village Lawmei Pdeng-Shnong have the right to present in the Durbar and take part in the above election of the Headman.
Yours faithfully, Joint Secretary to the Executive Committee, Khasi Hills Autonomous District Council, Shillong."
After hearing the submissions advanced by the learned counsel for the petitioner as well as the respondents, it is an admitted fact that the whole dispute was about the voters' lists, but, since the respondent No. 1 District Council has empowered the Syiem of Mylliem to conduct the election and also further directed to allow all the real inhabitants to take part in the Durbar and the election, there remains no dispute further.
I have made it clear that, while conducting the election all eligible voters' who are the permanent members of the respective village should be allowed to take part in the Durbar as well as in the election.
Page 14 of 18
Court Master is directed to keep on record the letter dated 22.01.2014 issued by the respondent No. 1 to the respondent No. 2.
With this observation and direction, this instant writ petition is allowed and the matter stands disposed of."
3. In this writ petition, the petitioner alleged that on 09.05.2014, the Deputy Syiem of Hima Mylliem along with the Myntris (minister) arrived in Lawmei Pdengshnong village to hold the village Durbar to elect a new headman. It is also alleged that the petitioner also strongly objected to the holding of the village Durbar contending that as per the said order of this Court dated 13.02.2014, only the genuine and permanent residents of the village should be allowed to take part in the Durbar. It is also stated that the Deputy Secretary to the Executive Committee, Khasi Hills Autonomous District Council (for short 'KHADC'), Shillong under his letter dated 08.08.2013 directed the Special Officer, KHADC, Shillong to re-examine the entry of names of 59 persons in the voter list of the village. The said letter dated 08.08.2013 is annexed at Annexure-24 to the writ petition and it reads as follows:-
"OFFICE OF THE EXECUTIVE COMMITTEE KHASI HILLS AUTONOMOUS DISTRICT COUNCIL, SHILLONG No.DC.XXVII/Genl/11/96-2013/68 Dt.Shillong, the 8th August, 2013 To, Shri. B Diengdoh, Special Officer, Khasi Hills Autonomous District Council, Shillong.
Subject: Inquiry in the matter of dispute for the post of
Headman Lawmei Pdengshnong, Mylliem
Syiemship
Reference: Your letter dt.12.3.2013,
Page 15 of 18
Sir,
With reference to your letter on the subject cited above, I am directed to inform you that in view of the objection raised by the Dorbar Shnong Lawmei Pdengshnong regarding the entry of names of 59 persons in the voter list of the village (a copy of which is enclosed herewith for ready reference), you are hereby instructed to reexamine the matter and submit report at the earliest.
Yours faithfully, Sd/-
Deputy Secretary to the Executive Committee, Khasi Hills Autonomous District Council, Shillong"
4. It is the submission of the learned senior counsel that in pursuance of the said letter of the Deputy Secretary to the Executive Committee, KHADC, Shillong dated 08.08.2013, the Special Officer, KHADC, Shillong has to re-examine the matter as to the entry of names of 59 persons in the voter list. But till date, the Special Officer, KHADC, Shillong has not yet re-examined the matter. Ms. PS Nongbri, learned counsel for the respondents No.1-3 is also not denying that pursuant to the said letter of the Deputy Secretary to the Executive Committee, KHADC, Shillong dated 08.08.2013, the Special Officer, KHADC, Shillong has not yet re-examined the inclusion of names of 59 persons in the voter list. To the contra, Mr. JM Thangkhiew, learned counsel for the respondent No.5 contended that the petitioner themselves had submitted the voter list which includes the name of the private respondent i.e. private respondent No.5. This Court is not deciding this issue in the present writ petition. However, it is clear from the submissions of the learned counsel appearing for the parties that in compliance of the direction of the Deputy Secretary to the Executive Committee, KHADC, Shillong under his letter dated 08.08.2013, the Special Officer, KHADC, Shillong has not yet re-examined the inclusion of names of 59 persons in the voter list and submit a report. Page 16 of 18
5. It is further submission of Mr. JM Thangkhiew, learned counsel for the respondent No.5 that during the pendency of the present writ petition, the election to the office of Headman of Village Lawmei Pdengshnong, Mylliem Syiemship had already been held and the respondent No.5 had been elected as Headman of village Lawmei Pdengshnong, Mylliem Syiemship. The Syiem of Mylliem had issued Sanad dated 05.05.2015 for appointment of the respondent No.5 as Headman of village Lawmei Pdengshnong, Mylliem Syiemship and copy of the said Sanad dated 05.05.2015 is also furnished to Mr. ND Chullai, learned senior counsel appearing for the petitioners.
6. The prayer sought for in the present writ petition is for a direction to the respondent No.4 Syiem of Mylliem to convene a village Durbar for election of new Headman of Lawmei Pdengshnong, Mylliem Syiemship strictly in term of the order dated 13.02.2014 passed in WP(C) No.183/2014. As stated above, the election of the new Headman of Village Lawmei Pdengshnong, Mylliem Syiemship had already been held and the respondent No.5 had been appointed as Headman vide Sanad dated 05.05.2015; this being the situation, the present writ petition has become infructuous. Therefore, this writ petition is disposed of as infructuous without prejudicing the right of the petitioners to approach the Executive Committee, KHADC, Shillong for seeking appropriate remedy, if aggrieved by the said new election and also appointment of the respondent No.5 vide Sanad dated 05.05.2015. It is also made clear that if the Special Officer, KHADC, Shillong has not yet re-examined and submit a report regarding the entry of names of 59 persons in the voter list of the Village Lawmei Pdengshnong, Mylliem Syiemship in compliance with the direction of the Deputy Secretary to the Executive Committee, KHADC, Shillong dated 08.08.2013, the Special Page 17 of 18 Officer, KHADC, Shillong shall re-examine the matter after giving ample opportunity to all the parties to put up their respective case.
7. With the above observations and directions, this writ petition is disposed of as infructuous.
JUDGE Lam Page 18 of 18