Gauhati High Court - Aizawl
Sh. Basgo Muni Chakma And 4 Ors vs The Lai Autonomous District Council ... on 25 November, 2025
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GAHC030007912025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/144/2025
Sh. Basgo Muni Chakma and 4 Ors.
S/o Ratna Kumar Chakma
R/o Tuikhurlui Village,
Lawngtlai District, Mizoram 2: Sh. Rajesh Kumar
S/o Nilo Kumar
R/o Tuikhurlui Village
Lawngtlai District
Mizoram
3: Sh. Kanjan Kumar
S/o Berosen Chakma
R/o Tuikhurlui Village
Lawngtlai District
Mizoram
4: Sh. Lokhi Ranjan
S/o
Pawdawn
R/o TuikhurluiVillage
Lawngtlai District
Mizoram
5: Smt. Ranjan Devi
D/o Sundor Muni Chakma
R/o Tuikhurlui Village
Lawngtlai District
Mizora
VERSUS
The Lai Autonomous District Council (LADC) and 6 Ors.
r/b The Chief Executive Member, Lawngtlai, Mizoram 2:The Executive Member
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i/c LAD
Lai Autonomous District Council (LADC)
Lawngtlai
Mizoram
3:The Local Administrative Officer
Lai Autonomous District Council (LADC)
Lawngtlai
Mizoram
4:Sh. Santosh Kumar
S/o Kine Chandro
R/o Tuikhurlui Village
Lawngtlai District
Mizoram
5:Sh. Banu Ranjan
S/o Kejori Ranjan
R/o Tuikhurlui Village
Lawngtlai District
Mizoram
6:Sh. Judha Muni
S/o Deva Mohan
R/o Tuikhurlui Village
Lawngtlai District
Mizoram
7:Sh. Santi Bihari
S/o Indrosen
R/o Tuikhurlui Village
Lawngtlai District
Mizora
Advocate for the Petitioner : Mr. Lalpianfela Chawngthu
Advocate for the Respondent : R. Lalhmunsiama for R 1-3
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BEFORE
HON'BLE MRS. JUSTICE MARLI VANKUNG
ORDER
25.11.2025 Heard Mr. Lalpianfela Chawngthu, learned counsel for the petitioners, who has filed the instant writ petition under Article 226 of the Constitution of India assailing the notification dated 04.11.2025, wherein the Village Council of Tuikhurlui village was suspended under the Lai Autonomous District (Village Councils) Act, 2010, Chapter-II Section 10(1)(As amended from time to time).
The learned counsel submitted that the said impugned notification is liable to be set aside, since show cause notice was issued only to the President of Tuikhurlui Village Council and no notice was issued to other members of the Village Council at the time of the impugned suspension order. The learned counsel further submitted that the case is a covered matter, since a similar case was decided by a Coordinate Bench of this court in WP(C) No. 79/2020 dated 06.10.2020.
Notice of motion be issued to the respondents.
Mr. R. Lalhmunsiama accepts notice on behalf of the respondent Nos. 1 to 3. No need to issue formal notice. Requisite copies of the writ petition to be duly furnished to the learned counsel.
List the matter after 2 (two) weeks, wherein the learned counsel for the respondents is to get necessary instructions on whether the present writ petition is a covered matter or not.
The learned counsel for the petitioner has also prayed that the operation of Page No.# 4/4 the impugned order dated 04.11.2025 regarding the handing over the charge to the Caretaker be stayed till the next date of listing.
This court considering the nature of the impugned order dated 04.11.2025 finds it appropriate to stay the 'handing over of charge' to the Caretaker till the next date of listing.
JUDGE Comparing Assistant