Date Of Decision: 09.05.2025 vs The Union Of India on 9 May, 2025

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Meghalaya High Court

Date Of Decision: 09.05.2025 vs The Union Of India on 9 May, 2025

Bench: W. Diengdoh

                                                         2025:MLHC:374




Serial No. 01
Supplementary List

                     HIGH COURT OF MEGHALAYA
                           AT SHILLONG


MC[WP(C)] No. 75 of 2025 in
WP(C) No. 114 of 2022
                                          Date of Decision: 09.05.2025
Shri. Freeman Sing Syiem,
The Syiem of Hima Sohra,
S/o (L) H. Dkhar
R/o H. No. 78, Pdengshnong, Village Sohra,
East Khasi Hills District, Meghalaya-793111.
                                      .....Applicant/Respondent No. 6.
                                - Vs-

1.    The Union of India,
      Ministry of Finance (Department of Revenue),
      Represented by the Commissioner, Customs
      Preventive,
      North Eastern Region, Shillong
      East Khasi Hills District,
      Meghalaya.

2.    The State of Meghalaya,
      Represented by the Commissioner and Secretary,
      District Council Affairs,
      Government of Meghalaya.

3.    The Public Works Department (PWD),
      Represented by its Chief Engineer (Roads),
      Lower Lachumiere, Shillong,
      East Khasi Hills District,
      Meghalaya.

4.    The Khasi Hills Autonomous District Council
      (KHADC),


                                   1
                                                                2025:MLHC:374




      Shillong, East Khasi Hills District,
      Meghalaya.

5.    The Executive Committee,
      Khasi Hills Autonomous District Council,
      Represented by the Deputy Secretary and Secretary,
      Shillong, East Khasi Hills District,
      Meghalaya.

6.    The Syiem of Sohra,
      Sohra Syiemship,
      Sohra,
      East Khasi Hills District,
      Meghalaya.
                                           ........Respondents
Coram:
              Hon'ble Mr. Justice W. Diengdoh, Judge

Appearance:
For the Petitioner/Appellant(s)    : Mr. S.P. Mahanta, Sr. Adv. with
                                     Mr. M. Lyngdoh, Adv.
                                     Mr. D. Dkhar, Adv.
For the Respondent(s)              : Ms. R. Fancon, Adv. vice
                                     Dr. N. Mozika, DSGI for R 1.
                                     Mr. N.D. Chullai, AAG with
                                     Ms. Z.E. Nongkynrih, GA.
                                     Ms. R. Colney, GA. for R 2 & 3.
                                     Mr. J.K. Pariat, Adv. vice
                                     Mr. T.T. Diengdoh, SC, KHADC/R 4 & 5.
i)    Whether approved for reporting in                      Yes/No
      Law journals etc.:

ii)   Whether approved for publication
      in press:                                              Yes/No

                   JUDGMENT AND ORDER (ORAL)

1. Mr. S.P. Mahanta, learned Sr. counsel assisted by Mr. M. 2 2025:MLHC:374 Lyngdoh, learned counsel for the applicant/respondent No. 6 has submitted that in course of hearing of this application being MC[WP(C)] No. 75 of 2025, it is noticed that in the cause title, the name of the respondent No. 6 was given as the Syiem of Sohra, Sohra Syiemship, who incidentally is also the applicant herein. It is therefore prayed that this instant application may be allowed to be withdrawn with liberty to the applicant to file a fresh application on the same grounds as has been stated in the earlier application. Prayer is allowed.

2. In view of the above, this Misc. Case is disposed of with liberty sought for allowed.

Judge Signature Not Verified 3 Digitally signed by DARIKORDOR NARY Date: 2025.05.09 16:35:12 IST

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