Supreme Court - Daily Orders
Nongtei Singh Syiemiong vs Khasi Hills Autonomous District ... on 24 January, 2019
Bench: Uday Umesh Lalit, Indira Banerjee
1
OUT-TODAY
ITEM NO.2 COURT NO.9 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No.111/2019
NONGTEI SINGH SYIEMIONG Petitioner(s)
VERSUS
KHASI HILLS AUTONOMOUS DISTRICT COUNCIL & ORS. Respondent(s)
(FOR ADMISSION and IA No.9282/2019-EX-PARTE STAY)
Date : 24-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. A. Henry, Adv.
Mr. Vivek Kumar, Adv.
Mr. Rohen Singh, Adv.
Mr. Praveen, Adv.
Mr. Kumar Mihir, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel submits that the writ petition filed by the petitioner could not be taken up by the learned Vacation Judge as the learned Judge had appeared for the petitioner on some earlier occasion. If that be so, it is open to the petitioner to make an appropriate request to the learned Chief Justice of the High Court to constitute another Vacation Court which could Signature Not Verified effectively deal with the controversy in question, in case the Digitally signed by MUKESH KUMAR Date: 2019.01.24 15:51:41 IST Reason: urgency demands such constitution.
2We leave the petitioner to the appropriate remedy as aforesaid and do not find any justification to entertain this transfer petition.
This transfer petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(MUKESH KUMAR) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER