Meghalaya High Court
Pdeng Raid, Raid Shabong & Anr. vs . Khasi Hills Autonomous on 6 August, 2019
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
Serial No.01
Regular. List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C). No. 283 of 2019
Date of Order: 06.08.2019
Pdeng Raid, Raid Shabong & Anr. Vs. Khasi Hills Autonomous
District Council & Anr.
Coram:
Hon'ble Mr. Justice Ajay Kumar Mittal, Chief Justice
Appearance:
For the Petitioner/Appellant(s) : Mr. H.L.Shangreiso, Adv.
For the Respondent(s) : Mr. V.G.K.Kynta, Sr. Adv. with
Ms. M.Kynta, Adv. for R 1.
None for R 2.
ORAL
1. The petitioner has invoked writ jurisdiction of this Court under Article 226 of the Constitution of India with a prayer that respondent No.2 is inordinately delaying holding of election of headman for Saitbakon village inspite of several representation and request forwarded to him.
2. Learned counsel for the petitioner inter alia submitted that vide Annexure-7, on 05-04-2018 had submitted a representation with a prayer for appointment of Rangbah Shnong of Saitbakon village. It was claimed that inspite of one year having passed, no decision has been taken by respondent No. 2 so far.
3. Mr. V.G.K.Kynta, learned Sr. counsel has put appearance on behalf of respondent No.1.
4. After perusing the writ petition and hearing learned counsel for the parties without expressing any opinion on the merits of the controversy, the writ petition is disposed of at this stage with a direction to respondent No. 2 to take decision on Annexure-7 within two months from the date of 1 receipt of certified copy and pass a speaking order after affording opportunity of hearing to the concerned parties in accordance with law.
(Ajay Kumar Mittal) Chief Justice Meghalaya 06.08.2019 "Samantha PS"
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