The Dorbar Shnong Of Nonghali vs . The Khasi Hills Autonomous
2022 Latest Caselaw 227 Meg

 Serial No. 26
 Regular List
                      HIGH COURT OF MEGHALAYA
                            AT SHILLONG

WP(C) No. 166 of 2022
                                            Date of Decision: 20.05.2022

The Dorbar Shnong of Nonghali          Vs. The Khasi Hills Autonomous
                                           District Council & Ors.

Coram:
                 Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s) :     Mr. H. Nongkhlaw, Adv.

For the Respondent(s):      Ms. G. Kynta, Adv.

vice Mr. V.G.K. Kynta, Sr. adv. For R 1-4) Ms. F. Kharsyiemiong, Adv. (For R 5)

i) Whether approved for reporting in Yes/No Law journals etc:

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

JUDGMENT AND ORDER (ORAL)

1. The petitioner before this Court is the Dorbar Shnong of

Nonghali represented by the Sordar. The grievances as made out in the

writ petition is that the respondent No. 5 had on earlier occasion

demarcated the boundary between two villages i.e. Nonghali and

Mynriang, which was however, altered subsequently by the order dated

29.11.2021 which is impugned herein together with the letter dated

13.10.2021.

2. By the order dated 10.05.2022, this Court had permitted the

learned Senior counsel for the respondent No. 1 to 4 to obtain instructions

on the matter. Today, it is informed to the Court that as against the order

dated 29.11.2021, the proceedings are already before the Executive

Committee, Khasi Hills Autonomous District Council. As such, he

submits this matter before this Court appears to be premature.

3. Mr. H. Nongkhlaw, learned counsel for the petitioner on this

submission fairly concedes that as the District Council has taken up the

matter for consideration, he submits that the petitioner will contest the

matter before the said forum. Accordingly, he prays that directions be

issued that the said proceedings which are now pending, be completed

within a period of 2(two) months, as this matter had already been

conclusively resolved in the year 2015, but dispute has re-arisen due to the

order dated 29.11.2021 passed by the respondent No. 5.

4. In view of the submissions and instructions as received by the

learned counsel for the parties, this matter is closed with the directions to

the Executive Committee, Khasi Hills Autonomous District Council to

complete the entire proceedings within a period of 2(two) months from

the date of receipt of the certified copy of this order. It shall be open to the

petitioner to raise any issue or to produce any document in relation to the

said dispute.

5. The instant writ petition is accordingly disposed of.

JUDGE

Meghalaya 20.05.2022 "V. Lyndem-PS"