Shri Niandro Syiemiong vs . 1. The Khasi Hills Autonomous
2024 Latest Caselaw 92 Meg

High Court of Meghalaya

Shri Niandro Syiemiong vs . 1. The Khasi Hills Autonomous on 1 March, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 06
Supplementary List
                   HIGH COURT OF MEGHALAYA
                         AT SHILLONG
WP (C) No. 3 of 2024
                                 Date of Decision: 01.03.2024

Shri Niandro Syiemiong          Vs. 1. The Khasi Hills Autonomous
Syiem of Maharam Syiemship             District Council, (KHADC)
South West Khasi Hills District        through its Secretary
Meghalaya                              Meghalaya, Shillong.
                                    2. The Secretary to the
                                       Executive Committee KHADC
                                       Shillong, Meghalaya
                                    3. The Chief Executive Member
                                       KHADC, Shillong Meghalaya
                                    4. Shri P.N. Syiem,
                                       Deputy Chief Executive Member
                                       i/c Elaka Administration KHADC
                                       Shillong, Meghalaya
                                    5. The Under Secretary to the
                                       Executive Committee KHADC
                                        Shillong
                                    6. The Joint Secretary to the
                                        Executive Committee KHADC
                                        Shillong, Meghalaya
                                    7. Shri Phamles Syiemlieh
                                       Joint Secretary Kur Syiemlieh
                                       Maharam Shiemship.

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


Appearance:
For the Petitioner(s)                 :        Ms. B. Kharwanlang, Adv.

For the Respondent(s)                  :       Mr. V.G.K. Kynta, Sr. Adv.
-----------------------------------------------------------------------------------------

                                                                                Page 1 of 3
 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. Ms. B. Kharwanlang, learned counsel for the petitioner on

instructions submits that as the Executive Committee to hear the

complaint has been re-constituted, the matter may be closed. She

however, prays that while considering the said complaint, Section 5 of

The Khasi Hills Autonomous District (Nomination and Election of the

Syiem, Deputy Syiem and Electors of Hima Maharam) Act, 2006, be

looked into first.

2. Mr. V.G.K. Kynta, learned Special counsel for the respondent

District Council has no objection to the same.

3. Accordingly, this matter stands closed with a direction that

the Executive Committee to hear the matter and to dispose of the

complaint expeditiously, preferably within 1(one) month, from the date of

this order.

4. This writ petition is disposed of.

JUDGE

Meghalaya 01.03.2024 "V. Lyndem-PS"