High Court of Meghalaya

S/O (L) K. Jeengaph, vs . 3.Em I/C Elaka Khasi Hills on 4 March, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 01
Regular List
                   HIGH COURT OF MEGHALAYA
                         AT SHILLONG
WP(C) No. 41 of 2024
                                Date of Decision: 04.03.2024

1. Shri Mondaystar Niangmih,              1.Khasi Hills Autonomous
   (Elected Headman)                        District Council,
   S/o Shri Bnes Lingder Lyngdoh            Represented by its
   R/o Dewsaw Village,                      Secretary, East Khasi Hills,
   East Khsi Hills District,                Meghalaya
   Meghalaya.                             2.Executive Committee,
 2. Shri Iainehskhem Shabong,               Khasi Hills, Meghalaya
    Secretary Village Dorbar                East Khasi Hills District,
    Sandi Dewsaw,                           Meghalaya.
    S/o (L) K. Jeengaph,            Vs.   3.EM I/c Elaka Khasi Hills
    R/o Desaw Village,                      Autonomous District
    East Khasi Hills District,              Council, Shillong.
    Meghalaya-793113                      4.The Acting Wahadadar Shella
                                            Confederacy, East Khasi
                                            Hills, Meghalaya-793112
                                          5.Shri Aibor Lyngdoh
                                            R/o Sandi Dewsaw,
                                            East Khasi Hills,
                                            Meghalaya-793113
                                          6.Shri Benus Rampei
                                            R/o Sandi Dewsaw
                                            East Khasi Hills,
                                            Meghalaya-793113
                                          7.Shri Kharbor Nohwir
                                            R/o Sandi Dewsaw
                                            East Khasi Hills,
                                            Meghalaya-793113

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



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Appearance:
For the Petitioner(s)           :      Mr. H.L. Shangreiso, Sr. Adv. with
                                       Ms. E. Wanniang, Adv.

For the Respondent(s)           :      Mr. V.G.K. Kynta, Sr. Adv. with
                                       Ms. C. Nongkhlaw, Adv.

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 grievance of the writ petitioner as portrayed in the instant

writ petition is that, though he has been elected since 27.10.2021 as

Headman of Sandi Dewsaw, the Sanad of appointment is yet to be issued

by the Acting Wahadadar Shella, on account of some developments and

complaints that have been lodged against him. The complaints it appears

have been pending consideration before the respondent Khasi Hills

Autonomous District Council since 2021, and the hearing has been

concluded on 17.11.2023.

2. Mr. H.L. Shangreiso, learned Senior counsel assisted by Ms.

E. Wanniang, learned counsel for the petitioners submits that the limited

prayer of the writ petitioners before this Court, is for early disposal of the

said complaint.