SYIEM OF BHOWAL MAWPEN Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) This is an application under Art. 227 of the Constitution of India seeking directions to be issued to the respondent authorities to expedite disposal of the Boundary Dispute Case No. 10/2010, between the Bhowal Syiemship and the Syiem of Maharam. As the prayer is limited to only seeking appropriate directions for expeditious disposal, notice to the respondent No. 3 and 4, is not deemed necessary for disposing of this petition.

(2.) I have heard learned counsel for the parties.

(3.) Mr. K. Paul, learned Senior counsel assisted by Mr. S. Chanda, learned counsel for the petitioner submits that the only grievance is that, 11(eleven) years has elapsed since the institution of the Boundary Dispute case but till date they are still awaiting outcome of the same.