LOVINGSTAR LYNGDOH LYNGKHOI Vs. K.H.A.D.C

JUDGEMENT

(1.) This application concerns the derecognition of the village Spar Mawsyntiew by the District Council respondents which was done by notification No. DC.XXVI/Genl/162/2020-2021/10/179 dated Shillong, the 18/3/2021.

(2.) Mr. K.V. Kharlyngdoh, learned counsel for the petitioner submits that however, the matter concerning the recognition of the village, is still under consideration by the Executive Committee, as such, he submits that this matter may be closed at this stage, to await the outcome of the proceedings before the Executive Committee.

(3.) Mr. V.G.K. Kynta, learned senior counsel assisted by Ms. G. Kynta, learned counsel for the respondents No. 1-3 submits that in view of the circumstances as it prevails, and in view of the fact that this matter has been pending before this Court, some time may be allowed to the District Council respondent to dispose of the matter, and that 6(six) months' time be allowed to conclude the proceedings.