SENG KYNTHEI BISHNUPUR KEN-CHS TRACE Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) The petitioner is aggrieved by the alleged arbitrary action on the part of the respondent No. 2, whereby it is contended that respondent had ordered for the dissolution of the organization of the petitioners, which is stated to be a registered society under the Megh-alaya Societies Registration Act, 1983, of women folk of Bishnupur Kenchs Trace with its registered office at Bishnupur, Shillong. The petitioner No. 1 is stated to be the President and the petitioner No. 2 is the Secretary of the Association.

(2.) It has been contended by Mr. P. Yobin, the learned counsel for the petitioners that due to some complaints that had been filed pursuant to a meeting which was held on 15/3/2022 for the purpose of electing the Rangbah Dong of Bishnupur Kenches Trace locality, the respondents had issued the impugned letter supposedly dtd. 12/3/2022, indicating therein that the functioning of the petitioners' organization within the Dorbar Shnong was terminated. Learned counsel also submits that the impugned letter, which he contends is back dated, is without jurisdiction and the respondent No. 2 and 3 have no authority to issue such directions, as the organization is a registered organization under the Registration of Societies Act. He further submits that any action sought to be taken against the organization was to be made by initiating proceedings before a competent authority.

(3.) The attention of this Court has then been drawn to the second part of the impugned letter, wherein the President of the petitioners' organization has been asked to submit all documents such as Bank Accounts, Lease Agreement, so on and so forth to the respondents. On this count too the learned counsel submits that the action of the respondent No. 2, 3 is without any authority and a nullity in the eye of law. He therefore prays that the impugned letter be set aside and quashed.