KINGLAND THONGNI Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL & ORS.

JUDGEMENT

(1.) This Intra-Court appeal is against the judgment and order of a Coordinate Bench (Single Bench) dated 24.04.2012 passed in WP (C) No. (SH)213/2011, wherein and where-under, the learned Single Judge had dismissed the writ petition i.e. WP (C) No. (SH)213/2011 for the sole reason that pursuant to the removal of the writ petitioner (present appellant) from the post of Myntri of Rangjadong Village by the impugned orders dated 15.12.2010 and 27.04.2011, the respondent No. 8 had been appointed as Acting Myntri of Rangjadong Village after holding a Referendum by the respondents No. 6 & 7; and in the absence of prayer in the writ petition for quashing the orders for appointing the respondent No. 8 as Myntri, the writ petition is not maintainable.

(2.) The reasons for dismissing the writ petition mentioned in the impugned order dated 24.04.2012 reads as follows:-

(3.) Heard Mr. BM Roy Dolloi, learned counsel appearing for the appellant/writ petitioner and Mr. B Bhattacharjee, learned counsel appearing for the respondents.