TOBIAS TIEWDOP, SECRETARY OF SHELLA VILLAGE DORBAR Vs. STATE OF MEGHALAYA AND ORS

JUDGEMENT

(1.) Heard Mr. K.Paul. learned counsel appearing for the petitioner and also Mr. B.B.Nazary, learned counsel appearing for the respondents.

(2.) In the revision petition filed by the petitioner against the order dated 14- 5-2013 passed by the District Council Court, Khasi Hills District in MCA No. 5 of 2013, the Presiding Officer himself had been impleaded as party and some allegations had also been made against the Senior counsel i.e. Mr. H.S.Thangkhiew, who was appearing in another case not actually related with this case in the amongst other grounds for filing revision petition which read as follows:

(3.) Shri H.S.Thangkhiew, Senior Advocate had been asked to file his affidavit in reply to the allegations made in the revision petition; and accordingly filed his affidavit. The para No. 5 of the affidavit read as follows: