SPESHON LYNGDOH SYLLIANG Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) THE instant writ petition is directed against the impugned order dated 17.12.2010 at Annexure -11 of the writ petition.

(2.) THE petitioner 's case in a nutshell is that:

(3.) BEING aggrieved by the said order, an appeal was moved before the respondents ' No. 1, 2 and 3 who remand the matter to the Acting Sirdar for re -consideration by conducting a fresh referendum to the post of Lyngdoh Raid Sohkhwai at the Sohkhwai village in conformity with the prevailing customary practice within the Raid.