(1.) HEARD Mr. P. Nongbri, learned counsel appearing for the petitioner and also Ms. P.S. Nongbri, learned counsel appearing for the respondents No. 1 to 6 and Mr. N.D. Chullai, learned Sr. GA assisted by Mr. B. Khyriem, learned counsel appearing for the respondents No. 7 to 13.
(2.) BY this writ petition, the petitioner is praying for a direction to the respondents No. 1 to 6 to recall the proceedings pursuant to the complaint dated 07.06.2011 filed by the private respondents No. 7 to 13 against the petitioner to the Executive Committee In charge of Elaka Administration, Khasi Hills Autonomous District Council (In short 'KHADC'), Shillong and also for a direction to the private respondents No. 7 to 13 to first place their complaint dated 07.06.2011 before the Durbar Hima as per relevant Rules and Regulations.
(3.) IT is the case of the petitioner that any complaint filed against the petitioner should be considered by the concerned authority in compliance with the provisions of the KHADC (Appointment and Succession of the Sirdar and Headmen of Jyrngam Sirdarship) Act, 2005 and the Administration of Jyrngam Sirdarship Rules, 2006. Under Section 2(d) of the said Act 2005:
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