STEPHANSON LALOO Vs. THE KHASI HILLS AUTONOMOUS DISTRICT COUNCIL AND ORS.

JUDGEMENT

(1.) HEARD Mr. H.L. Shangreiso, learned counsel for the petitioner and Ms. PS Nongbri, learned counsel for the respondents No. 1 -4.

(2.) TAKING into consideration of the limited prayer sought for in the present writ petition, this writ petition is taken up for disposal at the Motion stage. The main prayer sought for in the present writ petition is for a direction to the respondents -KHADC to conduct the election to the post of Sirdar (Chief) of Hima Mawlong and complete within a period of one month.

(3.) IT is the further case of the petitioner that the petitioner had taken up steps for preparation of the electoral roll for electing the Sirdar (Chief) of the Hima Mawlong. The Returning Officer of the KHADC i.e. respondent No. 5 under his letter dated 18.02.2015 directed the Acting Sirdar (Chief) Hima Mawlong i.e. the writ petitioner to prepare the list of the voters for election of the full fledged Sirdar (Chief) of Hima Mawlong. It is the further case of the petitioner that in pursuance of the said direction of the respondent No. 5, the petitioner had prepared the voters list. Ms. PS Nongbri, learned counsel for the respondents No. 1 -5 submits at the Bar that the petitioner had taken a considerable time in preparation of the voters list. It is also the submission of the learned counsel for the respondents No. 1 -5 that because of the delay in preparation of the voters list by the petitioner, the respondent No. 4 issued the impugned order dated 09.07.2015 for appointing the respondent No. 6 as Acting Sirdar (Chief) of Hima Mawlong. Mr. H.L. Shangreiso, learned counsel for the petitioner contended that the petitioner has not yet handed overcharge of the office of Acting Sirdar (Chief) of Hima Mawlong to the respondent No. 6. Ms. PS Nongbri, learned counsel for the respondents No. 1 -5 contended that the full fledged Sirdar (Chief) of Hima Mawlong is to be elected in compliance with the provisions of the said Act of 1960. Mr. H.L. Shangreiso, learned counsel for the petitioner is not disputing the submission of Ms. PS Nongbri, learned counsel for the respondents No. 1 -5.