LAITUMKHRAH DORBAR SHNONG PYLLUN Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. K.Ch. Gautam, learned counsel for the petitioners.

(2.) As far as the respondents are concerned, the respondent Nos. 1-3 are present in Court through their Special Counsel, Mr. V.G.K. Kynta, learned Sr. counsel assisted by Ms. M. Kynta, learned counsel.

(3.) The learned counsel for the petitioners in his submission has stated that the petitioners are the Headmen of Laitumkhrah Dorbar Shnong Pyllun, East Khasi Hills District, Meghalaya, which Dorbar manages the affairs of about 13(thirteen) localities (Dong). However, in course of time, some of the members of one of the localities had expressed their desire for creation of a separate village apart from the Laitumkhrah village. Upon such desire, the respondent No. 4 i.e. the Syiem of Mylliem, Mylliem Syiemship, Mawkhar, Shillong, East Khasi Hills District, had issued a communication dtd. 5/8/2024, calling upon the members of the locality i.e. Nongrimbah to be heard on 10/8/2024 as far as the prayer or demand for a separate village is concerned.