ROCKY HEK AND ANOTHER Vs. STATE OF MEGHALAYA AND OTHERS

JUDGEMENT

(1.) The petitioners, said to be the members of the Khasi Hills Tourist Taxi Association, Khyndailad, Shillong (with the petitioner No.1 said to be the President thereof) have filed this writ petition stating grievance against the order dated 15.09.2016 as issued by the Deputy Commissioner, East Khasi Hills District, Shillong seeking to cancel the earlier order dated 07.09.2016, whereby permission was granted to the petitioner No.1 for holding of "Viswarkarma Puja" at the premises of the Khasi Hills Tourist Taxi Association, Khyndailad, Shillong. The order impugned reads as under:-

(2.) For the aforesaid order not carrying any reason, Ms. NG Shylla, learned GA appearing for the respondents No.1 to 5 was queried in that regard. Learned GA submits that as per her instructions, though permission was granted on 07.09.2016 for holding Puja but, thereafter, when it surfaced before the Deputy Commissioner, East Khasi Hills District, Shillong that there were several factions in the Association and performance of Puja by one faction may lead to the problems in maintaining order in the society, he had, under the force of circumstances, cancelled the permission so granted.

(3.) A cognate matter also filed in the name of Khasi Hills Tourist Taxi Association, being WP(C) No.272 of 2016, concerning the proposition of holding meeting/election by the Ex-President of the Association has been considered and dismissed today by a separate order of this Court.