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Judgment
6 paragraphs · 164 wordsH.S. Thangkhiew, J
Today, Mr. R.J.Kharjanrin, learned counsel for the respondent No. 8 has produced a Resolution dated 21-05-2026, arrived at by the Dorbar Raid Mylliem-Hima Mylliem (San Kur Khadwei Kur Ha Ryngkat U Lyngdoh), wherein names of the persons who still belong to the Niam Khasi proposed to conduct the rituals have been supplied.
This Court notes its appreciation to the prompt action taken by the said Dorbar Kur and the Resolution dated 21-05-2026, wherein the 16 names have been suggested. The same are taken on record.
From the side of the applicant Lyngdoh also, few names have been suggested.
This Court at this juncture, will not pass any further orders but will leave it to the wisdom of the Kur and the Lyngdoh to decide on the final list of the persons belonging to the Niam Khasi, as per the names that have been supplied, to perform the rituals.
Misc. case accordingly stands closed and disposed of.