High CourtsSingle Bench

Laitumkhrah Dorbar Shnong Pyllun Represented By Its Headman vs KHADC & 5 Ors.

Meghalaya High Court · Decided on 7 February 2025 · Citation: (2025) 02 MEG CK 0931

HON’BLE JUDGES
H. S. Thangkhiew, J
CASE NUMBER
Writ Petition (C) No. 5 Of 2025

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Judgment

6 paragraphs · 139 words

H. S. Thangkhiew, J

Mr. R.K. Synrem, learned counsel has entered appearance today on behalf of the respondent No. 4, so also, Mr. Philemon Nongbri, learned counsel on behalf of the respondents No. 5 and 6.

It is submitted by Mr. Philemon Nongbri, learned counsel on behalf of the respondents No. 5 and 6 that the matter had been rendered infructuous, in view of the fact that certain developments have taken place such as the meeting which has been concluded in the locality, and further that the Political Appeal before the respondents No. 1-3 is proceeding, as per the orders of this Court.

However, Ms. C. Nongkhlaw, learned counsel on behalf of the respondents No. 1-3 prays that the matter may be taken up after the MDC elections.

Prayer is allowed.

Accordingly, list this matter on 3rd March, 2025.