AI Structured Summary
Not yet generated for this judgment
Judgment
On the agreement of the parties, Writ Petition No.347 of 2017 was disposed of by this Court on 05.12.2017 while observing and directing as
under:-
Thus, in the totality of the facts and circumstances, it appears appropriate to annul the impugned orders dated 07.11.2017 and
24.11.2017 but with the requirement of convening Dorbar Shnong at the earliest.
Accordingly and in view of the above, the impugned orders dated 07.11.2017 and 24.11.2017 stand annulled but with the
requirement that the Dorbar Shnong Ummulong village shall stand convened on 12.12.2017.
It shall be permissible for the parties to make appropriate arrangements for holding of Dorbar in accordance with law and for that
matter, it shall be permissible for the respondents to instruct the Dolloi concerned to attend the meeting as an observer and to submit
his report of the meeting to JHADC. It shall also be permissible for the respondents to make a request to the district administration to
make adequate arrangements for orderly holding of Dorbar including security arrangements. It goes without saying that it shall be
permissible for the respondents to take appropriate decision in the matter in accordance with the proceedings of Dorbar and with
reference to the report of Dolloi concerned.
The writ petition stands disposed of accordingly.
No costs.
The present application has been filed by the Dolloi of Jowai Elaka with a prayer that the date for holding Dorbar in Ummulong Village on
12.12.2017 may be postponed by a day i.e., 13.12.2017, The Dolloi of Jowai Elaka v. Shri Shellsing Langi essentially for the reason that another
pre-scheduled function is to take place on 12.12.2017 at Lad Mustem, Amlarem-Dawki road.
On the submissions made, the matter has been taken on board today itself.
Learned counsel for the parties have placed before the Court their general agreement that the date of holding Dorbar may be rescheduled to
13.12.2017 while stating as under:-
On an application filed by the Dolloi of Jowai Elaka praying for changing the date for holding the General Dorbar in Ummulong
Village on 12.12.2017 to 13.12.2017 and on receipt of the Application, the Writ Petitioner and the Jaintia Hills Autonomous District
Council has agreed as follows:-
That due to the pre engagement of the Dolloi, Jowai Elaka which is beyond his control the Parties herein have no objection for
shifting the date for holding the General Dorbar from 12.12.2017 to 13.12.2017.
That as agreed the General Dorbar should tentatively be held on 13.12.2017 without any further rescheduling of dates.
That the Dolloi shall take all necessary steps to see that the General Dorbar is held in a free and fair manner.
That the Dolloi on completion of the General Dorbar, the Dolloi shall accordingly prepare and submit the Report to the Jaintia Hills
Autonomous District Council, Jowai.
Settled by:
Sd/- Shri L Khyriem, Advocate for the Applicant
Sd/- Shri HS Thangkhiew, Sr. Advocate for the Opposite Parties No.2 and 3
Sd/- Shri N.D. Chullai, Sr. Advocate for the Opposite Party No.1/Writ Petitioner.
In view of the aforesaid submissions made by the parties ad idem, the date for convening Dorbar Shnong of Ummulong village stands postponed
to 13.12.2017. The order dated 05.12.2017 passed in WP (C) No.347 of 2017 shall be read as modified by this order.
The application stands disposed of accordingly.