Wordington Nongrum vs Khasi Hills Autonomous District Council & Ors.

H.S. Thangkhiew, J

Mr. H.L.Shangreiso, learned Sr. counsel assisted by Ms. M.Hajong, learned counsel on behalf of the petitioners submits that the matter has since been examined by the Executive Committee (respondents No. 1 & 2), and order dated 11-06-2025 has since been passed whereby in the last para, it has been directed as follows:

“ ORDER OF THE EXECUTIVE COMMITTEE,

KHASI HILLS AUTONOMOUS DISTRICT

COUNCIL, SHILLONG MATTER PERTAINING

TO THE ELECTION OF SORDAR, SHNAT RAID

TYNRING, KHYRIM SYIEMSHIP.

Order Dated: Shillong, the 11th June, 2025.

…..The Executive Committee hearing heard the parties at length, it has decided that the Syiem of Hima Khyrim shall consult with the Bakhraw of Raid Nongkrem pertaining with eligibility of the electors who can elect the Sordar of Shnat Raid Tynring and the election of the Sordar Shnat Raid Tynring shall be held as per the provision of section 19 of the KHAD(Nomination, Succession and Election of Syiem, Deputy Syiem, Lyngskor, Bakhraw, Sordar Shnat Raid, Longsan Mansan Shnat Raid, Rangboh Shnong or Sordar Shnong and Administration of Khyrim Syiemship) Act 2024 and to submit the report to this office within one month time.

Sd/-

Chief Executive Member

etc., Council, Shillong

Sd/-

Executive Member

i/c Health & Sanitation

Khasi Hills Autonomous

District Council Shillong.”

Learned Sr. counsel for the petitioner submits that as the matter has been addressed, the present writ petition may be closed. A copy of the said order also has been submitted before the Court.

Accordingly, in view of this recent development, on the prayer of the parties, the matter is closed and disposed of.