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Judgment
Serial No. 04 Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
MC(WPC) No.162 of 2026 in WP(C) No.62 of 2017 Date of Order: 21.08.2026
Hima Raid Mynsaw Sirdarship, West Khasi Hills District, Meghalaya represented by its Chairman Shri. Pingstarwell Nongphud Resident of Langpih village, Raid Mynsaw Sirdarship West Khasi Hills District, Meghalaya 793119.
…..Applicant -VERSUS-
The Khasi Hills Autonomous District Council, represernted by its Secretary, Shillong.
The Executive Committee, Khasi Hills Autonomous District Council, Shillong.
The Secretary to the Executive Committee, Khasi Hills Autonomous District Council, Shillong.
State of Meghalaya represented by Chief Secretary, Shillong.
Commissioner and Secretary, District Council Affairs Department, Government of Meghalaya, Shillong.
Shri. P.N. Syiem, Chief Executive Member, Khasi Hills Autonomous District Council, Shillong.
Shri Auxilius Syiem Nongbah, Secretary Dorbar Kur Syiem Nongbah, Langpih, West Khasi Hills District, Meghalaya.
Shri. Phlowing Syiem Nongbah, Acting Syiem of Hima Nongmynsaw Syiemship, Langpih, West Khasi Hills District, Meghalaya.
…..Respondents Coram:
Hon’ble Mr. Justice B. Bhattacharjee, Judge Appearance:
For the Petitioner/Appellant(s) : Mr. W. Khongsni, Adv For the Respondent(s) : Ms. P.S. Nongbri, Adv (R:1-3 & 6) Mr. H. Abraham, GA (R:4-5) Mr. P. Nongbri, Adv with Ms. T. Sutnga, Adv (R:7-8)
(ORAL)
Heard Mr. W. Khongsni, learned counsel appearing for the applicant, Ms. P.S. Nongbri, learned counsel appearing for the respondent Nos. 1, 2, 3 & 6, Mr. H. Abraham, learned GA appearing for the respondent Nos. 4 – 5 and Mr. P. Nongbri, learned counsel appearing for the respondent Nos. 7 – 8.
By this application, the applicant has sought for striking off the names of the writ petitioner Nos.2, 3, 5, 10, 11 and 13 from the array of parties in WP(C) No.62 of 2017.
It is submitted by the learned counsel for the applicant that during the pendency of the writ petition, certain development took place and the writ petitioner Nos.2, 3, 5, 10, 11 and 13 are no longer interested in pursuing the matter. He, therefore, prays that the names of the aforesaid writ petitioners may be struck off from the array of parties in WP(C) No.62 of 2017.
The learned counsels appearing for the respondent have no objection.
In view of the above, this application stands allowed. The names of the writ petitioner Nos.2, 3, 5, 10, 11 and 13 are hereby struck off from the array of parties in WP(C) No.62 of 2017.
Judge Meghalaya 21.08.2026
Footnotes
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