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Judgment
This is an application seeking directions to provide adequate Police Personnel for maintaining security to facilitate the peaceful performance of ‘Ka Leh Niam Iewduh’, which was initially scheduled on 05.11.2026. It appears that the instant Misc. Case has been occasioned with regard to the question of collection of voluntary contributions from Iewduh, which goes towards the conduct of rituals.
Mr. N. Syngkon, learned counsel for the petitioners/applicants submits that as per customs, it is the Lyngdoh/applicant who undertakes the collections, accepts the contributions and issues receipts thereon, whereas the respondents Nos. 3 & 4, maintain that the collections are carried out by the person authorized by the Dorbar of the respondent No. 3. Further, it is noted that certain allegations have been made by the applicants that in the conduct of the earlier rituals at ‘Lum Shyllong’, though amounts were released by the respondent Nos. 3, and the same was received by the respondent No. 8, as Secretary, no amount was disbursed to the Lyngdoh for the expenses incurred in the conduct of the rituals. However, Mr. K. Paul, learned Senior counsel assisted by Mr. R.K. Synrem, learned counsel for the respondent No. 4, submits that the amounts so received from the respondent No. 3, had been in fact used for the rituals.
As these issues cannot be determined by this Court, the same are not dwelt upon.
Coming to the issue in hand, it appears that pursuant to the order dated 14.10.2026, the respondent No. 3, had accordingly convened a Dorbar on 27.10.2026, for confirming or rescheduling the date for ‘Leh Niam Iewduh’, and further, to ensure that Raid Mylliem, as undertaken to bear the expenses, or in the alternative, the situation permitting, to allow the acceptance of voluntary contributions by the Lyngdoh, in order that the religious rites which is sacred and important, be conducted in a peaceful and befitting manner.
Mr. L. Khyriem, learned counsel for the respondent No. 3, submits that in the Meeting that was held, where the date was rescheduled, the Lyngdoh had come along with 3 or 4 other people, who are not Myntris to attend the Dorbar, and on an objection being raised, had left the Meeting, and returned only after the date had been fixed by the Dorbar.
A transcript of the proceedings has been examined by this Court. It appears that the Meeting had not reached an amicable resolution, due to the presence of the 3 persons who had accompanied the Lyngdoh, including the petitioner No. 2, in the main writ petition. To the mind of the Court this fact is mild in nature, inasmuch as, in Para-7 of the Judgment itself, this Court expected that all the parties concerned extend their cooperation in this regard, and as such there should be no difficulty if the members were there, to observe the proceedings. However, as the date has since been fixed on 29.11.2026, it is expected that the parties will cooperate and agree to the date so fixed. With regard to the manner of collection of the donations, the respondent No. 3, shall issue appropriate orders to designate either the representative of 5 Kur 11 Kur or the Lyngdoh, who shall accept the voluntary contributions. The amount so collected shall be recorded, and receipts be obtained for such contributions, and to ensure that the same goes toward the expenditure to be incurred for the rituals.
On another aspect that has been submitted by Mr. N. Syngkon, learned counsel for the petitioners/applicants that a List of persons to perform the rituals will be provided to the Syiem of Mylliem, before the 15.11.2026, from the side of the respondent No. 3, it is submitted that the same will be accepted and examined. The respondent No. 4, also shall submit their list, and the respondent No. 3 (Syiem) shall make appropriate orders thereon, after due consideration, of all the names submitted by the petitioners and the respondent No. 4.
Misc. Case accordingly stands disposed of.