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Judgment
Heard Mr. R. Kharkrang, learned counsel for the petitioner.
Issue notice.
Ms. P.S. Nongbri, learned counsel is present and accepts notice on behalf of all the respondents, so no further notice is called for.
Mr. R. Kharkrang, learned counsel for the petitioner has submitted that the petitioner who is stated to be the Ex-Lyngdoh of Kur Paliar of Nobosohphoh Syiemship, was removed from office on 28.06.2024, and against the said removal order, a political appeal being Misc. Political Appeal No. 1 of 2024, had been preferred before the respondents on 13.11.2024, but till date the same is yet to be disposed of. He therefore, submits that the limited prayer before this Court is for directions to expeditiously dispose of the said Political Appeal.
Ms. P.S Nongbri, learned counsel for the respondents on instructions has submitted that the reason for the delay in disposing of the Appeal was because the Syiem of Nobosohphoh Syiemship was under suspension, and has been reinstated only recently. She further submits that as he was a necessary party, the said Political Appeal could not proceed, but however has assured this Court that as the Syiem has resumed office, the Political Appeal will be taken up expeditiously for disposal, provided the parties cooperate and do not seek unnecessary adjournments.
As the issue is limited only to these directions, as prayed, this writ petition is accordingly disposed of with a direction that the Political Appeal being Misc. Political Appeal No. 1 of 2024, preferred by the writ petitioner be disposed of preferably within a period of 2(two) months from the date a copy of this order is supplied to the concerned respondents. It is further directed that the parties involved should extend their fullest cooperation, and not to take unnecessary adjournments.
As ordered above, the matter stands closed and is accordingly disposed of.