Laitumkhrah Dorbar Shnong Pyllun & Ors. Vs Khasi Hills Autonomous District Council, Shillong Represented Through Its Secretary & Ors.

Meghalaya High Court At Shillong 23 Jan 2025 Miscellaneous Case [Writ Petition (C)] No. 1 Of 2025 In Writ Petition (C) No. 5 Of 2025 (2025) 01 MEG CK 0001
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Case [Writ Petition (C)] No. 1 Of 2025 In Writ Petition (C) No. 5 Of 2025

Hon'ble Bench

W. Diengdoh, J

Advocates

K.Ch. Gautam, G.C. Myrboh, V.G.K. Kynta, M. Kynta

Final Decision

Disposed Of

Acts Referred

Khasi Hills Autonomous District (Administration Of Elaka) Act, 1991 — Section 3

Judgement Text

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Case Metadata
  • Citation: (2025) 01 MEG CK 0001
  • Coram: W. Diengdoh, J
  • Bench: Single Bench
  • Advocates: K.Ch. Gautam, G.C. Myrboh, V.G.K. Kynta, M. Kynta
  • Result: Disposed Of
Referenced Acts & Sections

Khasi Hills Autonomous District (Administration Of Elaka) Act, 1991 — Section 3

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