JUDGEMENT
Mohammad Yaqoob Mir; CJ. -
(1.)Viz-a-viz admission of this petition, heard learned counsel for the parties.
(2.)Admittedly, petitioner was elected as Waheh Shnong (Headman) of Village Sutnga, his term has expired on 24.03.2018.
(3.)Provision of the Jaintia Hills Autonomous District (Establishment of Elaka and Village and Election Appointment, Powers, Function and Jurisdiction of Dolloi/Sirdar/Waheh Shnong) Act 2015 provides for holding elections in absence whereof, under Section 30 of the Act Dolloi/Sirdor has to recommend in writing to the Executive Committee name of the person for consideration of appointment of Acting Waheh Shnong, that too has not happened. Petitioner had communicated to the Dolloi/Sirdar to fix the date for conduct of election but prior thereto, on 10.01.2019, the Administrative Officer, Jaintia Hills Autonomous District Council, Jowai has informed the Dolloi/Sirdar to conduct the Dorbar for election of Headman at Village Sutnga which he has not responded. On 18.01.2019, the Administrative Officer, Jaintia Hills Autonomous District Council, Jowai has informed respondent No. 4 (Sirdar) that Selfdanial Lyngdoh is recognized as Acting Headman of the Village Sutnga. Aggrieved whereof, petitioner has filed the instant petition projecting therein, that the action of the respondent Administrative Officer is with a design i.e., appointment of respondent No. 5 will have direct or indirect impact on the upcoming District Council Election scheduled on 27.02.2019.
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