Meghalaya High Court
Election LawAdministrative and Public Law

Meghalaya High Court declines to order GHADC elections while delimitation process is underway

NILBERTH CH MARAK AND ANR. vs STATE OF MEGHALAYA AND ORS.

Meghalaya High CourtJUDGMENT: September 28, 20262 MIN READSOURCE JUDGMENT
Meghalaya High Court declines to order GHADC elections while delimitation process is underway. NILBERTH CH MARAK AND ANR. vs STATE OF MEGHALAYA AND ORS.. Meghalaya High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The petitioner filed a public interest litigation seeking directions to conduct the general election to the Garo Hills Autonomous District Council (GHADC), impose administrative rules, or grant other appropriate relief

Source reference: p. 2, para. 1

The State stated that the election had been postponed due to the law-and-order situation and that a notification dated 11 March 2026 postponed it until further orders

Source reference: p. 2, para. 2

On 18 March 2026, the Governor extended the Council’s and its members’ term for six months, from 19 April to 18 October 2026, citing the impracticability of holding elections

Source reference: p. 3, para. 3

The GHADC subsequently constituted a committee to review constituency boundaries and submit delimitation recommendations within six months

Source reference: pp. 3–5, paras. 4–6
02

Issues

Whether the Court should direct the authorities to conduct the GHADC general election or impose administrative rules at that stage

Source reference: p. 2, para. 1; p. 5, para. 7

Whether the petitioner’s locus and the merits of the parties’ contentions required determination in the present petition

Source reference: p. 5, para. 7
03

Law Applied

The Court noted that the Governor’s extension of the GHADC’s term was made under the proviso to sub-paragraph (6A) of paragraph 2 of the Sixth Schedule to the Constitution of India, read with the proviso to sub-rule (1) of Rule 7 of the Assam and Meghalaya Autonomous Districts (Constitution of District Councils) Rules, 1951, as amended

Source reference: p. 3, para. 3

These provisions were cited as the basis for extending the Council’s term when circumstances made holding elections impracticable. The Court did not decide any substantive question concerning the interpretation or application of those provisions.

Source reference: p. 3, para. 3
04

Reasoning

In light of the postponement of the election, the six-month extension of the Council’s term, and the ongoing delimitation process—with recommendations due within six months—the Court considered it inappropriate to grant the requested relief at that stage

Source reference: pp. 3–5, paras. 3–7

It did not determine the petitioner’s locus or the merits, leaving all parties’ contentions open

Source reference: p. 5, para. 7
05

Holding

The Court declined to grant the requested directions at that time and disposed of the petition

It left open the petitioner’s right to file an appropriate petition if elections were not held within a reasonable time, and expressly kept the questions of locus and merits undecided

Source reference: p. 5, para. 7
Meghalaya High Court

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NILBERTH CH MARAK AND ANR.vsSTATE OF MEGHALAYA AND ORS.

Meghalaya High Court · September 28, 2026

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