LAWS(MEGH)-2020-1-1

STEVIE M. MARAK & 2 ORS. Vs. GHADC

Decided On January 03, 2020
Stevie M. Marak And 2 Ors. Appellant
V/S
Ghadc Respondents

JUDGEMENT

(1.) The Petitioner No 1, Shri Stevie M. Marak is a Member of the Garo Hills Autonomous District Council (GHADC) from Boldamgri Constituency, the Petitioner No 2, Shri Boston Marak is also a Member of the GHADC from Nogorpara Constituency, while the Petitioner No 3, Shri Rupert N. Sangma is also another Member of the GHADC from Tura Constituency.

(2.) The above named Petitioners were duly elected to the GHADC in the General Election to the Garo Hills Autonomous District Council held in October 2015, the same being notified in 'The Gazette of Meghalaya' (Extraordinary) on the 16th October 2015.

(3.) The Executive Committee of the GHADC is led by Shri Dipul R. Marak the Member from Rochonpara Constituency who is a member of the Nationalist People's Party.