DEHILA D. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has approached this Court with this petition under Article 226 of the Constitution of India seeking for issuance of a writ in the nature of mandamus calling for re-survey of the land known as Simsanggre A.king land/Ampangdamgre which has been acquired by the respondent authorities for establishing Williamnagar Township.

(2.) The petitioner claiming to be the Nokma of Simsanggre Dawa A.king IV-56(5) land which is known as Ampangdamgre situated at Williamnagar in the East Garo Hills District of Meghalaya has stated that during the time of her predecessor-in-interest (L) Gosin Marak, the Government of Meghalaya has expressed its view to acquire the land falling within Simsanggre A.king along with the A.king land under 6(six) other Nokmas, altogether 7(seven) Nokmas for the purpose of establishing the Township of Williamnagar. In this regard, proceedings under Sec. 4 of the Land Acquisition Act, 1894 was drawn up and Notification No. RDA 45/78/179 dtd. 28/7/1983 was accordingly published.

(3.) The petitioner has also referred to an agreement entered by the Government with the six Nokmas as indicated in the agreement, however the predecessor-in-interest of the petitioner, (L) Gosin Marak was not included in the said agreement dtd. 8/1/1972.