DOKEN RABHA Vs. TAPON RABHA

JUDGEMENT

(1.) Pursuant to the order dtd. 25/8/2022, Mr. S. Dey, learned Standing counsel for the GHADC has produced a Notification dtd. 24/11/2020 issued by the Commissioner and Secretary to the Govt. of Meghalaya, District Council Affairs, Department.

(2.) By the said Notification, powers have been vested upon the said Judicial Officers as Assistant Judges, District Council Court, Tura under Rule 11 of the Garo Hills Autonomous District (Administration of Justice) Rules, 1953.

(3.) However, as noted yesterday the seal of the Assistant Judge in the impugned order reads as Assistant Judge, District and Sessions, District Council Courts, GHADC, Tura, which is erroneous. Accordingly, the concerned officer is directed to correct the anomaly to avoid any future complications.