SANTOSH R. MARAK Vs. CLEVERT M. SANGMA

JUDGEMENT

(1.) BY means of this petition filed under Article 227 (read with Article 226) of the Constitution of India, the petitioner has sought transfer of Original Suit (Damage Suit) No. 1 of 2008 Shri Santosh R. Marak vrs. Shri Clevert. M. Sangma and others from the Court of S.R.R. Marak, Magistrate First Class of Subordinate District Autonomous Council Court, Tura to the Court of Addl. Deputy Commissioner/District Judge, Tura.

(2.) NO one has turned up on behalf of the defendants/respondents. Petitioner/plaintiff has filed affidavit of service which is on record. As such, learned counsel for the petitioner is heard.

(3.) ATTENTION of this Court is drawn to copy of order dated 10 -8 -2012 whereby the Deputy Commissioner, West Garo Hills, Tura, transferred the suit to the Court run by Garo Hills Autonomous District Council, Tura. Attention of this Court is also drawn to government order No. LJ (B) 181/74/184, dated 29th July, 2010 whereby the government had directed the regular courts to transfer the suits between tribals vrs. tribals to the courts run by District Autonomous Council Courts.