DORBAR SHNONG UMKYRPONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) THIS instant writ petition is directed against the issuance of the Land Holding Certificate Nos. 96, 95, 113 of 2008; 75, 78, 79, 81, 82, 91, 97, 98, 99, 100, 101, 102, 103 of 2009. Patta Nos. 3085, 3088 of 2009 and Preliminary settlement order No. 54 of 2005 -2006.

(2.) THE brief fact of the case in a nutshell is that:

(3.) ON the other hand, the learned counsel for the respondents' No. 10 to 22, Mr. H. Kharmih submitted that the respondent No, 10 to 22 has already sold the land in favour of the respondent No. 23 by means of Katcha Sale Deed, and on the basis of the Katcha Sale Deed, mutation was done and the land was transferred in favour of the respondent No. 23. As such, there is nothing wrong in the transaction.