BANPYNDAPLANG MAWLONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) BY this writ petition, the petitioner is prayer for quashing the agreement dated 02.07.2013 (Annexure -3 to the writ petition) between the two private individuals i.e. the present petitioner and his wife i.e. respondent No.4 Smti.Ditis Jana and also for a writ in the nature of mandamus directing the Meghalaya State Commission for Women to desist from exercise power of adjudicating suit, cases and dispute and to confine its role to the power and function under the Meghalaya State Commission for Women Act, 2005 (for short 'the 'MSCW Act, 2005 ').

(2.) HEARD Dr. ODV Ladia, learned counsel for the petitioner and Mr. ND Chullai, learned Sr. GA assisted by Mr. S Sen Gupta, learned GA appearing for the respondents No.1 -3. None appears for the respondent No.4 inspite of proper service of notice of the present writ petition to her.

(3.) TO the contra, Mr.ND Chullai, learned Sr.GA appearing for the respondents No.1 -3 contended that the prayer sought for in the present writ petition is for withdrawing or recalling or quashing the said agreement i.e. agreement dated 02.07.2013 between the two private individuals i.e. the present petitioner and the respondent No.4 and as such, writ petition is not the proper forum for challenging the agreement between the two private individuals.