ABAN MOMIN Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) A dispute between the petitioners and the respondent No. 4 as regard the status of Nokmaship of Rongrekgiri Akhing is the subject matter wherein, on an application before this Court registered as WP(C) No. 26 of 2014, vide order dtd. 8/3/2018, the matter was remanded to the Executive Member, Garo Hills Autonomous District Council (GHADC) to allow cross-examination of the petitioner's (therein) witnesses and a further direction was also given to the Chief Executive Member to dispose of any appeal arising thereto within one month.

(2.) On such remand, the learned Executive Member, GHADC took necessary steps in this regard and finally after hearing the parties, has passed the order dtd. 17/12/2019 holding that the respondent No. 4 is the Nokma of the Rongmutu clan and as such is entitled to be the joint Nokma of the Rongrekgiri Akhing along with the petitioners who are the Nokma from the Raksam clan. On being aggrieved by such order, the respondent therein has preferred an appeal before the learned Chief Executive Member, GHADC, who after hearing the parties has passed the order dtd. 16/10/2020 by dismissing the appeal and in effect, upheld the order of the learned Executive Member, GHADC.

(3.) The petitioners herein being aggrieved by the order of the learned Executive Member dtd. 17/12/2019 as well as the order of the learned Chief Executive Member dtd. 16/10/2020 have now once again approached this Court with a prayer that the orders impugned herein be set aside and quashed.