KALJIN MARAK Vs. GARO HILLS AUTONOMOUS DIST. COUNCIL

JUDGEMENT

(1.) Heard Ms. B.F. Kharwanlang, learned counsel appearing for the petitioners and also Mr. S. Dey, learned counsel appearing for the respondent Nos. 1-3, Mr. P. Nongbri, learned counsel for the respondent No.4 and Mr. K.P. Bhattacharjee, learned counsel for the respondent No.5.

(2.) This writ petition has been filed by the petitioners assailing the impugned order dtd. 14/3/2017 passed by the respondent No.3, Executive Member I/C Land and Revenue, Garo Hills Autonomous District Council (GHADC), Tura and the impugned order dtd. 15/6/2016 passed in GDC/Rev Appeal No.7 (A/C) of 2016 by the respondent No. 2 Chief Executive Member, GHADC rejecting the prayer of the petitioner to cancel the patta issued in favor of the respondent Nos. 4 and 5.

(3.) The fact of the case is that a portion of land measuring 5 bighas located at NH-51 in West Garo Hills was settled in favor of the respondent No.4 by the District Council on the basis of no objection given by the then Nokma of Samingre Aking. Subsequently, a part of the said land measuring 2 bighas, 2 khatas, 4 leshas was transferred to the respondent No.5.