KANGSE R.MARAK Vs. GARO HILLS AUTONOMOUS

JUDGEMENT

(1.) By the instant misc. application, the respondents No. 4 and 5 in WP(C). No. 152 of 2025, as applicants are before this Court assailing an Order No. 62 /GHADC/ Land and Revenue/ 2025, dtd. 30/5/2025, passed by the Deputy Chief Executive Member, Land & Revenue, GHADC, whereby permission has been granted to remove some quantity of bamboo felled by Maharis of Wakso A'khing as the same may be damaged if not transported urgently.

(2.) Mr. A.G.Momin, learned counsel for the applicants submits that inspite of the pendency of the matter before this Court, the respondents are seeking to extract and transport the bamboo. As such, he prays that the order allowing the same be interfered with.

(3.) Mr. S.Dey, learned SC for the GHADC respondents No. 1-3 and Mr. P.T.Sangma, learned counsel for the respondent No. 4, have voiced their objections and submitted that the felling of bamboo is done by the recognised Nokma i.e. the respondent in the writ petition and there is no illegality involved. Further, the forest not being under the jurisdiction of the Forest Department, or a Council Forest or a Mahari Forest, as such, permission was granted. They further submitted that this misc. application is incompetent and the writ petitioner should have approached the Chief Executive Member.