ABDUL MANNAF Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) This is an appeal from a judgment and order dtd. 23/8/2024 passed by a learned single judge, dismissing the writ petition of the appellant.

(2.) Initially, there were two issues involved in the appeal. The first was bifurcation of Borshibandha and Goladigli Part-II village by creation of Goladigli Part-II village. The second was the appointment of respondent No.5 as Goanbura of Goladigli Part-II village after this bifurcation.

(3.) During continuance of the appeal, it transpired that the term of the respondent No.5 had expired on 30/11/2024 and not renewed by the authorities. Therefore, the first issue became dead.