DR. (MRS.) VALENSHA SURONG Vs. SMTI. BINA SAIKIA

JUDGEMENT

(1.) The brief fact of the case in a nutshell is that:

(2.) Heard Mr. H.S. Thangkhiew, learned Sr. counsel assisted by Mr. N. Mozika, learned counsel appearing for and on behalf of the petitioners who submits that the petitioner No. 1 is a member of the Scheduled Tribe belonging to the Khasi community of the State of Meghalaya and the petitioner No. 2 is the mother -in -law of the petitioner No. 1. He further submits that the respondent No. 3 had executed a registered Power of Attorney in favour of the petitioner No. 2 at Guwahati Sub -Registrar Office which is at Annexure -5 Page 20 of the writ petition and as per the Power of Attorney; the petitioner No. 2 was looking after the property in question and develop the property and since she is old now, she has decided to sell the property to the petitioner No. 1.

(3.) In reply to the submission advanced by Mr. H.S. Thangkhiew, learned Sr. counsel for the petitioners, Mr. S. Jindal, learned counsel for the respondent No. 3 submits that, when the respondent No. 3 came to know about the sale of property, she made an objection to the Office of the Deputy Commissioner, East Khasi Hills District, Shillong and the matter is still pending.