SING N SANGMA Vs. GARO HILLS AUTONOMOUS

JUDGEMENT

(1.) Heard Mr. A.G. Momin, learned counsel for the petitioner as well as Mr. S. Dey, learned Standing counsel for the respondents No. 1-3/GHADC and Mr. P.T. Sangma, learned counsel for the respondents No. 4 & 5.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that, while deciding the existing Nokmaship, the Executive Member and the Chief Executive Member of GHADC bypass the documents which are at Annexure-1 Page 17 and Annexure-III at Page 20 of the writ petition. So, necessary directions may be passed.