AMON RANA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. Gurung, learned counsel for and on behalf of the petitioner as well as Mr. A.Kumar, learned Advocate General assisted by Ms. R.Colney, learned GA for and on behalf of the respondents No. 1 to 3 and Ms. A.Paul, learned Assistant Solicitor General, Govt. of India for and on behalf of the respondents No. 45.

(2.) The issue here is refusal of granting Domicile Certificate to the petitioner. I feel the difficulties faced by the residents to get the Domicile Certificate and the Permanent Residence Certificate have become a great issue today which will have to be examined since the inception of India (Bharat Barsh). Therefore, I am of the view and that I will fail in my duty if I do not project the original India and its partition.

(3.) As we all know that India was one of the largest country in the world and there was no concept of Pakistan, Bangladesh and Afghanistan. They were in one country and was commanded by Hindu Kingdom but thereafter the Mughal came to India and captured the different parts of India and started ruling the country and at that point of time many conversion took place by force.