BINOD KUMAR BAWRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has filed the instant petition with a prayer for setting aside the letter of confirmation dated 01.06.1998 issued by respondent No. 4, the Deed of Declaration dated 14.03.2001 executed by respondent No. 5 and registered by respondent No. 3 and also the certificate dated 23.06.2006 issued by respondent No. 2 in favour of respondent No. 5, the ex parte order dated 27.06.2007 passed by respondent No. 4.

(2.) The letter dated 01.06.1998 reveals that the Syiem of Raid Mawbuh has allowed Shri Wally Marbaniang respondent No. 5 to cultivate, use and possess the land within the following boundaries with certain conditions incorporated in the letter:-

(3.) The respondent No. 5 has executed the Deed of Declaration dated 14.03.2001 declaring therein that a plot of land at Umbir Village Raid Mawbuh Mylliem Mylliem Syiemship is owned and possessed by him as Serial No. 16 Regular List actual and legal owner, same was registered by respondent No. 3 vide certificate dated 23.06.2006. The Durbar of the Syiem Raid Mawbuh, Mylliem Syiemship, Umroi vide order dated 27.06.2007 passed in Misc. (Admn) Case No. 1 of 2007 titled Shri Wally Marbaniang v. Shri B.K. Bawri has concluded that the petitioner therein Shri Wally Marbaniang (respondent No. 5 herein) is the owner of the land.