MECKENSON MARAK Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) The challenge in this writ petition filed under 226 of the Constitution of India is to the order dated 27-02-2019 passed by the Secretary to the Executive Committee, GHADC, Tura appended as Annexure-4 to the writ petition.

(2.) Upon notice having been issued, affidavit-in-opposition has been filed on behalf of the respondents No. 1-4. However, an additional affidavit dated 24-07-2019 has been filed, para 2 thereof reads as under:

(3.) Perusal of para 2 quoted herein above provides that the order dated 27-02-2019 in connection with Khawahagra Market has been recalled/withdrawn. However, a prayer has been made that liberty be granted to pass a fresh speaking order after taking into consideration the various factors which was discussed in the Executive Committee meeting.