PONGDO MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) At the desire of all the learned counsel appearing for the rival parties, this batch of three writ petitions were, for the sake of convenience, jointly heard, and are now being disposed of by this common judgment. I shall first deal with WP(C) No. 353(SH) of 2009, which has a chequered history. In this writ petition, the petitioner is the Nokma of Doracha Akhing, East Garo Hills District. The dispute is about the boundary between Depa Doratcha Akhing on the one hand and Chimanagshi Reserve Forest of the Govern-ment of Meghalaya on the other. It may be noted that in Misc. Case No. 568 of 1983 arising out of Civil Rule No. 1004 of 1983, wherein the petitioner was one of the parties, on the application filed by the State of Meghalaya against the Executive Member, In-Charge, Revenue, Garo Hills District Council, this Court by the order dated 19.8.1988 passed the following order over the disputed boundary:

(2.) On 9.6.89, this Court in the connected Misc. Case No.1099/88 passed another related order in the following manner:

(3.) On 18.9.89, yet another order was passed by this Court in the connected Misc. Case No.1099 of 1988, which reads thus: