DEBIA SITA Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard G. Bam, learned counsel for the petitioner and Ms. P. Sangita, learned Govt. advocate appearing for respondent nos. 1 and 2. None appears on call for respondent no.3.

(2.) By filing this writ petition under article 226 of the Constitution of India, the petitioner has assailed the order dtd. 22/12/2022 passed by the Addl. Deputy Commissioner, Yachuli, Lower Subansiri District, thereby directing the petitioner and the respondent no.3 along with their respective two Head Gaonburah each to be present in the Neelam Village General Ground on 19/1/2023 at 9.00 hours for amicable settlement of the marital dispute between the petitioner and the respondent no.3. The Head Gaonburah of Yachuli and the Gaonburah of Dee Village were directed to oversee and supervise "Mel" proceedings and to submit the settlement report after completion of "Mel" proceedings.

(3.) The learned counsel for the petitioner has submitted that such a decision is contrary to the law laid down by this Court in the case of Registrar General, Gauhati High Court Vs. Union of India and Ors., 2013 (4) GLT 1109, which was passed by the Division Bench of this Court and it which was further followed by the Coordinate Bench of this Court in the case of Abu Maj Family Vs. The Addl. Deputy Commissioner, Nyapil and Anr., which was decided by order dtd. 13/2/2018, passed in WP(C) 181(AP)/2017.