JENAR MARAK Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) THE instant writ petition is filed by the petitioner Sri Jenar Marak, challenging the order dated 9-7-2004 passed by the Ld. Chief Executive Member, Garo Hills district Council, Tura in G. D. C.- Rev. (Misc.)Appeal No. 2 of 1999 whereby and where-under the Ld. Chief Executive Member, Garo hills District Council, Tura while disposing the aforesaid appeal of the petitioner filed against the order dated 21-12-1998 in case no. GDC-Rev/56 of 1998-99 wherein the executive Member, Garo Hills Autonomous district Council, awarded adjournment cost of Rs. 200/- (Rupees Two Hundred only), cancelled the periodic patta No. 2043 of the petitioner.

(2.) HEARD Mrs. S. Bhattacharjee, learned counsel for the petitioner as well as Mr. R. Choudhury, learned counsel for the respondent No. 3 and Mr. S. Dey, learned standing Counsel for GHADC, respondent nos. 1 and 2.

(3.) ON perusal of the records available before this Court, it appears that in some of the documents it is written as Garo Hills autonomous District Council and somewhere as Garo Hills District Council. On clarification, learned counsel of both sides submit that Garo Hills Autonomous District council and Garo Hills District Council are one and same and as such it is mentioned as 'district Council' in the following judgment.