Smti Prinibala Marak vs . State Of Meghalaya & Ors.
2022 Latest Caselaw 602 Meg

 Serial No. 05
 Regular List
                     HIGH COURT OF MEGHALAYA
                           AT SHILLONG

WP(C) No. 562 of 2019
                                          Date of Decision: 19.10.2022

Smti Prinibala Marak                Vs.    State of Meghalaya & Ors.

Coram:
                 Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s)       :    Mr. A.G. Momin, Adv.

For the Respondent(s)       :    Ms. S. Laloo, GA (For R 1&2)

Mr. S. Deb, Adv.

vice Mr. S. Dey, Adv. (For R 3) None (For R 4&5)

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

JUDGMENT AND ORDER (ORAL)

1. The petitioner is before this Court with a prayer for disposal

of the Nokmaship dispute of Bawagre A'khing, which is pending before

the respondent No. 3, being GHADC-REV Appeal No. 7 A/C of 2011.

2. An affidavit has been filed by the respondent No. 3,

wherein it has been stated that the delay caused was not due to laches

on the part of the Executive Member, i/c Land and Revenue, Garo Hills

Autonomous District Council (GHADC), but in fact the petitioner

herself did not pursue the matter in the right earnest.

3. Be that as it may, as the issue is limited only for disposal

of the pending matter before the Executive Member, i/c Land and

Revenue, Garo Hills Autonomous District Council (GHADC), it is

directed that the parties, i.e. the petitioner and the respondent herein to

cooperate and appear before Executive Member, i/c Land and Revenue,

Garo Hills Autonomous District Council (GHADC), on 01.11.2022 for

recommencement of hearing.

4. It is expected that the matter will then be disposed of as

expeditiously as possible.

5. With the above noted directions, this writ petition stands

closed and is accordingly disposed of.

JUDGE

Meghalaya 19.10.2022 "V. Lyndem-PS"