Smti. Pemilish D. Sangma vs The Garo Hills Autonomous District
2024 Latest Caselaw 570 Meg

High Court of Meghalaya

Smti. Pemilish D. Sangma vs The Garo Hills Autonomous District on 22 August, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

                                                             2024:MLHC:758




Serial No. 02
Supplementary List
                           HIGH COURT OF MEGHALAYA
                                 AT SHILLONG

   WP(C) No. 256 of 2019                       Date of Decision: 22.08.2024


   Smti. Pemilish D. Sangma                              :::Petitioner

          -Vs-

   1.The Garo Hills Autonomous District
   Council, represented by its Secretary,
   Tura West Garo Hills District, Meghalaya

   2.The Assistant Settlement Officer
   I/c Land Records, Garo Hills Autonomous
   District Council, Tura

   3.Smti. Bensilla Ch. Sangma
   W/o Cholish M. Marak
   R/o Mukdangra P.O Mukdangra
   P.S Garobadha South West Garo
   Hills, Meghalaya                                      :::Respondents

Coram:

Hon'ble Mr. Justice H. S. Thangkhiew, Chief Justice (Acting)

Appearance:

For the Petitioner/Appellant(s) : Ms. S. Bhattacharjee, Adv.

For the Respondent(s) : Mr. S. Dey, SC GHADC(For R 1&2) Mr. P.T. Sangma, Adv. (For R 3).

2024:MLHC:758

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

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


                                                                          JUDGMENT AND ORDER

1. For the reasons stated in the judgment dated 22.08.2022, passed in the

connected matter namely CRP No. 2 of 2019, whereby the matter had been

remanded for de novo trial, the impugned order namely O.O No. 14 dated

Tura, the 25.06.2019, passed by the Assistant Settlement Officer, I/c Land

Records, GHADC, resultantly also stand set aside and quashed.

2. Writ petition accordingly stands disposed of.

Chief Justice (Acting)

Meghalaya 22.08.2024 "D.Thabah-PS"

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