WENINGSON SANGMA Vs. SECRETARY, GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Matter taken up via Video Conferencing.

(2.) This is an application under Article 227 of the Constitution of India, challenging the order dated 23.10.2018 passed in Execution Case No. 7 of 2018 by the Chief Executive Member, GHADC.

(3.) The brief facts are that the petitioner is the headman of village Chibrajambal, P.O - Dokongsi, P.S- Kharkutta, North Garo Hills, Meghalaya who is tasked with the responsibility of administering the village for the well-being of the inhabitants. It appears that the private respondents, some time in the month of January, 2018 had stolen fish from the community pond, thereby causing damage and loss to the community. The matter was brought to the notice of the Village Court and in the proceedings that followed, after hearing all the parties concerned, fines were imposed upon the private respondents jointly and severely amounting to Rs. 24,000/- (Rupees Twenty-Four Thousand only). This penalty was imposed vide order dated 26.04.2018.