THARSITA R. MARAK Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) The petitioner being aggrieved with the order dtd. 13/10/2020 passed by the Chief Executive Member, Garo Hills Autonomous District Council, Tura has assailed the same by way of the instant writ petition. It is contended by the writ petitioner that the subject matter in dispute is still under adjudication before the Chief Executive Member, Garo Hills Autonomous District Council, Tura as directed by this Court by order dtd. 9/7/2019 passed in WP (C) No. 150 of 2017, but in the intervening period the impugned order was passed.

(2.) The said impugned order on perusal it appears to have been passed by the Chief Executive Member allowing the respondent No. 5 to issue birth certificate, caste certificate etc., but however does not include the assets or transfer of the land in the A'khing.

(3.) An affidavit has been filed by the District Council respondents, wherein it has been categorically stated that the respondents, Garo Hills Autonomous District Council are willing to recall the said order dtd. 13/10/2020.