ETARSON A. SANGMA Vs. G.H.A.D.C

JUDGEMENT

(1.) Heard Mr. P.T. Sangma, learned counsel for the petitioner and Mr. S. Dey, learned counsel for the respondent Nos. 1-3, Mr. P. Yobin, learned counsel for the respondent No. 5.

(2.) The petitioners are before this Court assailing the order dtd. 17/3/2017, passed by the Chief Executive Member, whereby an order dtd. 23/8/2016 passed by the Executive Member I/C Land and Revenue, G.H.A.D.C against Case No. Rev.7/A/C of 2015 has been upheld.

(3.) Apart from the grievance of the petitioners and their claims to be the daughter and son-in-law of the last recorded Nokma and as such entitled to be notified as Nokma, what can be seen from the materials before this Court is that, this instant matter was the subject of earlier writ proceedings namely WP(C) No. 35 of 2014. This Court by order dtd. 9/2/2015, while disposing of the said writ petition at Paragraphs- 5 and 6, had directed as follows: