KINTI CH. SANGMA Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) This writ petition is presented against the Judgment and Order dtd. 30/5/2019, passed by the Chief Executive Member, Garo Hills Autonomous District Council in GHADC-REV. Appeal No. 13 A.C. of 2016, setting aside the order dtd. 28/10/2016, passed by the Executive Member i/c Land Revenue, GHADC, Tura which further directed, for registration of the respondent No. 4 and 5 as Nokmas, of Tochapara II-19 (16) A'khing, and also for correction of the Genealogical Table.

(2.) This issue as can be seen from the records involves the claim of Nokmaship of Tochapara A'khing, for which the petitioner is the current Nokma. As per the Genealogical chart annexed at Annexure- I, it is seen that Sangchi Sangma Machik and Jebin Marak were the last recorded Nokmas along with Ringgat Marak, who became who became the husband of Sangchi Sangma Machik after the death of Jebin Marak. Thereafter, it appears that the said Ringgat Marak entered into matrimony with one Adim Ch. Sangma, and thereafter with the petitioner i.e. Kinti Ch. Sangma.

(3.) The claim of the respondent No. 4, stands on the footing that she is the granddaughter of Sanchi Ch. Sangma and daughter of Adim Ch. Sangma, and as such by the bloodline is entitled to occupy the office of Nokma. It appears that this dispute came up before the Executive Member i/c Land Revenue GHADC, Tura as to this claim of Nokmaship. The learned Executive Member then vide order dtd. 28/10/2016 as recorded therein by consensus, directed as follows:-