DEMIAN R MARAK Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL, TURA

JUDGEMENT

(1.) Heard.

(2.) BY means of this writ petition, the petitioner has challenged the order dated 16.01.2013, passed by the Secretary, Executive Committee, Garo Hills Autonomous District Council, Tura, awarding a contract of realization of toll, at Toll Gate at New Putimari Soenang to Shri Jampingstone Areng (respondent No. 3).

(3.) RESPONDENTS have filed their counter affidavits. But what has been pleaded by them is that Garo Hills Autonomous District Council (Market Tax) Regulation, 1970 is not applicable to the toll gate.