RIKMONI N. MARAK Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) BY this writ petition, the petitioners are assailing the order dated 10.01.2013 passed by the Chief Executive Member, Garo Hills District Council, Tura in Nengkra A'king GDC -Rev -/Appl. No. 5 A/C of 2007 (Annexure -VI to the writ petition) and the said order dated 10.01.2013 reads as follows: -

(2.) HEARD Mr. J Langsangliana, learned counsel for the petitioners, Mr. S. Dey, learned counsel for the respondents No. 1 -4 and Ms. Y Shylla, learned counsel for the respondent No. 5.

(3.) IN the course of hearing of the present writ petition, this Court put question to the parties as to whether or not the said Nengkra A'Khing GDC -Rev/Appl No. 5 A/C of 2007 had been finally disposed of and as to whether the submission of Mr. S. Dey, learned counsel for the respondents No. 1 -4 that the said bonafide mistake in passing the order dated 10.01.2013, had been corrected by the concerned Executive Member, GHADC, Tura to the extent indicated above or not? To these questions, learned counsel appearing for the parties submitted that the case is still pending and it had not been disposed of finally. In such circumstances, for abundant precaution, the order dated 10.01.2013, which reads as follows "parties present, heard their learned counsels submissions. Judgment & Order is pronounced in an open court which is prepared in a separate sheet. Appeal is allowed. Case stands disposed of" is hereby quashed. As submitted by the parties, the Chief Executive Member, GHADC, Tura shall proceed Nengkra A'Khing GDC -Rev/Appl No. 5 A/C of 2007 according to law.