DIWAN A. SANGMA Vs. CHIEF EXECUTIVE MEMBER, GARO HILLS

JUDGEMENT

(1.) The petitioners, said to be the Nokma of Rangmalgre III-28(5) Aking have approached this Court with this instant petition on being aggrieved by the order of the respondent No. 2/Executive Member, Garo Hills Autonomous District Council, Tura dtd. 23/8/2016 whereby the registration of the Nokmaship of the petitioners have been cancelled, and also by the order dtd. 23/3/2018 passed by the respondent No. 1/Chief Executive Member, Garo Hills Autonomous District Council, Tura, who has upheld the said order dtd. 23/8/2016 in appeal.

(2.) Heard Mr. E.B. Sangma, learned counsel for the petitioners who has submitted that the petitioner No. 2 belongs to the 'Chambugong Clan' coming from the lineage of the genealogical tree of the Rangmalgre III- 28(5) Aking Nokma family, being the biological daughter of late Rakji Marak who was the daughter of late Gatran Sangma and late Watme Marak Mechik (female) who were the then Nokma of Rangmalgre III- 28(5).

(3.) The learned counsel has further submitted that after the demise of the last recorded Nokmas of Rangmalgre Aking, Raban Sangma and Nosing Marak, an application was filed before the respondent No. 2 by Shri. Duran Marak, the matrilineal uncle of the petitioner No. 2 for registration of the names of the petitioner No. 2 and her husband as the Nokma of Rangmalgre III-28(5) Aking. The application was registered as GDC-30 A/C of 2003-2004. On an enquiry conducted by the Mouzadar and after complying with all the formalities, a report dtd. 18/11/2003 was filed by the Mouzadar and the respondent No. 2 on being satisfied with the same, has accordingly registered the names of the petitioners herein as the successor Nokmas of Rangmalgre Aking III-28(5) vide order dtd. 3/12/2003.