RANJENG G. SANGMA Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL AND ORS.

JUDGEMENT

(1.) THE brief story of the case in a nutshell is that:

(2.) MR . G.S. Massar, learned Sr. counsel assisted by Mr. J.M. Thangkhiew, learned counsel appear for and on behalf of the petitioner and submits that, initially an appeal was moved before the Chief Executive Member, Garo Hills Autonomous District Council, Tura by one Shri Natje Ch. Marak who is the respondent No. 4 in this instant writ petition against the impugned judgment and order dated 22.12.2008 passed by the Executive Member, In -charge Land Revenue etc, Garo Hills Autonomous District Council, Tura.

(3.) SUBSEQUENTLY , the respondent No. 4 who is the appellant before the Chief Executive Member, Garo Hills Autonomous District Council, Tura had withdrawn the said appeal and filed an application for withdrawal dated 04.11.2009. But, the reason best known to the Chief Executive Member, Garo Hills Autonomous District Council, Tura after almost 4(four) years sou moto passed the impugned judgment and order dated 23.08.2013. Being aggrieved by the said impugned judgment and order, the petitioner approached this court by way of this instant writ petition.