JELLENI SANGMA AND ORS. Vs. THE GARO HILLS AUTONOMOUS DISTRICT COUNCIL AND ORS.

JUDGEMENT

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

(2.) MR . R. Kar, learned counsel moved the petition on behalf of the petitioners, who submits that, the respondent No. 4 has fraudulently obtained some order relating to the Nokmaship of the said Akhing from the office of the Respondent Garo Hills Autonomous District Council. The learned counsel further contended that the petitioner was very much alive, but the court was convinced by the respondent No. 4 that she has already died. Therefore, he prayed that necessary order may be passed for the interest of justice.

(3.) ON the other hand, Mr. H.L. Shangreiso, learned counsel for the respondent No. 4 denied the allegation and submitted that the order has never been obtained in a fraudulent manner. So, there is nothing wrong with the order dated 06.02.1999.