AZIBAR RAHMAN SON OF KASHEM ALI Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. M.F.Qureshi, learned counsel for the petitioner, Mr. S.Dey, learned counsel for the respondent No. 1- GHADC and Mr. S.Thapa, learned counsel for the respondent No.2.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) Learned counsel for the petitioner submits that the petitioner is a Goanbura (Headman) of a Village called Puskornipara situated in Garo Hills and he has been removed by the Garo Hills Autonomous District Council (for short GHADC) without proper enquiry as required under Section 162 (A) and (B) of the Land Laws of Assam which was adopted by the GHADC in the year 1954. Hence, this instant petition.