SHRI. GELSON CH MARAK & ANR. Vs. G.H.A.D.C & ORS.

JUDGEMENT

(1.) Heard Ms. S.G. Momin, learned counsel for the petitioner and Mr. S. Dey, learned counsel for the respondent No. 1 and 2 as well as Mr. H.L. Shangreiso, learned counsel for the respondent No. 3 and 4.

(2.) This writ petition is directed against the order dated 31.08.2016 passed by the Learned Chief Executive Member GHADC in GHADC Rev/ Appeal No. 57 (A/c) of 2015 by which the writ petitioners claim to Nokmaship of Malchapara Akhing has been dismissed.

(3.) The case the petitioners is that they represent the Cheran Sangma Clan of Malchapara Akhing in West Garo Hills and that many years ago due to the onslaught of some epidemic, the petitioners' clan left the said Akhing and that due to the absence of the Cheran Sangma Clan the respondents who belong to the Agitok Jamdam Sangma clan took possession of the Akhing and have continued management of the said Akhing till date.