KANGSE R. MARAK Vs. G.H.A.D.C.

JUDGEMENT

(1.) The pleaded case of the petitioners are that they are sisters and nieces of the last undisputed Nokma (L. Thaje Marak Mechik and (L. Kaman Sangma Measa in respect of the Akhing known as Wakso IV 51 (A. belonging to Rangso clan. Further case is that as the petitioner was a minor at that point of time, the clan people appointed the respondent No. 4 as the Nokma of the said Akhing. In the year 2007 the Chra of the Akhing namely Shri Kewin R. Marak applied for registering the name of the elected Nokma, which was objected to by the petitioner. However, due to non-appearance of the petitioner in the proceedings, the matter was decided exparte by order dated 12th June, 2007, by the Executive Member i/c Land and Revenue. G.H.A.D.C. and the respondent No. 4 was recorded as the registered Nokma. Though this order was rendered on 12th June, 2007 the petitioner herein preferred an appeal only on 3rd October, 2007 before the Chief Executive Member, G.H.A.D.C. Tura against the said order.

(2.) It seems before this forum also, the petitioner herein failed to contest the case and as per the findings of the learned Chief Executive Member, the absence was without any sufficient cause. The appeal was thus dismissed by order dated 12th March, 2010. Thereafter, on an order being passed by the Executive Member, I/c Land and Revenue, G.H.A.D.C. dated 6th December, 2016 registering the daughter of the respondent No. 4 as the new Nokma, the petitioner is before this Court assailing the entire proceedings i.e. the order dated 12th June, 2007 passed by the Executive Member i/c Land and Revenue. G.H.A.D.C, order dated 12th March, 2010 passed by the Chief Executive Member, G.H.A.D.C. and order dated 6th December, 2016 passed by the Executive Member i/c Land and Revenue. G.H.A.D.C.

(3.) I have heard learned counsel for the parties present. Though notice was served on respondents Nos. 4,5 and 6, no appearance has been made on their behalf.