REGENT COMPUTRONICS PVT. LTD.

Smti Dore Sangma And Ors. Appellant

V/S

The Chief Executive Member, Garo Hills District Council And Ors Respondents

Referred Judgements :-

HUMTSE VILLAGE V. YAKHUM VILLAGE [REFERRED TO]
VINDEO V. ZIAKRUSE [REFERRED TO]
K. C. DORA V. G. AMMAMANAYUDU [REFERRED TO]
SUBRAMANYAN V. MUTTUSWAMY [REFERRED TO]
UNITED PROVINCES V. ATIQUE [REFERRED TO]
SATYADHYAN GHOSAL VS. DEORAJIN DEBI [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
FIRM OF ILLURI SUBBAYYA CHETTY AND SONS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ADDANKI TIRUVENKATA THATA DESIKA CHARYULU SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESENTATIVES VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GULABCHAND CHHOTALAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
EDWINGSON BAREH VS. STATE OF ASSAM [REFERRED TO]
DHARNI DHAR BHALLA VS. DISTRICT GO OPERATIVE BANK LIMITED [REFERRED TO]
STATE OF WEST BENGAL VS. INDIAN IRON AND STEEL CO LIMITED [REFERRED TO]
DISTRICT COUNCIL OF UNITED KHASI AND JAINTIA HILLS VS. SITIMON SAWIAN [REFERRED TO]
PREMIER AUTOMOBILES LIMITED AUTOMATIC ELECTRIC PVT LIMITED VS. KAMLEKAR SHANTARAM WADKE OF BOMBAY :ENGINEERING MAZDOOR SABHA [REFERRED TO]
LAL CHAND VS. RADHA KRISHAN [REFERRED TO]
DISTRICT COUNCIL OF THE JOWAI AUTONOMOUS DISTT JOWAI VS. DWET SINGH RYMBAI [REFERRED TO]
INDER MOHAN LAL VS. RAMESH KHANNA [REFERRED TO]
SECRETARY OF STATE VS. MASK AND CO [REFERRED TO]

JUDGEMENT

(1.) In this batch of cases, common, questions of law are involved. A common judgment is therefore being passed on the question of law. One of the questions relate to the validity and effect of section 11 of the Garo Hills Autonomous District (Social Customs and Usages) Validating Act, 1958, hereinafter the Act, which was inserted by the Garo Autonomous District (Social Customs and Usages) Validating (Amendment) Act, 1972. Sec. 11, whose validity has been assailed in some of these petitions reads follows:-

(2.) To appreciate the later submission, we have note certain provisions of the Act, which was enacted in 1959 to remove doubts which had arisen as to the legal force of the social customs and usages prevails in the District of Garo Hills. The Act was, thereafter anacted to validate those social customs and usages which were not against morality or public policy. Sections 7, 8 and 9 are the relevant provisions of the Act which need be noted. They read as below:-

(3.) To appreciate the rival contentions advanced, it would be appropriate to first acquaint ourselves as to the meaning and significance of the word "Nokma" and "Akhing". The word "Nokma" has been defined in section 4 (8) of the Act as "head of a clan or machong who holds any land as custodian on behalf of a clan or machong." The word "Akhing" has been defined in the Garo Hills District (Jhum) Regulation, 1954, in its section 2 (1) as below:-

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SMTI DORE SANGMA AND ORS. Vs. THE CHIEF EXECUTIVE MEMBER, GARO HILLS DISTRICT COUNCIL & ORS

Referred Judgements :-

JUDGEMENT

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