Abdus Samad Sarkar vs GHADC & 3 Ors.

H. S. Thangkhiew, J

Mr. S. Dey, learned counsel for the District Council respondent submits that due to the on-going crisis in the GHADC, he has been unable to obtain full instructions to file the affidavit. He further submits that the situation as it pertains today is that the term of both the petitioner who is the Gaonbura of Haribhanga Part – I & II and the respondent No. 4 who is the Gaonbura of Chorbatapara, is to expire on 11th September, 2025. He submits that perhaps status quo may be ordered to be maintained, so that the villagers do not suffer due to the absence of a Gaonbura, till other development takes place.

Mr. S.K. Hassan, learned counsel for the petitioner and Mr. S.A. Sheikh, learned counsel for the respondents No. 4 also concur to the submission made by Mr. S. Dey, learned counsel for the respondents No. 1-3.

Accordingly, in view of the submissions of the learned counsel for the parties, list this matter on 23rd October, 2025.

It is expected on the next date, that affidavit should be on board and further orders can be passed in the matter.

In the interim, it is further provided that status quo shall be maintained till further orders as to the administration of the villages under the respective Gaonburas.