SUBODH KUMAR TIWARI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard.

(2.) Issue notice.

(3.) Mr. A. Kumar learned Advocate General accepts notice on behalf of respondents No. 1 and 2. Dr. N. Mozika, Senior Advocate accepts notice on behalf of respondent No. 5. Let notice for service on respondents No. 3 and 4 be given dasti to learned counsel for the petitioner.