NIKIRU WAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This matter has been taken up today via video conferencing.

(2.) Heard Mr. Philemon Nongbri, learned counsel for the petitioners who submits that the Division Bench of this Court while remanding these matters to this Court for fresh adjudication has vide order dated 20.06.2017 in WA. No. 90 of 2016 inter alia observed as follows:

(3.) It is therefore prayed that the proforma respondents are not required for determination of these instant writ petitions.