IN RE SOU MOTU FOR EFFICIENT MANAGEMENT OF CLEANLINESS & HYGIENIC CONDITIONS IN SHILLONG CITY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Ms. A. Paul, ASG Considering the importance of the matter, we requested Mr. T.T. Diengdoh, learned Senior counsel who is present in the Court to assist the Court as Amicus Curiae and he has agreed.

(2.) Let office provide a copy of complete papers of this file to him.

(3.) Dr. N. Mozika, learned Senior counsel appearing for the State submitted that the Supervisory Committee constituted vide notification dated 02.06.2017, held its last meeting in October, 2019 and thereafter no meeting has been held. He therefore prayed that hearing of the matter may be deferred for some time so as to enable the Supervisory Committee to make further deliberations.