STATE OF MEGHALAYA Vs. PUKASH N.SANGMA

JUDGEMENT

(1.) This is an application filed by the State respondents with a prayer for clarification of order dated 23-03-2020 passed by this Court insofar as it relates to the directions given therein. Similar applications have also been filed for which is it deemed fit and proper to pass a common order.

(2.) We have heard Mr. A.Kumar, learned AG alongwith Ms. S.G.Momin, Addl. Sr. GA for the applicant and also Mr. N.Mozika, learned Sr. counsel for respondent No. 1 and Mr. K.Paul, learned counsel for respondent No. 2.

(3.) Learned AG has submitted that vide the impugned judgment dated 18-03-2020 passed in WP(C). No. 10/2020, WP(C). No. 41/2020, WP(C). No. 54/2020 and WP(C). No. 60/2020, the learned Single Judge had disposed of the matter inter-alia with specific direction for re-auction of the coal present in the depots/site and also for the coal already lifted and in transit, not to be allowed for further transportation until the differential amount is tendered by the concerned parties.