STATE OF MEGHALAYA Vs. ABHIJT BASUMATARY

JUDGEMENT

(1.) Issue notice.

(2.) Mr. A.S. Siddiqui, learned counsel accepts notice on behalf of the respondent No. 1.

(3.) An application has been filed for impleadment of one Shri Abdul Ahad Choudhury against whom several allegations have been made in the main petition and Shri Abdul Ahad Choudhury has not been impleaded as party. It is alleged that the main writ petition was based on a complaint filed by the respondent who is relying on several documents authored by said Shri Abdul Ahad Choudhury.