PAHAL COAL TRADERS Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application with a prayer for modification and alteration of the order dated 06-05-2020 passed by this Court in MC(WA). No. 10/2020, MC(WA). No. 11/2020 and MC(WA). No. 12/2020. Similar applications have also been filed for which is it deemed fit and proper to pass a common order.

(2.) The applicant who was arrayed as respondent No. 2 in the said MC(WA). No. 10/2020, MC(WA). No.11/2020 and MC(WA). No. 12/2020, M/s. Pahal Coal Traders Pvt. Ltd, represented by Ms. N.Saikia, learned counsel has submitted that the applications are filed with a prayer to direct the State respondents to list the exact number of trucks and the exact amount of coal in each truck which was allowed to transport the coal vide the related order of this Court.

(3.) Mr. K.Paul, learned counsel has also pointed out to the order dated 06-05-2020 and has submitted at paragraph 6 of the same, this Court has recorded that the learned counsel has submitted that he has no objection to the coal laden trucks in question to be allowed to transport the same on the condition being fulfilled as directed. However, Mr. K.Paul, has submitted that the said submission was inadvertently recorded, when infact, he has stated that if the applications of the State respondents are allowed, the appeal would become infructuous. Accordingly, the above submission is brought on record.