LAWS(MEGH)-2021-2-6

GAVIN M. MYLLIEM Vs. STATE OF MEGHALAYA

Decided On February 04, 2021
Gavin M. Mylliem Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) The subject matter of challenge in the instant writ proceeding is a letter dated 25th January, 2019, issued by the Commissioner of Transport, Meghalaya, Shillong, addressed to Shri Win Pale, Wahhiajer, West Jaintia Hills District. The writ petitioner has made Shri Win Pale as private respondent No. 7 in the instant writ proceedings.

(2.) In order to appreciate the contention of the writ petitioner, it is necessary at first to reproduce the letter dated 25th January, 2019, and the same is reproduced hereinbelow:-

(3.) In this connection you are requested to submit your willingness and acceptance to operate the above weighbridge at the said location at the earliest.