LOTHINA D SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The writ appeal is in respect of the judgment and order rendered by a learned Single Judge on 2nd August, 2019, in WP(C) No. 313 of 2016 (Shri Sengteng Ch. Marak & Ors. v. State of Meghalaya & Ors.). By the impunged judgment and order, the learned Single Judge dismissed the writ petition with the following observations:-