PATRICIA SYMPLI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The subject-matter of challenge in the instant writ petition is the Meghalaya State Policy for Weighbridges, 2018, which came into effect on 1st November, 2018, as well as the subsequent notification dated 30th November, 2018, whereby the new integrated check points and weighbridge-cum-check points were notified in terms of the notification dated 1st November, 2018.

(2.) From the pleadings, it appears that the writ petitioner was operating a weighbridge at Byndihati, situated at East Jaintia Hills District, Meghalaya. So far as the Meghalaya State Policy for Weighbridges, 2018, which was issued with a notification dated 1st November, 2018, as well as the subsequent notification dated 30th November, 2018 is concerned, it is clearly evident that the same have been issued pursuant to the order of the Hon'ble Supreme Court dated 6th November, 2015, in Special Leave to Appeal (C) No(s).17901-17902/2012. For convenience, the order dated 6th November, 2015, is reproduced hereinbelow:-

(3.) The special leave petitions are dismissed with the aforesaid direction. Consequently, the contempt petitions are also disposed of.