MAITHAN ALLOYS LTD. Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The issue in the writ petition centers around an Ordinance dated 18th December, 2018, promulgated by the Governor of Meghalaya, under Article 246 of the Constitution of India read with Entry 53 of List II of the Constitution of India, whereby the concerned respondent authorities have amended the Meghalaya Electricity Duty Act.

(2.) During the pendency of the writ petition, the said Ordinance has lapsed and a new Act by the name of the 'Meghalaya Electricity Duty (Amendment and Validation) Act, 2019' has been enacted by the State Assembly. This is evident from the earlier order dated 19th February, 2020, which is reproduced hereinbelow:-