DOMINIC MYRTHONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Pursuant to the direction of this Court dtd. 1/12/2021 seeking clarifications from the State respondents on three aspects namely:

(2.) Para 6 of the affidavit detailing the exact situation of the said coal for the sake of convenience is reproduced herein below:

(3.) It is noted that this instant writ petition is confined to a prayer for revalidation of challans which expired and as indicated in the affidavit, is for 527 challans for an amount of 6,324 MT of coal which had been issued in favour of the petitioner.