EANUS ALI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By the instant Misc. application, the petitioners/applicants has prayed for impleadment of the Meghalaya Lokayukta, Shillong represented by its Secretary and the Chairperson, Meghalaya Lokayukta, Shillong as respondent No. 6 and 7. The same is not objected to by the learned counsel for the respondents.

(2.) Accordingly, the Meghalaya Lokayukta, Shillong represented by its Secretary and the Chairperson, Meghalaya Lokayukta, Shillong are impleaded as respondent No. 6 and 7. Registry to make necessary corrections in the Cause Title.

(3.) The instant Misc. Case is accordingly disposed of.