AKKI A.SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The writ petitioner is before this Court against the order dtd. 24/5/2022 issued by respondent No. 4, the Deputy Commissioner (Revenue), East Garo Hills District, Williamnagar. The said impugned notice had been issued to the writ petitioner under Sec. 4 (2) of The Meghalaya Public Premises (Eviction Unauthorised Occupants) Act, 1980, directing the petitioner to vacate the wet canteen inside the campus of the Police Reserve at Williamnagar immediately.

(2.) The main contention of the petitioner is that the said impugned notice is unsustainable as the same has been issued without affording any opportunity to the petitioner which is mandatory under Sec. 3 of the Act.

(3.) Mr. K.Paul, learned Sr. counsel assisted by Mr. S. Chanda, learned counsel for the petitioner submits that in pursuance to the said impugned notice, the said premises has been put under lock and key by the respondents. He further submits that the entire action is being done without due process of law which calls for interference by this Court.