BERONIKA SYIEMLIEH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. N.D.Chullai, learned AAG assisted by Ms. Z.E.Nongkynrih, learned GA has drawn the attention of this Court to the affidavit dtd. 31/3/2022 and more particularly, paragraph 6 wherein it has been stated that the land of the petitioners will not be necessary for the widening process. Paragraph 6 which is relevant is reproduced herein below:

(2.) In view of the statement made on affidavit by the state respondents, at this stage, nothing survives for consideration by this Court. However, petitioners are at liberty to agitate in case fresh cause of action arises.

(3.) Accordingly, writ petition is closed and stands disposed of.