STATE OF MEGHALAYA Vs. HARIJAN PANCHAYAT COMMITTEE

JUDGEMENT

(1.) Despite affording the parties considerable time for a negotiated settlement, no settlement has been forthcoming.

(2.) The State submits that following the request by the relevant residents, the State has increased the extent of allocation and even the individual plot sizes. The State says that there has been no response from the residents. However, the residents claim that the proposal upon increasing of the extent of allocation or the plot sizes has not been forwarded.

(3.) It is the further submission on behalf of the residents that they have approached the Central government and the Central government is apparently looking into the request sympathetically.