MINGRAN T. SANGMA Vs. ABAL M. SANGMA

JUDGEMENT

(1.) In MC (WA) No.12 of 2023, the applicant seeks leave to appeal against a judgment and order of May 2, 2023 passed in WP (C) No.83 of 2015 to which the applicant herein was not a party.

(2.) The applicant claims to be seriously prejudiced by the relevant order to the extent that such order has directed a fresh investigation to be conducted into an incident of 2015 at the behest of the father of a person who was killed in what, according to the State and the applicant, was an encounter between the State police and Garo National Liberation Army insurgents.

(3.) WA No.13 of 2023 is the State's appeal against the same order.