SHILLONG RECREATION GROUND TRUST Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ petition has, quite unfortunately, remained pending for nearly two years without any basis whatsoever. However, since the merits of the matter may have previously been gone into and there is also a contempt application which has been filed, an indication was given by this Court in the order of June 9, 2023 that this was not an appropriate challenge to be entertained in respect of a show-cause notice under Article 226 of the Constitution.

(2.) Indeed, the third paragraph of the order dated June 9, 2023 provided as follows:

(3.) On behalf of the writ petitioners three principal grounds have been taken after establishing the fundamental premise that it is not as if a writ petition would never be maintainable against a show-cause notice but only that a writ court exercises self-restraint in some cases in not jumping the gun and requiring the noticee to show cause and for the initial determination to be completed before the relevant authority.