FLAMING B. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner complains of rampant power cuts in the State and the arbitrary load-shedding that has been resorted to by the respondent officials.

(2.) Ironically, even while the order is being dictated, the power supply to this Court has been interrupted. The power has resumed within a few second, but it may be a sign that the State ought to give an adequate answer.

(3.) It is submitted on behalf of the second respondent Chairman of the Meghalaya Energy Corporation Limited that the monthly demand of power is to the extent of 200 million units and the availability is only 88 million units. According to the second respondent, such shortfall is because of a power plant in Tripura being shut down for technical reasons and the State finding no alternative source for power.