THE STATE OF MEGHALAYA Vs. SHRI WANDELL PASSAH

JUDGEMENT

(1.) HEARD Mr. R. Gurung, learned GA appearing for the applicants (Respondent in the writ petition) and also Mr. S. Sen, learned counsel appearing for the respondents/writ petitioners.

(2.) MR . R. Gurung, learned counsel appearing for the applicants/respondents contended that the applicants/Respondents in the writ petition had already taken steps for complying with the directions of this court in the judgment and order dated 16.04.2014. However, full compliance with the directions of this court could not be completed within a period of 6(six) months mentioned in Para -15 of the judgment and order of this court dated 16.04.2014.

(3.) THIS court perused the present application.