(1.) Four writ petitions for the same incident on 14.05.2010, in which four persons had been killed due to the firing by the Assam Police personnel, seeking similar relief against the same respondents are taken up for being disposed of by a common judgment and order. Accordingly, by this common judgment and order, these four writ petitions are being disposed of.
(2.) The names of the four persons killed in the said incidents are (L) Dennis Nongsiej, (L) Ekrose Rani, (L) Charles Lyngkhoi and (L) Columbus Hoojon. The writ petitioner Smti.Glotilda Syiem of Writ Petition No.144/2010 is the wife of (L) Dennis Nongsiej, writ petitioner Smti.Ledina Sohshang of Writ Petition No.145/2010 is the wife of (L) Ekrose Rani, writ petitioner Smti.Pairen Rynniaw of Writ Petition No.146/2010 is the wife of (L) Charles Lyngkhoi and writ petitioner Smti. Makdalena Langte of Writ Petition No.147/2010 is the wife of (L) Columbus Hoojon.
(3.) Heard Mr. HL Shangreiso, learned counsel appearing for the writ petitioners. Also heard Mr. R Deb Nath, learned CGC appearing for the respondent No.1, Mr. H Abraham, learned counsel appearing for the respondents No.2-6 and Mr. KS Kynjing, learned Advocate General, Meghalaya appearing for the respondents No.7-11.