RAHUL S. SURONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) CHALLENGE in this writ petition is to the letter/order dated 27.08.2013 to the representative of (L) Smti. B. Surong i.e. the Grandmother of the present writ petitioner, that the provisional allotment of the Stall No. 25, Meghalaya Urban Development Authority (for short 'MUDA') Shopping Complex to (L) Smti. B. Surong is terminated with immediate effect. For easy reference, the said letter/order dated 27.08.2013 (Annexure -8 to the writ petition) is quoted hereunder: -

(2.) HEARD Mr. R Kar, learned counsel for the petitioner and Mr. N.D. Chullai, learned Sr. GA assisted by Mr. S. Sen Gupta, learned GA appearing for the respondents No. 1 & 2. Also heard Mr. S.P. Mahanta, learned counsel for the respondent No. 3. None appears for the respondent No. 4 without showing any cause.

(3.) AFTER the death of his grandmother (L) B. Surong, on 09.12.2008, the petitioner filed an application dated 03.05.2012 requesting to transfer the said Stall i.e. Stall No. 25 MUDA, Shopping Complex from the name of his late grandmother Smti. B. Surong to his name being the nominee and legal heir, vide no objection certificate dated 22.04.2005 issued by his late grandmother Smti. B. Surong during her lifetime. After a lapsed of one year from the date of filing the said application, the Secretary, MUDA issued a letter dated 20.06.2013 to the petitioner and one Smti. Anita Lanong asking them to appear for hearing regarding the Stall No. 25 MUDA, Shopping Complex, Police Bazar at the office chamber of the Member Secretary, MUDA. In the writ petition, it is categorically pleaded that there was no hearing on 20.06.2013 regarding the said Stall No. 25 and no further date was fixed for hearing.