ANARKALI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.R. Lyngdoh, learned counsel for the petitioner.

(2.) Issue notice.

(3.) Mr. N.D. Chullai, learned AAG assisted by Mr. E.R. Chyne, learned GA is present and accepts notice on behalf of the respondents Nos. 1 to 5, so no further notice is called for in respect of these respondents.