MICHAEL PARIAT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. Philemon Nongbri, learned counsel for the petitioner submits that in view of the averments made in the sub-para of paragraph 4 of the affidavit-in-opposition filed by the State respondents, the writ petition can be disposed of, inasmuch as, the matter is under active consideration by the State respondents. For the sake of convenience, the said sub-para is reproduced hereinbelow:

(2.) Mr. S.A.Sheikh, learned GA also concurs to the submissions made by the learned counsel for the petitioner, and does not object to the closing of the writ petition at this stage.

(3.) However, Mr. Philemon Nongbri, learned counsel for the petitioner further submits that with regard to other entitlements, the same may also be examined in conjunction with the process of regularisation of the writ petitioner.