SATYA NARAYAN ROY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P. Nongbri, learned counsel for the petitioner.

(2.) Mr. N.D. Chullai, learned AAG along with Mr. E.R. Chyne, learned GA has accepted notice on behalf of the State respondents, as such, no formal notice is required to be issued upon such respondents.

(3.) However, the petitioner is to ensure that copy of the petition is served upon the State respondents.