MESSINGLAND SOHSHANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. O.A.I.Bang, learned counsel for the petitioner.

(2.) Issue notice.

(3.) Mr. K.Khan, learned AAG assisted by Mr. A.H.Kharwanlang, learned Addl. Sr. GA is present and accepts notice on behalf of the respondents No. 1, 2 and 3, as such, no further notice is called for on these respondents.