MATTIBABHA KHARKRANG Vs. SECRETARY TO GOVERNMENT OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. B. Bhattacharjee, learned counsel for the petitioner as well as Mr. N. Mozika, learned counsel for the respondents No. 5 & 6/MeECL and Mrs. S. Bhattacharjee, learned GA for the State respondents No. 1-4.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that since the respondents No. 5 & 6/MeECL has already taken a resolution and forwarded a letter to the Deputy Commissioner, East Khasi Hills District, Shillong as reflected in Annexure-2 of the counter affidavit filed by the MeECL, the matter can be disposed of with necessary directions, to which the learned counsel for the respondents No. 5 & 6/MeECL has no objection.