MITILLA CH MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the order No. Com/Trans/WB/147, dated 2nd September, 2015 issued by the Commissioner of Transport, Meghalaya, Shillong and order dated 4th September, 2015 for taking over of M/s Momin Weighbridge at Sarangma, North Garo Hills.

(2.) At the outset, Mr. P.T. Sangma, learned counsel appearing on behalf of petitioner submits that the petitioner had filed an appeal dated 10th September, 2015 before the Grievances Redressal Committee, Transport Department, Government of Meghalaya (Annexure-15) against the impugned order dated 2nd September, 2015 and the appeal is pending. No order on the said appeal has been passed by respondent No. 2.

(3.) Mr. H. Kharmih, learned counsel appearing on behalf of respondents submits that the appeal dated 10th September, 2015 filed by the petitioner is pending and the respondent No. 2 will decide the same within a period of 1(one) month after hearing the petitioner.