WANBOK S LYNGDOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On being pointed out that this petition, filed as a Public Interest Litigation ['PIL'], suffers from a fundamental flaw of want of essential averments, as required by Clause (f) of Rule 10 of the High Court of Meghalaya (Public Interest Litigation) Rules, 2013, to the effect that the petitioner has means to pay the cost, if any imposed by the Court and an undertaking in that regard, the learned counsel for the petitioner, after taking instructions, seeks permission to withdraw with liberty to file afresh.

(2.) Learned counsel appearing for the respondents have no objection in so far the prayer for withdrawal is concerned.

(3.) In the totality of circumstances, though we are inclined to grant permission to withdraw with observations but, while closing the matter, deem it appropriate to indicate in a nut-shell few of the relevant background aspects.