REGENT COMPUTRONICS PVT. LTD.

Shella Action Committee Appellant

V/S

STATE OF MEGHALAYA Respondents

Referred Judgements :-

STATE OF MEGHALAYA VS. U. WILLIAM MYNSONG [REFERRED TO]
J. THANSIAMA VS. STATE OF MIZORAM AND ORS. [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
REGIONAL PROVIDENT FUND COMMISSIONER VS. SHILLONG CITY BUS SYNDICATE [REFERRED TO]
LAFARGE UMIAM MINING PVT LTD VS. UNION OF INDIA [REFERRED TO]
MORI RIBA VS. YOMKAR RIBA [REFERRED TO]

JUDGEMENT

(1.) Preliminary The questions regarding applicability of the Law of limitation, to the tribal areas of the State of Meghalaya and to an application for review of the order passed in a Public Interest Litigation ['PIL'], having arisen in this case, a Division Bench of this Court has referred the following questions for determination by a Larger Bench of this Court:

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SHELLA ACTION COMMITTEE Vs. STATE OF MEGHALAYA

Referred Judgements :-

JUDGEMENT

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