SHELLA ACTION COMMITTEE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner claim to be a registered society formed to protect the poor, illiterate and indigenous people of Shella village so have filed the instant petition projecting therein that the respondents No.7 (Lum-Mawshun Minerals Pvt. Ltd.) and 8 (Lafarge Umiam Mining Pvt. Ltd.) are two corporate bodies incorporated under the Indian Companies Act, 1956 whereas, respondent No.9 (Lafarge Surma Cement Ltd.) is a corporate body incorporated in Bangladesh with its headquarter at Dhaka.

(2.) The petition originally was filed before the Gauhati High Court and registered as PIL No.40 of 2007, same was admitted on 16.05.2007, interim direction was issued, "not to create any fresh encumbrance on the land in question". Vide order dated 17.06.2008, the proceedings were deferred in reference to the order of the Hon'ble Apex Court dated 23.11.07. Then, vide order dated 4.6.2010, it was recorded that the matter being pending before the Supreme Court, therefore, the proceedings stand adjourned sine die. The matter pending before the Supreme Court was disposed of on 06.07.2011.

(3.) The petition was transferred from Gauhati High Court to this Court as it is reflected in the order dated 03.05.2013.