LAMKI KYNDIAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) A letter dated 13.02.2019 was sent to this Court by Shri Lamki Kyndiah, Paltan Bazar, inter alia, seeking intervention by the High Court for removal of garbage/waste disposal from Jeep Stand, Paltan Bazar by the office of Syiem of Hima Mylliem. The said communication was treated as Public Interest Litigation (PIL) and accordingly petition was numbered as PIL No.1 of 2019.

(2.) The applicant who had sent the communication had, inter alia, stated therein that the location at Jeep Stand, Paltan Bazar had caused inconvenience to the commuters, traders as well as to the residents and also created severe unhealthy surroundings which leads to a repository disease. Prayer for direction of the High Court for removal of garbage and waste disposal from Jeep Stand, Paltan Bazar by the office of the Syime of Hima Mylliem has also been made.

(3.) Upon notice having been issued, separate affidavit-in-opposition had been filed by respondents No.1 to 3.