DEIPORMI DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction under Article 226 of the Constitution of India seeking writ in the nature of certiorari for quashing the order issued on 24.05.2018 by the Commissioner of Transport, Meghalaya, Shillong temporarily taking over the weighbridge at Ratacherra, East Jaintia Hills District, Meghalaya from the petitioner on account of non-payment of the lease amount for first installment in terms of the renewal lease agreement dated 09.01.2018.

(2.) Learned counsel for the parties are not at variance that during the pendency of the writ petition, the petitioner had deposited the first installment of Rs. 60,00,000/- (Rupees sixty lakhs) on 01.06.2018 though according to the learned Additional Advocate General there had been a delay in depositing the first installment which was payable on or before 07.04.2018. It was stated by learned Additional Advocate General that the weighbridge has been handed over to the petitioner on 13.07.2019 and urged that in view thereof, the writ petition has been rendered infructuous. Learned counsel for the petitioner did not dispute the same.

(3.) Accordingly, the writ petition is disposed of as infructuous.