PHARANGSTARWELL WANKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Vide order dated 01.10.2019, this Court had directed as follows:

(2.) By this instant Misc. Application, it is sought to be brought on record that due to inadvertence, the fact that the outcome of the resolution had been published in the newspaper dated 21.09.2019 could not be apprised or a copy produced due to illness of the said Headman.

(3.) I have perused the Misc. Application.