DEIPORMI DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has invoked writ jurisdiction under Article 226 of the Constitution of India impugning the letter vide Memo No.Com/Trans/WP (C) No.323/121/2018/200 issued on 04.07.2019 by the Commissioner of Transport, Meghalaya, Shillong, whereby, the Commissioner of Transport intends to float the tender for setting up of integrated weighbridge under the Meghalaya Weighbridge Policy, 2018.

(2.) It has been claimed by the petitioner that an agreement was entered by the petitioner with the respondent in respect of the weighbridge vide lease agreement dated 09.01.2017 which was renewed on 09.01.2018 for a period of three years. According to the petitioner vide letter dated 15.07.2019 issued by the Commissioner of Transport, Meghalaya, Shillong direction has been issued to the Deputy Commissioner, East Jaintia Hills, Khliehriat to consider and make an assessment with regard to the rent for land and building of the private weighbridge of the private respondent for the purpose of requisition. This action of the respondent has been impugned herein.

(3.) Challenge has also been made to the show cause notice dated 16.07.2019 issued by the Commissioner of Transport, Meghalaya, Shillong.