KHROOLAMSALANKI PARIAT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Affidavit filed by Joint Secretary, Urban Affairs Department, Meghalaya, Shillong revealed as under:-

(2.) Learned Addl.Sr.GA submits that he is under instructions to state before the Court that all the concerned authorities have assured that they will complete all pending projects and will ensure providing of all basic amenities for the shelter home maintained by the Municipal Boards by 30.06.2019.

(3.) In view of clear assurance and in view of affidavit suggesting that the respondent-authorities are serious regarding shelter homes, learned counsel for the petitioner would submit that time frame may be fixed so that the object of this Public Interest Litigation (PIL) is achieved.