SHANBOR LAMARE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Dr. N. Mozika, learned Sr. counsel assisted by Mr. M.L. Nongpiur, learned counsel has entered appearance today on behalf of the respondent No. 6 and submits that the power will be filed in the course of the day.

(2.) Mr. N.D. Chullai, learned AAG assisted by Ms. R. Colney, learned GA on behalf of the respondent No. 1-5 today has produced a document to substantiate the fact that the newspaper was published on 28.07.2019 and has also submitted a copy of the bill before this Court to substantiate the same.

(3.) Mr. S. Dey, learned counsel on behalf of the petitioner submits that as the matter has grave urgency in view of the fact that the transportation of auctioned coal is to end up on 24.10.2019, therefore the matter requires urgent adjudication.