TEIBOR MAWTHOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P.K. Borah, learned counsel on behalf of the petitioner, Mr. N.D. Chullai, learned AAG assisted by Ms. R. Colney, learned GA on behalf of respondent No. 1 and Mr. K. Paul, learned counsel on behalf of proforma respondent No. 4.

(2.) By this instant application, the writ petitioner is assailing the inaction of the respondents in not disposing of the application of the petitioner for grant of sanction for the proposed transfer of land.

(3.) A perusal of the cause title, it shows that the parties arrayed therein also includes the Minister I/c Revenue and also his assistants. The said application has also not arrayed the concerned respondents specifically who are to deal with the matter i.e. the Department of Revenue and Disaster Management.