WANBUN DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner by way of Public Interest Litigation (PIL) filed under Article 226 of the Constitution of India, inter alia, has made the following prayers in the writ petition:-

(2.) Learned Advocate General appearing on behalf of the State of Meghalaya relied upon the judgment passed by the Apex Court in Civil Appeal No.10720 of 2018 in the case of State of Meghalaya v. All Dimasa Students Union, Dima-Hasao District Committee and ors " pronounced on 03.07.2019 referring to paragraphs 164 to 167 therein which reads thus:-

(3.) On the aforesaid premises, learned Advocate General submitted that the issues raised in the writ petition stands answered by the Apex Court in the aforesaid decision and nothing survives for consideration by this Court.