STATE OF MEGHALAYA Vs. AMON RANA

JUDGEMENT

(1.) By medium of this appeal, judgment dated 10.12.2018 passed in WP (C) No.448 of 2018 captioned Shri Amon Rana Vs. State of Meghalaya and Ors., has been assailed on numerous grounds as enumerated in para-8 of the memo of appeal.

(2.) It was brought to the notice of the Court that in view of the observations made and directions passed in the judgment impugned regarding matters which were not issues in the writ petition, SLP has been filed before the Hon'ble Apex Court with the following prayer:-

(3.) Pendency of SLP with aforesaid prayer in our humble opinion will not operate as a bar for deciding the instant appeal as is also submitted by learned counsel for the parties, more so Hon'ble Judge against whom aforesaid relief has been sought on reaching superannuation has retired.