M. KHARKONGOR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) A letter dated 11.09.2019 was addressed by the Chairperson, State Commission for Protection of Child Rights at Shillong to Registrar General of this Court informing that despite the award of interim compensation of Rs. 2,00,000/- by the Special Court (POCSO) at Shillong on 05.09.2019, the State Government had not released the payment to the family of the child. Thereupon, the said letter was treated to be registered as Public Interest Litigation and was taken up on 12.09.2019.

(2.) Notice was issued on the said date to the Advocate General as well the Member Secretary, MSLSA.

(3.) On 12.09.2019, learned AG Mr. A. Kumar had put in appearance on behalf of the State and learned Sr. counsel Dr. N. Mozika had accepted notice on behalf of the Member Secretary, MSLSA and the case was adjourned to 13.09.2019.