DAPLYNE BLAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. K. Ch. Gautam, learned counsel for the petitioner.

(2.) Mrs. N.G. Shylla, learned Sr. GA is present on behalf of the respondents Nos. 1 to 3.

(3.) The prayer of the writ petitioner in the present writ application is for issuance of appropriate directions for an inquiry to be conducted, on the basis of the representation made by the writ petitioner for cancellation of the Scheduled Tribe certificate granted to the private respondent.