DEEP SHARMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The present batch of writ appeals filed against a common judgment and order has arisen on the following facts.

(2.) The appellants/writ petitioners are in possession of the respective plots of land with the structures standing thereon. They have got holding numbers in respect of the said structures allotted by the Shillong Municipal Board. It is on record that such holding numbers were allotted to the respective petitioners/appellants way back in 1999 and on the basis of such allottments, they had been paying house tax. The appellants/petitioners claimed their right of occupation of the respective houses over the respective plots of land, either on the basis of tenancy agreement or on the basis of inheritance through WILL.

(3.) At this stage, the facts involved in WA No. 13 (SH)/2009 arising out of WP(C) No. 94 (SH)/2005 may be briefly stated.