STATE OF MEGHALAYA Vs. MEGHALAYA CONTRACTORS ASSOCN

JUDGEMENT

(1.) This Writ Appeal by the State of Meghalaya and others has been preferred against the judgment and order dated 2-7-1999 passed in Civil Rule No. 217 (SH) of 1997 by the learned single Judge.

(2.) We have heard Mr. N. N. Lahiri, the learned Advocate General of the State of Meghalaya and Mr. D.P. Chaliha, the learned senior counsel for the respondents.

(3.) The respondent Association, namely, the Meghalaya Contractors Association filed the aforestated Civil Rule before the Shillong Bench of this Court for issue of a writ of mandamus directing the respondents not to realize royalty from the members of the petitioner Association on forest produce as per schedule of rates prescribed under the Meghalaya Forest Regulation (Application and Amendment) Act, 1973.