STANDERLY R LYNGKHOI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) HEARD Mr. K. Khan, learned counsel appearing for the petitioner. Also heard Mr. B Bhattacharjee, learned State counsel appearing for the respondents. The instant writ petition has been filed by the petitioner, inter alia with the following prayers; - -

(2.) IN order to determine as to whether the directions as sought for can be granted, it would be appropriate to place on record the pleadings of the parties in a nutshell.

(3.) THE said writ petition came up for consideration on 20.6.2008 whereby and whereunder the Court directed the Home (Police) Department to consider the representation dated 25.03.2008 submitted by the petitioner within a period of two months from the date of receipt of the order, making it clear that if the representation is not considered within the aforesaid period or if the petitioner is not satisfied with the decision of the Government, the petitioner shall be at liberty to approach this Court afresh.