PHROR KHARKONGOR Vs. O P LYTAND

JUDGEMENT

(1.) This application is directed against the common order dated 9-9-94 passed by the Special Judicial Officer, shillong; East Khasi Hills in L. A. Case Nos. 2-34 of 1993. Special Judicial Officer is a Court within the meaning of section 18 of the Land Acquisition Act, 1894.

(2.) For the purpose of disposal of this writ application, facts may be narrated as follows:-

(3.) I have heard Mr. A. M. Mazumder, learned counsel for the petitioners and Mr. R. P. Kakati, learned Central Government Standing Counsel and Ms. B. Dutta assisted by Mr. H. S. Thankhiew, learned counsel appearing on behalf of the state of Meghalaya.