DINO D G DYMPEP Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) THIS is an application under article 226 of the Constitution of India filed by the petitioners claiming the following reliefs :

(2.) MR. S. P. Mahanta. the learned counsel for the petitioner and Mr. A. Sharma, the learned Advocate General of Meghalaya have been heard at length.

(3.) THOUGH the case was initially registered as Public Interest Litigation, on the petition of the Secretary General, North Eastern Co-ordination Committee and Human rights. Meghalaya, the writ petition was subsequently amended by making the wife of the deceased as the petitioner No. 2 whereupon by the order dated 16-10-1998 the case was converted into a normal civil rule. It would appear that the matter was also taken up by the National Human Rights commission which by the proceeding dated 17-10-2004 closed the case on the ground that there was no occasion to proceed further in the matter.