CHARLES L. LUCKSOM Vs. STATE OF SIKKIM

JUDGEMENT

(1.) An Affidavit dtd. 9/11/2022 has been filed on behalf of the State-Respondent No.2, Secretary, Law and Parliamentary Affairs Department, Government of Sikkim, with regard to the status of the proposed amendments in the Sikkim Lokayukta Act, 2014. In Paragraphs 4 and 5, it is detailed as under;

(2.) Learned Government Advocate for the State-Respondent Nos.1 to 3 submits that the matter will be taken up in the Winter Session of the Sikkim Legislative Assembly, hence, time may be granted and the matter posted after the vacation.

(3.) Not opposed.