RESIDENTS OF SAMDUR Vs. GOC 17 MOUNTAIN DIVISION

JUDGEMENT

(1.) This is an application taken out by the respondent no. 1 in WP (PIL) No. 10 of 2019 (Residents of Samdur, East Sikkim v. GOC 17 Mountain Division and Ors.), essentially praying for extension of time for complying with the judgment and order dtd. 9/12/2021, passed by this Bench and also for some modification of the said judgment and order.

(2.) Upon perusing the application and after taking into consideration the observations contained in our judgment and order dtd. 9/12/2021, we are of the view that in the interest of justice, time for compliance in respect of the said judgment and order dtd. 9/12/2021, may be extended for a further period of eight weeks from.

(3.) So far as the prayer for modification of the judgment and order dtd. 9/12/2021 is concerned, it is in the nature of a pre-emptive prayer and as such, we do not find any cogent and/or justifiable reason to accede to such prayer as made by the respondent no. 1 for modification of the judgment and order dtd. 9/12/2021.