Shri. Tikendra Singh & 94 Ors. vs . State Of Meghalaya & 2 Ors.
2024 Latest Caselaw 32 Meg

High Court of Meghalaya

Shri. Tikendra Singh & 94 Ors. vs . State Of Meghalaya & 2 Ors. on 13 February, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

    Serial No. 07
    Regular List


                           HIGH COURT OF MEGHALAYA
                                 AT SHILLONG

WP(C) No. 317 of 2021
                                                     Date of Order: 13.02.2024
Shri. Tikendra Singh & 94 Ors.          Vs.        State of Meghalaya & 2 Ors.

Coram:
                  Hon'ble Mr. Justice W. Diengdoh, Judge

Appearance:
For the Petitioner/Appellant(s)   : Mr. A. Khan, Adv.
For the Respondent(s)             : Mr. N.D. Chullai, AAG with

Mr. E.R. Chyne, GA (For R 1 & 3) Mr. P. Yobin, Adv. with Ms. I. Laloo, Adv. (For R 2)

Mr. P. Yobin, learned counsel for the respondent No. 2 has submitted that the written argument on behalf of the said respondent is filed today. Mr. N.D. Chullai, learned AAG on the other hand has submitted that no written argument will be filed on behalf of the State. However, in continuation of the argument tendered, the learned AAG has laid stress upon the provision of Order II Rule 2 sub-Rule 3 of the CPC to say that there was no initial pleading on behalf of the petitioners, the claim for interest has been omitted since initiation of litigation. Therefore, the prayer of the petitioners cannot be considered.

On consideration of the submission made, this matter is now reserved for judgment.

Judge

Meghalaya 13.02.2024 "Tiprilynti-PS"