Smti. Iamonlang Marbaniang vs . State Of Meghalaya & Ors.
2024 Latest Caselaw 7 Meg

High Court of Meghalaya

Smti. Iamonlang Marbaniang vs . State Of Meghalaya & Ors. on 31 January, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

 Serial No. 01-06
 Regular List

                        HIGH COURT OF MEGHALAYA
                            AT SHILLONG
MC(WA) No. 25 of 2023 with
MC(WA) No. 26 of 2023
MC(WA) No. 27 of 2023
MC(WA) No. 28 of 2023
MC(WA) No. 29 of 2023
MC(WA) No. 30 of 2023
                                                    Date of Order: 31.01.2024
Smti. Iamonlang Marbaniang                Vs.   State of Meghalaya & Ors.
Shri. Artones Lyngdoh                     Vs.   State of Meghalaya & Ors.
Shri. Rockcliff John Nongrum              Vs.   State of Meghalaya & Ors.
Ephilinda Lyngdoh Mawnai                  Vs.   State of Meghalaya & Ors.
Smti. Listina Basaiawmoit                 Vs.   State of Meghalaya & Ors.
Smti. Simple Marbaniang                   Vs.   State of Meghalaya & Ors.
Coram:
              Hon'ble Mr. Justice W. Diengdoh, Judge
              Hon'ble Mr. Justice B. Bhattacharjee, Judge

Appearance:
For the Petitioner/Appellant(s)   : Mr. R. Gurung, Adv.
                                    Mr. J. Thabah, Adv.
For the Respondent(s)             : Ms. I. Lyngwa, GA. vice

Mrs. T. Yangi. B, AAG.

Mr. R. Gurung, learned counsel for the applicants has submitted that no report is forthcoming as far as respondent No. 5 is concerned in MC(WA) No. 27 of 2023. It is prayed that fresh steps may be allowed to be taken for issuance of notice upon the said respondent. On prayer made, the same is allowed. Accordingly, let steps be taken for service of notice

upon the respondent No. 5, the same returnable within 2(two) weeks.

It is also submitted that as far as the other related and connected applications are concerned, all the respondents therein have been served and have received respective notices, however, only the respondent Nos. 1- 4 are represented today through Ms. I. Lyngwa, learned GA.

As submitted by the learned counsels, the matters are connected and related to a common judgment, therefore, it would be proper for all the respondents to be in attendance before the entire matter is taken up.

As prayed for, list this matter after 2(two) weeks.

         (B. Bhattacharjee)                              (W. Diengdoh)
              Judge                                          Judge


Meghalaya
31.01.2024
"D. Nary, PS"