Smti. Tara Biswakarma @ Tara Devi vs State Of Meghalaya
2024 Latest Caselaw 305 Meg

High Court of Meghalaya

Smti. Tara Biswakarma @ Tara Devi vs State Of Meghalaya on 23 May, 2024

Author: H.S.Thangkhiew

Bench: H.S.Thangkhiew

 Serial No.30
 Regular List

                           HIGH COURT OF MEGHALAYA
                               AT SHILLONG

WP(C). No. 236 of 2023
                                           Date of Decision :23.05.2024
Smti. Tara Biswakarma @ Tara Devi,
Wife of (L) Sulesh M. Sangma @ Sulesh Sangma,
Resident of C/o Tez Bahadur Lama,
Sepoy Colony, P.O. + P.S. Tura,
West Garo Hills, Meghalaya.
                                                           ...Petitioner

                -Versus-

1.    State of Meghalaya,
      represented by Commissioner and Secretary
      Home (Police) Department,
      Shillong, Meghalaya.

2.    Director General of Police,
      Shillong, Meghalaya.

3.    Commissioner and Secretary,
      Finance Department, Shillong,
      Meghalaya - 793001.

4.    The Accountant General (A&E)
      Shillong, Meghalaya - 793 001.

5.    Superintendent of Police,
      West Jaintia Hills District-Jowai,
      Meghalaya.

6.    Smti. Amrita Biswa,
      D/o Shri. Hombh Bahadur Biswa,
      Mawiong, 1 MLP Battalion,
      Shillong, East Khasi Hills,
      Meghalaya.
                                                  ...Respondents.
                                      1
 Coram:
             Hon'ble Mr. Justice H.S.Thangkhiew, Judge.

Appearance:
For the Petitioner/Appellant(s) :       Ms. C.B.Sawain, Adv.

For the Respondent(s)           :       Ms. R.Colney, GA for R1-3 & 5.
                                        Ms. J.Narzary Adv. for R 6.


i)    Whether approved for reporting in                  Yes/No
      Law journals etc:

ii)   Whether approved for publication                   Yes/No
      in press:



                  JUDGMENT AND ORDER (ORAL)

1. By order dated 09-05-2024, this Court had directed the State

respondent to obtain instructions on the Settlement Agreement which had

been arrived at between the writ petitioner who is stated to be the second

wife, and the respondent No. 6, who is stated to be the first wife of the

deceased employee.

2. Today Ms. R.Colney, learned GA on behalf of the State respondents

has produced a communication dated 20th May, 2024 to the effect that the

respondent No. 1 has accepted the proposal of settlement given by the

parties. The said communication is taken on board and made part of the

record.

3. Accordingly, in terms of the Settlement Agreement dated 15-04-

2024 arrived at between the writ petitioner and the respondent No. 6, this

writ petition is closed and stands disposed of.

Judge

Meghalaya 23.05.2024 "Samantha PS"