Meghalaya High Court
Ranjit Chandra Goswami vs . State Of Meghalaya & Ors on 24 July, 2025
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No.06
Daily List
HIGH COURT OF MEGHALAYA
AT SHILLONG
PIL No.1/2025
Date of Order :24.07.2025
Ranjit Chandra Goswami Vs. State of Meghalaya & ors
Coram:
Hon'ble Mr. Justice I.P. Mukerji, Chief Justice
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner : Mr. A. Goyal, Adv
For the Respondents : Mr. N. Syngkon, GA with
Ms. S. Laloo, GA Ms. K. Gurung, Adv for R/4,5,7&8 Mrs. T. Yangi B, Sr.Adv for R/6 Mr. D.K. Banerjee, Sr.Adv with Ms. T. Sutnga, Adv for R/9 F
i) Whether approved for Yes/No reporting in Law journals etc.:
ii) Whether approved for publication Yes in press:
Note: For proper public information and transparency, any media reporting this judgment is directed to mention the composition of the bench by name of judges, while reporting this judgment/order. This public interest litigation (PIL) was especially fixed today. Inadvertently, it was notified in the list that it would not be taken up today.
All learned counsel appearing in the matter are present in Court. In those circumstances, we take up this PIL for passing some incidental direction.
Page 1 of 3 This PIL makes an allegation against Amrit Cement Industries Limited, the respondent No.9 of illegal mining of limestone in the Jaintia Hills region.
We admitted the petition on 19th February, 2025 and directed the State to file a report.
When the matter was listed once again on 8th May, 2025, the report was placed before us. In the report it was stated that there was no illegal mining by the respondent No.9. The petitioner denied the contents of this report. Accordingly, we give a chance to him to file a rejoinder to that report. Accordingly, a rejoinder in the form of an affidavit has been filed reiterating the allegations in the petition.
A surrejoinder by the respondent No.9 may be filed by 28 th August, 2025.
It may be observed that the report of the State has been prepared and signed by senior officials in its administration including the Forest department.
We direct this PIL to be listed for hearing on 1 st August, 2025. To enable us to decide the matter, the said report of the government along with the rejoinder affidavit of the petitioner and the surrejoinder may be placed before the Chief Secretary of the State. The Chief Secretary will Page 2 of 3 accordingly instruct learned counsel appearing for the State to make submissions before this Court on which basis we shall pass necessary orders.
(W. Diengdoh) (I.P. Mukerji)
Judge Chief Justice
Meghalaya
24.07.2025
"Lam DR-PS"
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