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Bernard N. Marak vs The State Of Meghalaya on 16 March, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C) 5898/2018
                                                              1

     ITEM NO.14                                    COURT NO.1                        SECTION XIV

                                     S U P R E M E C O U R T O F                 I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                                No.5898/2018

     (Arising out of impugned final judgment and order dated 07-11-2017
     in PIL No. 7/2017 passed by the High Court of Meghalya at Shilong)


     BERNARD N. MARAK                                                                   Petitioner(s)

                                                           VERSUS

     THE STATE OF MEGHALAYA & ORS.                                                      Respondent(s)

     (With appln.(s) for bringing on record subsequent events)


     Date : 16-03-2018 This petition was called on for hearing today.


     CORAM :
                                    HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MR. JUSTICE A.M. KHANWILKAR
                                    HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner(s)                     Mr.   B.K. Sharma, Sr. Adv.
                                           Mr.   R.B. Phookan, Adv.
                                           Ms.   Neha T. Phookan, Adv.
                                           Mr.   Shailesh Madiyal, AOR

     For Respondent(s)


                                  UPON hearing the counsel the Court made the following
                                                   O R D E R

Having heard Mr. B.K. Sharma, learned senior counsel for the petitioner, we agree with the High Court that the writ petition that was filed before it, did not have the Signature Not Verified nature and character of a public interest litigation.

However, we think it appropriate to make the costs easy 16:06:04 IST Reason:

imposed by the High Court and also grant liberty to the petitioner if he has any personal grievance, to approach the competent authority/forum as requisite in law, the SLP(C) 5898/2018 2 proceedings of which shall be decided without being influenced by the observations made by the High Court or our non-interference.

The special leave petition is, accordingly, disposed of.

             (Chetan Kumar)                             (H.S. Parasher)
              Court Master                           Assistant Registrar