Meghalaya High Court
Shri Transing Kharmalki vs State Of Meghalaya on 1 October, 2014
Bench: Uma Nath Singh, T Nandakumar Singh
WP(C) No. 260 of 2014
BEFORE
THE HON'BLE MR JUSTICE UMA NATH SINGH,
CHIEF JUSTICE (ACTING)
THE HON'BLE MR JUSTICE T NANDAKUMAR SINGH
01.10.2014
Mr R Kar, learned counsel appears for petitioner and
Mr ND Chullai, learned senior GA, represents State
respondents.
We have heard learned counsel for parties and perused the pleadings of writ petition.
It appears that under a misconception of the relevant provisions of Land Acquisition Act, this writ petition has been filed. Therefore, learned counsel prays for and is permitted to withdraw the writ petition in order to file an application for reference before the District Collector/ Land Acquisition office concerned.
This writ petition is thus dismissed as withdrawn with observation as aforesaid.
JUDGE CHIEF JUSTICE
(ACTING)
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