Gauhati High Court
Sh. H. Rammawi vs The State Of Mizoram And 9 Ors on 8 September, 2017
Author: Manojit Bhuyan
Bench: Manojit Bhuyan
PIL No.36 of 2017
BEFORE
HON'BLE THE CHIEF JUSTICE MR. AJIT SINGH
HON'BLE MR. JUSTICE MANOJIT BHUYAN
8.9.2017
(Ajit Singh, C.J.)
Mr.S Bhattacharjee, learned counsel for the petitioner.
Mr.AK Sarma, learned Additional Advocate General, Mizoram
assisted by Mr. P Borthakur, learned counsel for the respondents.
In this public interest litigation, the petitioner has challenged the validity of Mizoram Parliamentary Secretaries (Appointment, Salaries, Allowances & Miscellaneous Provisions) Act, 2009 (in short "Act"). According to the petitioner, the Act be declared ultra vires to the Constitution in the light of recent Supreme Court judgment dated 26.7.2017 passed in Transferred Case (Civil) No.169 of 2006.
Learned Additional Advocate General, Mizoram states that the Government has already decided to repeal the Act under challenge by bringing an Ordinance and thereafter by an Act.
In view of the aforesaid statement made by the learned Additional Advocate General, Mizoram, since the relief sought by the petitioner stands redressed, no further order is necessary in the petition. It stands finally disposed of.
JUDGE CHIEF JUSTICE
skd
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