Meghalaya High Court
Ranjit Chandra Goswami vs The State Of Meghalaya & Ors. on 8 May, 2025
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 08 HIGH COURT OF MEGHALAYA
Daily List AT SHILLONG
PIL No. 1 of 2025
Date of order: 08.05.2025
Ranjit Chandra Goswami vs The 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 : Mrs. T. Yangi B, AAG with
Mr. N. Syngkon, GA Dr. N. Mozika, DSGI with Ms. K. Gurung, Adv. [for R 4,5,7&8] Mr. D.K. Banerjee, Sr. Adv. With Ms. T. Sutnga, Adv. [for R 9]
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 admitted on 19th February, 2025 on the complaint made by the writ petitioner that the respondent No. 9 - Amrit Cement Industries Limited was mining limestone in the Jaintia Hills region without a mining licence. By an order passed on that day, we directed the State to treat the petition as an Page 1 of 2 informal complaint make an inquiry and file a report in this Court before the returnable date.
While making the inquiry, the necessary parties were directed to be noticed.
On the prayer of learned Advocate for the State, time to make and conclude the inquiry is extended.
List this PIL on 10th July, 2025.
The report is to be filed by 2nd July, 2025 with copies circulated to all interested parties.
We add to our earlier order dated 19th February, 2025 by saying that in the course of inquiry, all the necessary parties shall be given a hearing by the inquiry officer.
(W. Diengdoh) (I.P. Mukerji)
Judge Chief Justice
Meghalaya
08.05.2025
"Sylvana PS"
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