Meghalaya High Court
Khasi Hills Tourist Taxi Association vs . State Of Meghalaya & Ors. on 28 August, 2019
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
Serial No.04
Supp. List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C). No. 341 of 2019 Date of Order: 28.08.2019
Khasi Hills Tourist Taxi Association Vs. State of Meghalaya & Ors.
Coram:
Hon'ble Mr. Justice Ajay Kumar Mittal, Chief Justice
Appearance:
For the Petitioner/Appellant(s) : Mr. P.T.Sangma, Adv.
For the Respondent(s) : Mr. N.D.Chullai, AAG with
Ms. R.Colney, GA.
ORAL
1. The petitioner association has invoked the writ petition of this Court under Article 226 of the Constitution of India with the averments that an application dated 23-08-2017 was filed for renewal of certificate of registration of the societies of the petitioner. It was claimed that thereafter, a representation was submitted on 29-05-2019 but there has been no response from the respondents.
2. Mr. N.D.Chullai, AAG has put in appearance on behalf of the respondents No. 1-3.
3. After perusing the writ petition and hearing learned counsel for the parties, without expressing any opinion on the merits of the controversy, writ petition is disposed of at this stage by directing respondent No. 2 to take a decision on the representation Annexure-8 submitted on 29-05-2019 within 2 months from the date of receipt of certified copy and after hearing the representative of the petitioner association and respondent No.4 or any other concerned / interested parties, and pass a speaking order in accordance with law.
4. Disposed of as such.
(Ajay Kumar Mittal) Chief Justice Meghalaya 28.08.2019 "Samantha PS"