Shailendra Kumar Sharma Vs State Of Meghalaya & Ors.

Meghalaya High Court At Shillong 9 Feb 2024 Public Interest Litigation No. 9 Of 2022 (2024) 02 MEG CK 0026

Bench: Division Bench

Result Published

Judgement Snapshot

Case Number

Public Interest Litigation No. 9 Of 2022

Hon'ble Bench

H.S. Thangkhiew, J; W. Diengdoh, J

Advocates

A. Goyal, A. Kumar, R. Colney

Final Decision

Disposed Of

Judgement Text

Translate:

H.S. Thangkhiew, J

1. Mr. A. Goyal, learned counsel for the petitioner submits that due to the action that has since been taken with regard to the closure of the illegal coke oven plants, nothing survives for consideration in the instant PIL, He therefore, prays that this matter be closed.

2. Mr. A. Kumar, learned AG assisted by Ms. R. Colney, learned GA for the State respondents, has no objection.

3. Accordingly, this matters stands closed and disposed of.

Uttarakhand HC