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High CourtsSingle Bench(2022) 05 MEG CK 0065

Church Of God L.P. School vs State Of Meghalaya & Ors

Meghalaya High Court · Decided on 30 May 2022

HON’BLE JUDGES
H. S. Thangkhiew, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 119 Of 2021

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Judgment

5 paragraphs · 187 words

H. S. Thangkhiew, J

1.

The grievance of the writ petitioner is with regard the non-consideration of the State respondents for necessary approval for change of name of the petitioner’s School from Umiong Church of God L.P. School to Church of God L.P. School Nongkroh.

2.

While the matter is still pending before this Court, it appears that the State respondents by the order dated 29.04.2022 has accorded necessary approval for changing of name and location of the School from Umiong Church of God L.P. School to Church of God L.P. School, Nongkroh. The said communication has been produced by Mr. K.P Bhattacharjee, learned GA for the State respondent, and the same is taken on board, marked as ‘X’ and made part of the record.

3.

Mr. S.M. Suna, learned counsel for the petitioner submits that as the said approval has been granted, nothing remains for further consideration in the instant writ petition and the same may be closed.

4.

In view of the submissions made by the learned counsel for the petitioner and the communication dated 29.04.2022, this matter stands closed and is accordingly disposed of.