JUDE RANGKU T. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On 16th February, 2021, this Court passed the following order:-

(2.) Be that as it may, this affidavit reveals that consequent to our earlier order dated 16th February, 2021, the Meghalaya Legislative Assembly has passed the Meghalaya Lokayukta (Amendment) Act, 2021, suitably amending certain provisions of the Meghalaya Lokayukta Act, 2014, including sections 3, 20 and 36 and also substitution of section 5 thereof. A copy of the Meghalaya Lokayukta (Amendment) Act, 2021, rectifying all amendments and substitution has been annexed to the affidavit filed by the State of Meghalaya.

(3.) Considering the contents of the amendments and substitution that have now been brought into force, it cannot be held that the Meghalaya Lokayukta is non-functional at this stage. As such, the writ petition does not warrant any further intervention by this Court and stands disposed of accordingly.