Ashok Bhushan, J. - (1.) We have heard the batch of civil appeals and other matters on 08.05.2019 and on which date, judgment has been reserved. At the time of hearing of the civil appeals, learned counsel were also heard on several I.A.s
(2.) We have heard learned counsel for the applicants, learned counsel for the State of Meghalaya, Shri Nidhesh Gupta, learned senior counsel appearing for the respondents and Amicus Curiae, Shri Colin Gonsalves, learned senior counsel.
(3.) Several applications have been filed praying for directions from this Court as well as seeking impleadments in these matters. We are of the view that impleadments of the applicants is not necessary in these proceedings. We, however, permit the applicants to intervene in the matter. All impleadment applications filed by different applicants are disposed of accordingly.;