RANA CONSTRUCTION AND ENGINEERS PVT. LTD. Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Dr. N.Mozika, learned Sr. counsel for the petitioner and learned AG for the respondents.

(2.) By this petition filed under Article 226 of the Constitution, petitioner is challenging the letter dated 28-05-2020 issued by the Deputy Commissioner, Ri-Bhoi District. By the said letter, the Deputy Commissioner, Ri-Bhoi District directed the petitioner to close all the operations of the petitioner's Counter Mix Plant. The impugned order was issued on the ground that petitioner has not obtained the following permissions:

(3.) The petition is opposed by filing affidavit in reply. The stand of the government that the petitioner has not taken the required permissions as enlisted in the impugned order and therefore, impugned order cannot be disturbed.