HIGH COURT OF MEGHALAYA BAR ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Matter taken up via Video Conferencing.

(2.) Mr. A. Kumar, learned Advocate General submits that with regard to the modalities of transport and transit of Armed Forces and CAPF personnel, it is not correct as stated by the former ASG that meetings were yet to be held between the State authorities and Armed Forces/CAPF.

(3.) Reference is made by the learned Advocate General to the status report filed on 16.07.2020 wherein the minutes of two meetings held on 27.05.2020 and 24.06.2020 and key decisions arrived at, have been annexed. The learned Advocate General has also filed online the proceedings/notes of the last meeting between the Armed Forces/CAPF and State authorities held on 21.07.2020, which was chaired by the Chief Secretary to the Government of Meghalaya, and has drawn this Court's attention to the key decisions arrived at in the said meeting with regard to transport for returnees and also the arrangement for sampling which for convenience is reproduced herein below:-