JOINT ACTION COMMITTEE ON TWO LANES ROAD NONGSTOIN-MAWTHABAH Vs. UNION OF INDIA

JUDGEMENT

(1.) None appears in support of the instant writ petition which has been filed before this Court sometime in the year 2016, as a Public Interest Litigation [PIL].

(2.) The two advocates who are now appearing before us are representing the Union of India as well as the National Highways & Infrastructure Development Corporation Ltd. (for short, NHIDCL) and the Khasi Hills Autonomous District Council, Shillong, respectively.

(3.) From the record it is noticed that the General Manager (Project), of NHIDCL, Shillong, has taken out a miscellaneous application, being Misc.Case No.11 of 2019, essentially seeking deletion of the names of the applicant and NHIDCL from the array of parties, being the respondents No.3 and 4 in the main writ petition.