REGISTRAR GENERAL, HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) In view of the previous order of March 28, 2023 and the observations made therein, there is little for the Court to do in the matter except to exhort both the State and the Union to look at the possibility of enhanced airport facilities servicing the State so that the road travel time from Guwahati is eliminated and a bigger airport in the State, close to Shillong, acts as an impetus for further development in the State.

(2.) Both the State and the Union report that they have held meetings and are taking steps, but nothing concrete has come up yet.

(3.) Let the matter appear three months hence to ascertain whether there is any progress in such regard.