SURAJUL ISLAM KAZI, S/O NUR MOHAMMAD KAZI AND ORS Vs. STATE OF MEGHALAYA AND ORS

JUDGEMENT

(1.) Heard Mr. HL Shangreiso, learned counsel appearing for the petitioners, Mr. ND Chullai, learned Sr. Govt. Advocate assisted by Mr. AH Hazarika, learned counsel appearing for the respondents No. 1 to 3 and also Mr. AS Siddique, learned counsel appearing for the respondents No. 4, 5 and 6.

(2.) At the very outset, for the compelling reasons, this court is making an observation that the respondents No. 4, 5 and 6 are abusing the judicial process for the reasons mentioned in the coming paras.

(3.) Some complaints had been filed against the respondents No. 4, 5 and 6 for the irregularities in implementation of the projects under the MGNREGS. For such irregularity, there was a judicial enquiry against the respondents No. 4, 5 and 6. The judicial enquiry ended in favour of respondents No. 4, 5 and 6 with the finding that there was no irregularity in implementing the project by respondents No. 4, 5 and 6. A copy of the enquiry report is available at Annexure A to the present writ petition.