ALL GARO HILLS TRUCK DRIVERS ASSOCIATION AT RESUBELPARA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) HEARD Mr. A.H.Hazarika, learned counsel appearing for the petitioner -association and Mr. N.D.Chullai, learned Senior GA assisted by Mr. K.P.Bhattarcharjee, learned counsel appearing for the respondents.

(2.) THE limited prayer sought for in the present writ petition is for a direction to the Deputy Commissioner, North Garo Hills District, Resubelpara (respondent No. 3), Superintendent of Police, North Garo Hills District, Resubelpara (respondent No. 4) and the Officer -in -cCharge, Mendipathar and Resubelpara Police Station (respondent No. 5) not to interfere with the petitioner -association in performing their activities in the interest of the association which are not contrary to the law.

(3.) IT is stated that the petitioner -association, in its meeting of the Executive Members on 15.07.2013 passed a resolution that the Executive Members of the association are authorized to collect a sum of Rs. 50/ - (Rupees Fifty) only per truck per trip plying in the North Garo Hills District and other parts of the state as a subscription/donation from its registered members of the petitioner -association for proper management of its office and to take up welfare activities for its members, such as helping its employers, drivers, helpers, labourers, etc. It is alleged in the writ petition that while the petitioner -association are taking up the welfare activities for its members by collecting donation from the members of the association, the police personnel, more particularly, from the office of the Superintendent of Police, North Garo Hills District, Resubelpara and from the Officer -in -charge, Police Station of Mendipathar and Resubelpara had started restraining the members of the of the petitioner -association from taking up the welfare activities. Hence, this writ petition.