IN RE. CLEANLINESS OF UMIAM LAKE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) When the matter was taken up during on 14/2/2024, the sixth respondent sought time to ascertain the correctness of the Notification dtd. 13/2/2024, as he had been served with a copy of the notification only on that morning. Today, he has submitted that the Notification dtd. 13/2/2024 can be taken on record and the PIL may be closed.

(2.) In view of the fact that the Notification dtd. 13/2/2024 has been duly issued after carrying out necessary rectification, which has also been duly confirmed by the sixth respondent, we are of the view that no further adjudication is required in the present PIL.

(3.) Accordingly, PIL No.10 of 2019 is disposed of with the following guidelines, which are to be followed by the State Respondents in letter and spirit: