PRODIPTA KHONGWIR Vs. THE STATE GOVERNMENT OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) HEARD Ms. R. Paul, learned counsel appearing for the petitioner, Ms. P.S. Nongbri, learned counsel appearing for the respondents No. 4 and 5 and also Mr. K.P. Bhattacharjee, learned GA appearing for the respondents No. 1, 2 and 3.

(2.) THE only prayer sought for in the present writ petition is for a direction to the respondents to forthwith unseal and unlock the shop of the petitioner situated at Laban and also directing the respondents No. 3 and 4 to take steps to ensure recurrence of such incidents except under the authority of law. This Court passed an interim order dated 17 -11 -2014 in the present writ petition which read as follows:

(3.) MS . P.S. Nongbri, learned counsel appearing for the respondents No. 4 and 5 submits at the Bar that trade licence is not required for members of the ST. The shop of the petitioner was sealed for the reason that the petitioner was allowing the shop to be run by a non -tribal.