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

JUDGEMENT

(1.) We have heard learned counsel for the parties at length, namely the owners of the land Smti. Steid Dkhar and Shri Mac Lyngdoh D. Shira, the purchaser Smti. Patricia Nong-siej, learned Amicus Curiae appointed by this Court, learned counsel for the Airports Authority of India and the learned counsel for the State.

(2.) This public interest litigation at this stage concerns an enquiry into excess compensation, if any, paid to the owners of the land on land acquisition for the purpose of extension of the Umroi airport.