KHASI HILLS TOURIST TAXI ASSOCIATION AND ANR Vs. STATE OF MEGHALAYA AND ANR

JUDGEMENT

(1.) This petition by Khasi Hills Tourist Taxi Association purportedly represented by its Ex-President (petitioners No. 1 and 2 respectively) is essentially directed against the order dated 17.08.1016 (Annexure 12) as issued by the Deputy Commissioner, East Khasi Hills District, Shillong.

(2.) The said order dated 17.08.2016 on its principal contents, reads as under:-

(3.) It appears from a perusal of the record that the present petitioner No. 2 made a proposal to the Deputy Commissioner in his communication dated 05.08.2016 for deputing one person from his office to oversee/monitor the election of new office bearers to which, the Deputy Commissioner posed certain queries in his communication dated 08.08.2016 about the list of members and the authority of the petitioner No. 2 to hold meetings, etc. This letter was strangely sought to be projected in a notice issued by the petitioner No. 2 (Annexure 9) as if permission was given by the Deputy Commissioner; and such a proposition was specifically objected to by the Deputy Commissioner in his other communication dated 17.08.2016 (Annexure 10).