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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6752  OF 2008 (@SPECIAL LEAVE PETITION (CIVIL)NO.19012 OF 2008)

SHELLA ACTION COMMITTEE Petitioner(s)

                       VERSUS

STATE OF MEGHALAYA & ORS.         Respondent(s)

O R D E R

Leave granted.

2. Application  for  deletion  of  proforma  respondent  nos.12  to  18  is

allowed.

3. The appellant herein, has filed a writ petition before the Guahati High

Court alleging that the Government had sanctioned transfer of 100 ha. of

land to respondent no.7 and 8.  The appellant contended that this transfer is

violative of the provisions of Meghalaya Transfer of Land (Regulation) Act,

1971, which prohibits transfer of land to private parties. The High Court, by

the impugned interim order, deferred  hearing of the writ petition on the

ground that the issues are pending before this Court.  We make it clear that

there is no such proceedings pending before this Court regarding alleged

violation of the provisions of the Meghalaya Transfer  of  Land (Regulation)

Act, 1971 and the High Court is at liberty

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to proceed with the writ petition filed by the appellant and pass appropriate

orders.    

The appeal is disposed of accordingly.  No costs.

...............CJI. (K.G. BALAKRISHNAN)

.................J.     (Dr.ARIJIT PASAYAT)

.................J.     (S.H. KAPADIA)

NEW DELHI; 21ST NOVEMBER, 2008.