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Judgment
3 paragraphs · 120 wordsH. S. Thangkhiew, J
Mr. S. Dey, learned counsel for the petitioner submits on instructions that the writ petitioner subsequently came to aware about the proceedings before the Meghalaya Lokayukta. On the last date, the learned AAG had furnished a copy of an inquiry report on the proceedings before the Lokayukta, wherein the name of the writ petitioner figures prominently. Mr. S. Dey, learned counsel however has maintained that the proceedings are in connection with a different set of complaints, and is not related to the subject matter in the instant writ petition.
Be that as it may, let a copy of the inquiry report be furnished to the petitioner. List this matter on 20th May, 2025 for further orders.