Gauhati High Court - Kohima
Kisheto Aye vs State Of Nagaland And 6 Ors on 2 April, 2026
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GAHC020001722026
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
KOHIMA BENCH
Case No. : I.A.(Civil)/45/2026
KISHETO AYE
S/O YEKHALU AYE, R/O VETERINARY COLONY, BURMA CAMP, P.S.
EAST PS, DIMAPUR, NAGALAND
VERSUS
STATE OF NAGALAND AND 6 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF
NAGALAND, KOHIMA, NAGALAND.
2:THE DISTRICT VETERINARY AND ANIMAL HUSBANDRY OFFICER
DIMAPUR
NAGALAND.
3:THE DEPUTY COMMISSIONER
DIMAPUR
NAGALAND
4:THE REVENUE OFFICER
DIMAPUR
NAGALAND
5:COMMISSIONER AND SECRETARY
DEPARTMENT OF LAND RECORDS AND SURVEY
GOVT. OF NAGALAND
6:THE SECRETARY
DEPARTMENT OF VETERINARY AND ANIMAL HUSBANDRY
KOHIMA
NAGALAND
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7:SHRI. PHYODEMO LOTHA
S/O NINZAMO NGULLIE
R/O DAROGAJAN VILLAGE
DIMAPUR
NAGALAND
Advocate for the Petitioner : PAKINRICHAPBO,
Advocate for the Respondent : ,
Linked Case : WP(C)/310/2022
SHRI. KISHETO AYE
S/O YEKHALU AYE
R/O VETERINARY COLONY
BURMA CAMP
P.S EAST
DIST.-DIMAPUR NAGALAND
VERSUS
THE STATE OF NAGALAND AND 3 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOCT. OF
NAGALAND
2:THE DISTRICT VETERINARY AND ANIMAL HUSBANDRY OFFICER
DIMAPUR
NAGALAND
3:THE DEPUTY COMMISSIONER
DIMAPUR NAGALAND
4:THE REVENUE OFFICER
DIMAPUR NAGALAND
------------
Advocate for : P SURIEN
Advocate for : GOVT ADV NL appearing for THE STATE OF NAGALAND
AND 3 ORS
Linked Case : I.A.(Civil)/27/2026
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SHRI KISHETO AYE
S/O YEKHALU AYE
R/O VETERINARY COLONY
BURMA CAMP
PS EAST PS
DIMAPUR
NAGALAND
VERSUS
THE STATE OF NAGALAND AND 6 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF
NAGALAND
KOHIMA
------------
Advocate for : PAKINRICHAPBO
Advocate for : GOVT ADV NL appearing for THE STATE OF NAGALAND
AND 6 ORS
Linked Case : I.A.(Civil)/212/2025
SHRI KISHETO AYE
S/O YEKHALU AYE
R/O VETERINARY COLONY
BURMA CAMP
P.S - EAST PS
DIST. DIMAPUR
NAGALAND
VERSUS
THE STATE OF NAGALAND AND 3 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT
OF NAGALAND
KOHIMA
NAGAALND
2:THE DISTRICT VETERINARY AND ANIMAL HUSBANDRY OFFICER
DIMAPUR
NAGALAND
3:THE DEPUTY COMMISSIONER
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DIMAPUR
NAGALAND
4:THE REVENUE OFFICER
DIMAPUR
NAGALAND
------------
Advocate for : PAKINRICHAPBO
Advocate for : GOVT ADV NL appearing for THE STATE OF NAGALAND
AND 3 ORS
BEFORE
HON'BLE MRS. JUSTICE YARENJUNGLA LONGKUMER
ORDER
02.04.2026 Learned counsel for the applicant, Mr. P. Surien is present.
2. The instant application under Order I Rule 3 R/W Rule 10(2) R/W Section 151 of the CPC has been filed praying for impleadment of Commissioner & Secretary, Department of Land Records & Survey, Government of Nagaland, the Commissioner & Secretary of Veterinary & Animal Husbandry, Kohima, Nagaland and Shri Phyodemo Lotha as respondent nos. 5, 6 and 7 in WP(C)/310/2022.
3. Learned counsel submits that the petitioner/applicant has filed the writ petition, WP(C)/310/2022, which is pending disposal before this Court and is at the stage of hearing. During the hearing it has been found that the learned Additional AG had raised the plea that the necessary parties has not been impleaded in the writ petition and accordingly, the counsel for the petitioner/application had sought time to file an I.A. to implead the Page No.# 5/5 necessary parties.
4. It is further submitted that the issue in WP(C)/310/2022 pertains to land records of the petitioner which is under the Department headed by the Commissioner & Secretary, Department of Land Records and Survey and it is further submitted that it is vital to implead the Commissioner & Secretary, Department of Veterinary and Animal Husbandry as the issues/claims raised in the writ petition is in direct conflict with the Department of Veterinary & Animal Husbandry. It is also submitted that it is necessary to implead Shri Phyodemo Lotha as a private respondent no. 7 as the disputed land has been purchased by the petitioner from him. Learned Additional AG, Mr. Imti Imsong has no objection.
5. In the facts and circumstances as stated above, the instant application is allowed. The petitioner shall file the amended Cause Title within one week showing the Commissioner & Secretary, Department of Land Records & Survey, Government of Nagaland as respondent no. 5, the Commissioner & Secretary, Veterinary & Animal Husbandry, Nagaland, Kohima as respondent no. 6 and Shri Phyodemo Lotha as respondent no. 7 in WP(C)/310/2022. A copy of the amended Cause Title shall also be furnished to the learned Additional AG.
6. Thereafter, list WP(C)/310/2022 after 2 (two) weeks.
JUDGE Comparing Assistant