Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gauhati High Court

Page No.# 1/4 vs The State Of Nagaland And 5 Ors on 19 June, 2023

Author: Chief Justice

Bench: Chief Justice

                                                               Page No.# 1/4

GAHC010070292023




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : WP(C)/1790/2023

         TEPUNOL YORE AND 3 ORS.
         DISTRICT PROJECT OFFICER, DIST.- CHUMUKEDIMA, NAGALAND.

         2: I. ACATO CHISHI
          DISTRICT PROJECT OFFICER
          DIST.- NIULAND, NAGALAND.

         3: ALEMLA AIER
          DISTRICT PROJECT OFFICER
          DIST. PEREN, NAGALAND.

         4: P. LIPICHEM SANGTAM
         ASSISTANT PROJECT OFFICER
          DIST. KIPHIRE
          NAGALAND

         VERSUS

         THE STATE OF NAGALAND AND 5 ORS.
         REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF
         NAGALAND, KOHIMA, NAGALAND.

         2:THE COMMISSIONER AND SECRETARY / SECRETARY
          DEPARTMENT OF LAND RESOURCES DEVELOPMENT
          GOVERNMENT OF NAGALAND, KOHIMA, NAGALAND.

         3:THE COMMISSIONER AND SECRETARY / SECRETARY
          DEPARTMENT OF PERSONNEL AND ADMINISTRATIVE REFORMS
          GOVERNMENT OF NAGALAND
          KOHIMA, NAGALAND.

         4:THE DIRECTOR
          DIRECTOR OF LAND RESOURCES
          GOVERNMENT OF NAGALAND
                                                    Page No.# 2/4

             KOHIMA
             NAGALAND.

            5:R. IMTISUNGKUM
             DEPUTY DIRECTOR
             DIRECTORATE OF LAND RESOURCES
             GOVERNMENT OF NAGALAND
             KOHIMA
             NAGALAND.

            6:BIREN CHETTRI
             DISTRICT PROJECT OFFICER
             DISTRICT- MON
             NAGALAND

Advocate for the Petitioner   : MR. A ZHIMOMI

Advocate for the Respondent : GA, NAGALAND




             Linked Case : I.A.(Civil)/1650/2023

            TEPUNOL YORE AND 3 ORS.
            DISTRICT PROJECT OFFICER
            DIST.- CHUMUKEDIMA
            NAGALAND.

            2: I. ACATO CHISHI
            DISTRICT PROJECT OFFICER
             DIST.- NIULAND
             NAGALAND.

            3: SMTI ALEMLA AIER
            DISTRICT PROJECT OFFICER
            DIST. PEREN
            NAGALAND.

            4: P. LIPICHEM SANGTAM
            ASSISTANT PROJECT OFFICER
            DIST. KIPHIRE
            NAGALAND.
            VERSUS

            THE STATE OF NAGALAND AND 5 ORS.
                                                                              Page No.# 3/4

            REPRESENTED BY THE CHIEF SECRETARY
            GOVERNMENT OF NAGALAND
            KOHIMA
            NAGALAND

            2:THE COMMISSIONER AND SECRETARY / SECRETARY
             DEPARTMENT OF LAND RESOURCES DEVELOPMENT
            GOVERNMENT OF NAGALAND
             KOHIMA
             NAGALAND.
             3:THE COMMISSIONER AND SECRETARY / SECRETARY
             DEPARTMENT OF PERSONNEL AND ADMINISTRATIVE REFORMS
            GOVERNMENT OF NAGALAND
             KOHIMA
             NAGALAND.
             4:THE DIRECTOR
            THE DIRECTORATE OF LAND RESOURCES

            GOVERNMENT OF NAGALAND
            KOHIMA
            NAGALAND.
            5:R. IMTISUNGKUM
            DEPUTY DIRECTOR
            DIRECTORATE OF LAND RESOURCES
            GOVERNMENT OF NAGALAND
            KOHIMA
            NAGALAND.
            6:BIREN CHETTRI
            DISTRICT PROJECT OFFICER
            DISTRICT- MON
            NAGALAND.
            ------------
            Advocate for : MR D K MISHRA
            Advocate for : GA
            NAGALAND appearing for THE STATE OF NAGALAND AND 5 ORS.



                                   BEFORE
                        HONOURABLE THE CHIEF JUSTICE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

Date : 19.06.2023 Since the provisions of the Nagaland Land Resources Development Department Service Rules, 2008 have been challenged in this writ petition, the Advocate General, Page No.# 4/4 Nagaland, is required to represent the State of Nagaland in this writ proceedings.

Learned Additional Advocate General, Ms. T. Khro shall intimate the learned Advocate General, Nagaland, to appear in the matter on the next date fixed.

The connected Interlocutory Application has been filed seeking to bring on record certain official communications/notifications. Since these communications/notifications are part of the official records, they can be considered when the writ petition is taken up for hearing.

Re-notify on 24.07.2023, as prayed for.

                                               JUDGE                     CHIEF JUSTICE



Comparing Assistant