Supreme Court - Daily Orders
National Peoples Party vs Speaker 13Th Nagaland Legislative ... on 20 May, 2025
Author: Surya Kant
Bench: Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7027 OF 2025
(Arising out of SLP(C) No.10060/2019)
NATIONAL PEOPLES PARTY APPELLANT
VERSUS
SPEAKER 13TH NAGALAND
LEGISLATIVE ASSEMBLY & ORS. RESPONDENTS
O R D E R
1. Leave granted.
2. The National Peoples Par is aggrieved by an order dated 20.03.2019 passed by the Speaker of the 13th Nagaland Legislative Assembly in the matter bearing No.AS/LC-23/MERGER/2019, whereby the Speaker declared merger of respondent nos.2 and 3 with respondent no.4 – Political Party, namely, Nationalist Democratic Progressive Party (NDPP).
3. Learned senior counsel/counsel for the parties fairly state that elections to the 13th Nagaland Legislative Assembly were held on 27.02.2018 and the result was declared on 05.03.2018. The term of that Legislative Assembly has expired and fresh Assembly elections have been held in February/March 2023. We are, thus, satisfied that the issues, which are otherwise of paramount importance, pertaining to the powers Signature Not Verifiedexercisable by a Speaker within our constitutional Digitally signed by ARJUN BISHT Date: 2025.05.28 17:24:45 IST Reason: framework, have been rendered academic. 1
4. Consequently, the appeal is disposed of as having become infructuous. All the questions of law raised in this appeal are kept open, to be gone into in an appropriate case.
... ...................J. (SURYA KANT) ........................J. (NONGMEIKAPAM KOTISWAR SINGH) New Delhi May 20, 2025 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.7028 OF 2025 (Arising out of SLP(C) No.15021 of 2025) [Diary No.38834/2019] JANATA DAL (UNITED) APPELLANT VERSUS SPEAKER 13TH NAGALAND LEGISLATIVE ASSEMBLY & ORS. RESPONDENTS O R D E R
1. Delay condoned.
2. Leave granted.
3. The Janata Dal (United) is aggrieved by an order dated 24.06.2019 passed by the Speaker of the 13th Nagaland Legislative Assembly in the matter bearing No.AS/LC-23/MERGER/2019, whereby the Speaker declared merger of respondent nos.2 with respondent no.3 – Political Party, namely, Nationalist Democratic Progressive Party (NDPP).
4. Learned senior counsel/counsel for the parties fairly state that elections to the 13th Nagaland Legislative Assembly were held on 27.02.2018 and the result was declared on 05.03.2018. The term of that Legislative Assembly has expired and fresh Assembly elections have been held in February/March 2023. We are, thus, satisfied that the issues, which are otherwise of paramount importance, pertaining to the powers exercisable by a Speaker within our constitutional 3 framework, have been rendered academic.
5. Consequently, the appeal is disposed of as having become infructuous. All the questions of law raised in this appeal are kept open, to be gone into in an appropriate case.
... ...................J. (SURYA KANT) ........................J. (NONGMEIKAPAM KOTISWAR SINGH) New Delhi May 20, 2025 4 ITEM NO.9 COURT NO.2 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).10060/2019 [Arising out of impugned final judgment and order dated 20-03-2019 in CN No.23/2019 passed by the Nagaland Legislative Assembly Secretariat, Kohima] NATIONAL PEOPLES PARTY Petitioner(s) VERSUS SPEAKER 13TH NAGALAND LEGISLATIVE ASSEMBLY & ORS. Respondent(s) (IA No.65156/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH Diary No(s).38834/2019 (XIV) (IA No.176630/2019 - CONDONATION OF DELAY IN FILING, IA No.176632/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 20-05-2025 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) :Mr. Avijit Mani Tripathi, AOR For Respondent(s) :Mr. Rituraj Biswas, AOR Mr. Ananyo Roy, Adv.
Mr. Chandan Kumar, AOR Mr. Pranab Prakash, AOR UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. Leave granted.
3. The appeals are disposed of in terms of the signed order.
4. All pending applications, if any, also stand disposed of.
(ARJUN BISHT) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
(Two signed orders are placed on the file) 5