Gauhati High Court - Kohima
Shri Hutoka K Aye vs State Of Nagaland And 6 Ors on 11 December, 2025
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GAHC020007092025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL
PRADESH)
KOHIMA BENCH
Case No. : WP(C)/217/2025
SHRI HUTOKA K AYE
PROPRIETOR M/S AYEMI FAIR PRICE SHOP, ASUKHUTO TOWN, ATOIZU,
ZUNHEBOTO, NAGALAND
VERSUS
STATE OF NAGALAND AND 6 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY, GOVT. OF
NAGALAND, DEPARTMENT OF FOOD AND CIVIL SUPPLIES, NAGALAND
KOHIMA 2:THE DIRECTOR
DIRECTORATE OF FOOD AND CIVIL SUPPLIES
NAGALAND DIMAPUR
3:THE DEPUTY COMMISSIONER
ZUNHEBOTO NAGALAND
4:THE ADDL. DEPUTY COMMISSIONER
ATOIZU
ZUNHEBOTO NAGALAND
5:THE ASSISTANT DIRECTOR
OFFICE OF FOOD AND CIVIL SUPPLIES
ZUNHEBOTO
NAGALAND
6:THE DISTRICT CIVIL SUPPLY OFFICER
OFFICE OF FOOD AND CIVIL SUPPLIES
ZUNHEBOTO
NAGALAND
7:SHRI VITO AWOMI
RESIDENT OF ASUKHUTO (KPA)
ATOIZU TOWN
ZUNHEBOTO
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NAGALAN
Advocate for the Petitioner : JOSHUA SHEQI, RUBICA KIHO,TUNATO
YEPTHO,R WONCHIBENI TSANGLO,KIVITOLI SWU,YEKA SUMI,KEVI
KIRE,KETHO SEKHOSE,K LILY SWU,KEDI KOSO,P MHONBENI
EZUNG,ATOKA,MIKA H AYE,CHINGMEI KONYAK,NAGALI SHOHE
Advocate for the Respondent : GOVT ADV NL,
BEFORE
HON'BLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 11-12-2025 Heard Ms. K. Lily Swu, learned counsel for the petitioner; and Ms. Inaholi, learned Government Advocate appearing on behalf of Mr. Veto V. Zhimomi, learned Government Advocate for the State respondents.
Steps for service of notice upon the respondent no. 7 was taken earlier. As per Office Note dated 09.12.2025, service report in respect of respondent no. 7 is still awaited.
Ms. Lily, learned counsel for the petitioner has submitted that the petitioner may be allowed to take fresh steps for service of notice upon the respondent no. 7.
The petitioner is allowed to take fresh steps for service of notice upon the respondent no. 7 by speed post with AD within 7 (seven) working days from today. In addition, as sought for, the petitioner is also permitted to take steps for service of notice upon the respondent no. 7 by way of dasti.
Page No.# 3/3 The process is to be routed through the Registry. The petitioner after effecting service of notice upon the respondent no. 7 by way of dasti, shall file a compliance affidavit to that effect.
List the case after 4 (four) weeks.
Interim order, if any, shall continue till the next returnable date.
Sd/-
JUDGE Comparing Assistant