Gauhati High Court - Kohima
The Kuki Inpi Nagaland And 3 Ors vs State Of Nagaland And 5 Ors on 23 March, 2026
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GAHC020002992025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL
PRADESH)
KOHIMA BENCH
Case No. : WP(C)/72/2025
THE KUKI INPI NAGALAND AND 3 ORS
HAVING ITS OFFICE AT KIN HALL
ATHIBUNG TOWN
ATHIBUNG SUB DIVISION
PEREN
NAGALAND
REPRESENTED BY ITS PRESIDENT MR. L. SINGSIT
IPS (RTD)
S/O LETJASAI SINGSIT
R/O H.NO. 275
WARD 9
CHUMUKEDIMA
NAGALAND
2: THE NAGALAND GARO TRIBAL COUNCIL (NGTC)
HAVING ITS OFFICE AT ERALIBILL VILLAGE
DIMAPUR
DIMAPUR NAGALAND
REPRESENTED BY ITS PRESIDENT MR. KARAMPAL MOMIN
S/O DB SANGMA
R/O ERANIPATHAR
DIMAPUR NAGALAND
3: THE KACHARI TRIBAL COUNCIL NAGALAND (KTCN)
HAVING ITS OFFICE AT PURANA BAZAAR
DIMAPUR
NAGALAND. REPRESENTED BY ITS PRESIDENT
MR. C.K.MECH
S/O LATE DWARIKANATH MACH
R/O H.NO. 816
MIDDLE COLONY
PURANA BAZAAR
DIMAPUR NAGALAND
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4: THE KARBI UNION NAGALAND
HAVING ITS OFFICE AT WARD NO. 10 L.R.C. COLONY DIMAPUR
NAGALAND. REPRESENTED BY ITS PRESIDENT MR. MOIA RONGPI
S/O JIHON RONGPI R/O H.NO. 128
MIDLAND
DIMAPUR
NAGALAND
VERSUS
STATE OF NAGALAND AND 5 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF NAGALAND
KOHIMA NAGALAND
2:THE HOME COMMISSIONER
KOHIMA NAGALAND
3:THE COMMISSIONER NAGALAND
GOVT. OF NAGALAND
KOHIMA NAGALAND
4:THE DEPUTY COMMISSIONER
DIMAPUR NAGALAND
5:THE DEPUTY COMMISSIONER
CHUMUKEDIMA NAGALAND
6:THE DEPUTY COMMISSIONER
PEREN NAGALAND
For the Petitioner(s) : Mr. A. Zhimomi, Advocate
Ms. Ester, Advocate
Ms. Lhousino, Advocate
For the Respondent(s) : Mr. K. N. Balgopal, AG
Mr. Imti. Imsong, AAG
Mr. L. T. Sangtam. AAG
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BEFORE
HON'BLE MR. JUSTICE DEVASHIS BARUAH
ORDER
23.03.2026 Heard Mr. A. Zhimomi, the learned counsel who appears on behalf of the petitioners and Mr. K. N. Balgopal, the learned Advocate General for the State of Nagaland assisted by Mr. Imti Imsong, the learned Additional Advocate General for the State of Nagaland who appears on behalf of the respondents.
2. The learned Advocate General submitted that there is a requirement for filing an additional affidavit on behalf of the State to bring further material particulars which would be required for a proper adjudication of the dispute involved in the instant proceedings. He, therefore, submitted that six weeks time may be granted to the State for filing the additional affidavit.
3. Mr. A. Zhimomi, the learned counsel appearing on behalf of the petitioners submitted that there is an interim order and that the interim order is required to be continued.
4. This Court enquired with the learned Advocate General as to whether the respondent State is proposing to take any further action taking into account that in Page No.# 4/4 terms with the notification dated 01.10.2024, the period for conducting the enumeration is already over. The learned Advocate General submitted that taking into account that the present matter is pending and for initiation of the enumeration proceedings, further Notification has to be issued afresh, the State do not propose at present to take any action on the enumeration proceedings as the dispute is presently pending before this Court. As it is the undertaking given by the learned Advocate General, this Court does not find it necessary that interim order passed earlier is required to be extended.
5. List the matters on 25.05.2026.
6. The additional affidavit of the State be filed on or before 20.05.2026.
JUDGE Comparing Assistant