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Gauhati High Court

Page No.# 1/3 vs The State Of Nagaland And 5 Ors on 28 April, 2023

Author: Chief Justice

Bench: Chief Justice

                                                               Page No.# 1/3

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
                                                                   Page No.# 2/3

         NAGALAND.

         4:THE DIRECTOR

         DIRECTOR 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

For the Petitioner(s)     :   Mr. D.K. Mishra, Sr. Adv.
                                Ms. Samina Jahan,
                                Mr. B. Prasad.


For the Respondent(s)     :   Mr. N. Gautam (R-2 & 4),
                                Mr. S. Borgohain (R-6),
                                Mr. B. Chakma (R-6).



                                 BEFORE
                    HON'BLE THE CHIEF JUSTICE
             HON'BLE MRS. JUSTICE MITALI THAKURIA


                                  ORDER

28.04.2023 A joint request is made by the learned counsel representing the parties to Page No.# 3/3 adjourn the matter.

List after 2(two) weeks.

Sd/- Mitali Thakuria Sd/- Sandeep Mehta JUDGE CHIEF JUSTICE Comparing Assistant