Shri Neikozo Nusoh And 10 Ors vs The Union Of India And 8 Ors on 24 March, 2026

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Gauhati High Court - Kohima

Shri Neikozo Nusoh And 10 Ors vs The Union Of India And 8 Ors on 24 March, 2026

                                  Page No.# 1/160

GAHC020005282024                                    2026:GAU-NL:163




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

                       Case No. : WP(C)/195/2024

         SHRI NEIKOZO NUSOH AND 10 ORS
         SON OF SHRI. REPFULONUSOH,
         PERMANENT RESIDENT OF LOSAMI VILLAGE,
         PHEK-797108, NAGALAND.

         2: SHRI KETHOCHULO

          S/O SHRI WEZII

         PERMANENT RESIDENT OF LOSAMI VILLAGE

         PHEK-797108
         NAGALAND.

         3: SHRI NEIKHAWE

          S/O SHRI MUPEHI

         PERMANENT RESIDENT OF LOSAMI VILLAGE

         PHEK-797108
         NAGALAND.

         4: SHRI NEINGUZO

          S/O SHRI MESENGULO

         PERMANENT RESIDENT OF LOSAMI VILLAGE

         PHEK-797108
         NAGALAND.

         5: SHRI NEIKHWEHI AKAMI
                         Page No.# 2/160


S/O SHRI YEKHWENYI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

6: SHRI HITE MEBOU

S/O LT. NEIKHA MEBOU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

7: SHRI WEPUTE KEPFOH

S/O SHRI DIPFULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

8: SMTI. CHEWETSOLO U MEKRISUH

S/O SHRI MUTSO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

9: SHRI KEKHWENELO

S/O SHRI WETSUKHO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

10: SMTI. NEKHWENI U AKAMI

W/O LT. WEYELO AKAMI
                      Page No.# 3/160

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

11: SHRI KOTSOPE KHAMO

S/O SHRI HIPEWE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND

VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN
1 PARLIAMENT STREET, NEW DELHI-110001

2:THE NHIDCL
 REPRESENTYED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
3RD FLOOR
 PTI BUILDING
 4-PARLIAMENT STREET
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
 NHIDCL (P) KOHIMA NAGALAND

4:THE STATE OF NAGALAND
 REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF
NAGALAND
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
 DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
 NPWD
NAGALAND KOHIMA
                          Page No.# 4/160

7:THE CHIEF ENGINEER
 PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
 PHEK
 NAGALAND

9:THE VILLAGE COUNCIL
 LOSAMI VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAN

Linked Case : WP(C)/248/2024

SHRI. MHASHETO MEDE-O AND 32 ORS
SON OF LT. KHAHUYI MEDE-O.

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

2: SHRI. SHEDUYI
AGED ABOUT 35 YEARS

SON OF SUVEYI

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

3: SHRI. ZHOTOYI THERIE
AGED ABOUT 58 YEARS

SON OF VEDUTSO THERIE.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

 4: SHRI. ZHOPOVEY
I
AGED ABOUT 30 YEARS

SON OF KUHUVEYI.
                       Page No.# 5/160

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

5: SHRI. SOSHETSO M. TSUTSO
AGED ABOUT 72 YEARS

SON OF YESANU.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

6: SHRI. JWENSENLE
AGED ABOUT 35 YEARS

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

7: SHRI. VETACHO NAKRO
AGED ABOUT 73 YEARS

SON OF NAKRO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

8: SHRI. VEPASAYI
AGED ABOUT 75 YEARS

SON OF PUNGOCHO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

9: SHRI. MUDOSU
AGED ABOUT 42 YEARS

SON OF YESAPA.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.
                        Page No.# 6/160


10: SHRI. VEYI NAKRO
AGED ABOUT 55 YEARS

SON OF LT. KHUTSOYI.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

11: SHRI. VEKHO KEZO
AGED ABOUT 30 YEARS

SON OF LT. MURIHO KEZO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

12: SHRI. VENETO
AGED ABOUT 45 YEARS

SON OF CIEKHUSUYI.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

13: SMTI. RUVEHULU KEZO
AGED ABOUT 34 YEARS

DAUGHTER OF LT. VESHETSO NAKRO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

14: SHRI. VELI MEDEO
AGED ABOUT 56 YEARS

SON OF LT. MUSAHI MEDEO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

15: SHRI. ZACUSA
AGED ABOUT 60 YEARS
                       Page No.# 7/160


SON OF SHRI. RESUH
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

16: SHRI. HUSWUVE RESUH
AGED ABOUT 36 YEARS

SON OF KUHUSO RESUH.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND

17: SHRI. SUPOYI
AGED ABOUT 48 YEARS

SON OF KHRUSAYI.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

18: SHRI. VEZHOPRA
AGED ABOUT 55 YEARS

SON OF VEDUTSO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND

19: SHRI. VESOPA NAKRO
AGED ABOUT 50 YEARS

SON OF LT. CIEKROSWU.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

20: SHRI. KHRIEZO RESUH
AGED ABOUT 24 YEARS

SON OF LT. KUHUSO RESUH.
PERMANENT RESIDENT OF PHOLAMI VILLAGE
                       Page No.# 8/160


PHEK- 797107
NAGALAND.

21: SHRI. KUVETHO PARTY
AGED ABOUT 36 YEARS

SON OF VEMURHA.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

22: SHRI. KUZOVEYI KEZO
AGED ABOUT 54 YEARS

SON OF MURHUVE KEZO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

23: SHRI. VEPRASWU
AGED ABOUT 73 YEARS

SON OF SHRI. CHAKESHANG
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

24: SHRI. VELUKHO NAKRO
AGED ABOUT 39 YEARS

SON OF LT. VENGOTA NAKRO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

25: SMTI. THUKUVELU KEZO
AGED ABOUT 31 YEARS

DAUGHTER OF KEZO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.
                        Page No.# 9/160


26: SHRI. POVETSO
AGED ABOUT 50 YEARS

SON OF ZAVESAYI.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

27: SHRI. VEPOZO KHAMO
AGED ABOUT 45 YEARS

SON OF PUHUSUYI KHAMO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

28: SHRI. VEKUKHO RESUH
AGED ABOUT 44 YEARS

SON OF VEHURU RESUH.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

29: SHRI. KUVETHI
AGED ABOUT 47 YEARS

SON OF LT. CEKHUPHUKI.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

30: SHRI. SHIEKHOTO RESUH
AGED ABOUT 52 YEARS

SON OF LT. VEHUTA RESUH.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

31: SHRI. UNU THERIE
AGED ABOUT 22 YEARS
                        Page No.# 10/160


SON OF SHESUYI.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

32: SHRI. KEDUSUYI KHAMO
AGED ABOUT 59 YEARS

SON OF ZUPOTSO.
PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

33: SHRI. COTO NAKRO
AGED ABOUT 29 YEARS

SON OF NUVETA NAKRO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA
                          Page No.# 11/160

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND

9:THE VILLAGE COUNCIL
PHOLAMI VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND
-

Linked Case : WP(C)/199/2024

SMTI POSHETSOLU D. VADEO AND 61 ORS
DAUGHTER OF LT. PHUTSON

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

2: SHRI. HUTAVE

SON OF LT. PUMGOCHO

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

3: SHRI. NGOLIO D.VADEO
SON OF LT. CIEKHUSWUYI
                        Page No.# 12/160

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

4: SHRI. POSHETSOCUKHAMU AND PARTY
REPRESENTED BY SHRI. POSHETSOCUKHAMU

AGED ABOUT 47 YEARS

SON OF LT. VESAPRA

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

5: SHRI. POSHETSOCUKHAMU
SON OF LT. VESAPRA

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

6: SHRI. MUZITA
SON OF SHRI. MUSUTSO

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

7: SHRI. SHEKHOCUYI
AGED ABOUT 36 YEARS

SON OF SHRI. HUVEZO

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

8: SHRI. VENIEHUD.VADE-O
AGED ABOUT 49 YEARS

SON OF LT. TAVECHO
                        Page No.# 13/160

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

9: SHRI. NIERAYID.VADEO AND PARTY

REPRESENTED BY SHRI. VENIEHU D. VADEO
AGED ABOUT 67 YEARS

SON OF SHRI. SUHLUNGOYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

10: SHRI. NIERAYI D.VADEO
AGED ABOUT 67 YEARS

SON OF SHRI. SUHLUNGOYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

11: SHRI. HURAKHO
AGED ABOUT 53 YEARS

SON OF LT. THUPUSHI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

12: SHRI. MULUZHOYI LOHE
AGED ABOUT 40 YEARS

SON OF SHRI. NUNGOYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

13: SHRI. NUPOYI D. VADEO
                       Page No.# 14/160

AGED ABOUT 45 YEARS

SON OF LT. PUSUYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

14: SHRI. VESWUSA
AGED ABOUT 59 YEARS

SON OF LT. VEHUTSO

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

15: SHRI. VEMHAYI
AGED ABOUT 64 YEARS

SON OF LT. DUTSONU

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

16: SHRI. ZHODUYI
AGED ABOUT 70 YEARS

SON OF LT. NURU

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

17: SHRI. HUVEZO
AGED ABOUT 66 YEARS

SON OF LT. VEYENUYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.
                        Page No.# 15/160


18: SHRI. SHEYI CUKHAMU
AGED ABOUT 45 YEARS

SON OF SHRI. VENGOYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

19: SHRI. VEKUHUYI D.VADEO
AGED ABOUT 57 YEARS

SON OF LT. VEHUTSO

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

20: SHRI. KUVESA
AGED ABOUT 63 YEARS

SON OF LT. ZHOTHOSUH

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

21: SHRI. CIEKHURAYI AND PARTY
REPRESENTED BY SHRI. CIEKHURAYI

AGED ABOUT 57 YEARS

SON OF LT. THEYESWUI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

22: SHRI. CIEKHURAYI
AGED ABOUT 57 YEARS

SON OF LT. THEYESWUI
                        Page No.# 16/160

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

23: SHRI. VEPOTO VADEO
AGED ABOUT 42 YEARS

SON OF LT. HUVESHE

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

24: SHRI. VEPORA D. VADEO
AGED ABOUT 39 YEARS

SON OF SHRI. ZAVEHU

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

25: SHRI. THUPUHUYID.VADE-O
AGED ABOUT 43 YEARS

SON OF LT. PURAYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

26: SHRI.CUHUYI D.VADEO
AGED ABOUT 59 YEARS

SON OF LT. HUNIEPRA

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

27: SHRI. THUPUKHOYI
AGED ABOUT 58 YEARS
                       Page No.# 17/160

SON OF LT. THUYESWUYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

28: SHRI. VESUTO
AGED ABOUT 36 YEARS

SON OF SHRI. CUSOYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

29: SHRI. HUTARU
AGED ABOUT 82 YEARS

SON OF LT. ZACUVE

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

30: SHRI. ZALESHEYI
AGED ABOUT 43 YEARS

SON OF LT. KHUHUYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

31: SHRI. NANISUH

AGED ABOUT 47 YEARS

SON OF LT. VESUYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.
                        Page No.# 18/160

32: SHRI. SAHITA
AGED ABOUT 52 YEARS

SON OF LT. MUZACHO

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

33: SHRI. KUTO AND PARTY
REPRESENTED BY SHRI. KUTO

AGED ABOUT 37 YEARS

SON OF SHRI. VENGOYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

34: SHRI. KUTO
AGED ABOUT 37 YEARS

SON OF SHRI. VENGOYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

35: VEHUPO LOHE
AGED ABOUT 28 YEARS

SON OF SHRI. KUVESA

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

36: SHRI. VESACHO
AGED ABOUT 70 YEARS

SON OF LT. THUPUVEYI

PERMANENT RESIDENT OF SAKRABA VILLAGE
                        Page No.# 19/160


PHEK- 797107
NAGALAND.

37: SHRI. SHEPOZO
AGED ABOUT 44 YEARS

SON OF LT. THUPUNGOYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

38: SHRI. NUCUTSO
AGED ABOUT 46 YEARS

SON OF SHRI. VEMUTHA

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

39: SHRI. VENIESO
AGED ABOUT 76 YEARS

SON OF LT. YETHIHU

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

40: SHRI. NUVEHU
AGED ABOUT 69 YEARS

SON OF LT. RUSOHU

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

41: SHRI. BEDUKHO D.VADEO
AGED ABOUT 38 YEARS

SON OF LT. VEPOCUYI
                        Page No.# 20/160


PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

42: SHRI. KUVEPHUYILOHE
AGED ABOUT 56 YEARS

SON OF LT. ZACUVE

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

43: SHRI. NEHUSA CUKHAMU
AGED ABOUT 59 YEAR

SON OF SHRI. VENGO

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

44: SHRI. KUNUSUH
AGED ABOUT 45 YEARS

SON OF LT. SWUHUYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

45: SHRI. VEKHOSA
AGED ABOUT 34 YEARS

SON OF SHRI. THUVOSA

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

46: SHRI. VEPOSU
AGED ABOUT 64 YEARS
                         Page No.# 21/160


SON OF LT. DUCHO

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

47: LSHRI. NUKU VADEO
AGED ABOUT 25 YEARS

SON OF SHRI. CIEKHURAYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

48: SHRI. KUDEKHUYI
AGED ABOUT 42 YEARS

SON OF LT. MULEKHRU

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

49: SHRI. KUDUPO
AGED ABOUT 39 YEARS

SON OF SHRI. ZALUYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

50: SHRI. PUCHOYI
AGED ABOUT 42 YEARS

SON OF LT. TAZUHU

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.
                         Page No.# 22/160

51: SHRI. HUTO
AGED ABOUT 33 YEARS

SON OF LT. THUVODUYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND

52: SHRI. THUPUPHUYI
AGED ABOUT 44 YEARS

SON OF LT. VEPOPRA

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

53: SHRI. KUDEPHULU
AGED ABOUT 62 YEARS

SON OF LT. ZHOTHOSUH

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

54: SHRI. DIETO
AGED ABOUT 38 YEARS

SON OF SHRI. HUNIEPRA

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

55: SHRI. VESWUPRA
AGED ABOUT 67 YEARS

SON OF LT. MUHUTA

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
                       Page No.# 23/160

NAGALAND.

56: SHRI. KHOTO
AGED ABOUT 39 YEARS

SON OF SHRI. VECUZU

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

57: . SHEVEHU
AGED ABOUT 54 YEARS

SON OF LT. THEYEKROYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

58: SHRI. HUSOYI AND PARTY
REPRESENTED BY SHRI. HUSOYI

AGED ABOUT 79 YEARS

SON OF LT. ROTHIYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

59: SHRI. THENUSAYI CUKHAMU
AGED ABOUT 53 YEARS

SON OF LT. SONIEYI

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

60: SHRI. MHASHESAYI CUKHAMU
AGED ABOUT 55 YEARS

SON OF LT. SWUHUYI
                       Page No.# 24/160


PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

61: SHRI. ZASHESA
AGED ABOUT 62 YEARS

SON OF SHRI. NUVEKU

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.

62: SHRI.RAKHUTSO

AGED ABOUT 54 YEARS

SON OF LT. VETHISUH

PERMANENT RESIDENT OF SAKRABA VILLAGE

PHEK- 797107
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN
1 PARLIAMENT STREET
 NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
3RD FLOOR
 PTI BUILDING
 4-PARLIAMENT STREET
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P) KOHIMA NAGALAND
                          Page No.# 25/160

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF
NAGALAND
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
NPWD
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK
NAGALAND

9:THE VILLAGE COUNCIL
SAKRABA VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND



Linked Case : WP(C)/251/2024

SHRI VEHUTA LALA AND 23 ORS
SON OF LT. YENGOTSO LALA
PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

2: SHRI. VEMUKHRIEYI KHESOH

AGED ABOUT 30 YEARS

SON OF SHRI. PUSHETSO

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.
                         Page No.# 26/160

3: SHRI. VEDUTA NIENU

AGED ABOUT 56 YEARS

SON OF LT. DUKHUYI

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

4: SHRI. VEZOKHO LOHE

AGED ABOUT 51 YEARS

SON OF SHRI. ZASHETA LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

5: SHRI. VEPOCUYI LOHE

AGED ABOUT 63 YEARS

SON OF LT. CEKHUVEYI LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

6: SHRI. RUKUSA LOHE

AGED ABOUT 34 YEARS

SON OF SHRI. ZACUTA LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

7: SHRI. SHEKU TENENU

AGED ABOUT 30 YEARS
                         Page No.# 27/160

SON OF SHRI. VESUKHUYI

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

8: SHRI. SHEHUTSO LOHE

AGED ABOUT 63 YEARS

SON OF LT. VETHISUH LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND

9: SHRI. VEPASA LALA

AGED ABOUT 56 YEARS

SON OF LT. YEKHUSA

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

10: SHRI. VEKUZO LOHE
AGED ABOUT 40 YEARS

SON OF SHRI. VECUSA LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

11: SHRI. DUSUTA LALA

AGED ABOUT 56 YEARS

SON OF SHRI. VEHUTA LALA

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
                         Page No.# 28/160

NAGALAND.

12: SHRI. VECUKU LOHE

AGED ABOUT 36 YEARS

SON OF SHRI.VECHUPA LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

13: SMTI. HUVOTALU

AGED ABOUT 58 YEARS

WIFE OF SHRI. CUKHOTA

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

14: SHRI. TAVEYI LALA

AGED ABOUT 69 YEARS

SON OF LT. YEKHUYI LALA

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND

15: SHRI. RUKUTO LALA

AGED ABOUT 34 YEARS

SON OF LT. POSOTSU

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND

16: SHRI. VENESE TENENU
                         Page No.# 29/160

AGED ABOUT 61 YEARS

SON OF LT.CEKHUTSO

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

17: SHRI. NGORAYI LOHE

AGED ABOUT 36 YEARS

SON OF SHRI. HUSUZO LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

18: SHRI. RAZUKHUYI KHESOH

AGED ABOUT 50 YEARS

SON OF LT.VESWUTSO

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

19: SHRI. MUPHRU LALA

AGED ABOUT 21 YEARS

SON OF SHRI. VEMUDO LALA

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

20: SHRI. KUDUHUTO LOHE

AGED ABOUT 39 YEARS

SON OF LT.NESACHO LOHE
                         Page No.# 30/160

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

21: SHRI. VEKHORAYI LOHE

AGED ABOUT 49 YEARS

SON OF SHRI. VENEZO LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

22: SHRI. ZALERO VERO

AGED ABOUT 55 YEARS

SON OF LT. CEKAMU VERO

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

23: SHRI. RAZUKHUYI KHESOH

AGED ABOUT 50 YEARS

SON OF LT. VESWUTSO

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

24: SHRI. POVE THERIE
AGED ABOUT 25 YEARS

SON OF SHRI. NUSUYI THERIE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND
VERSUS
                        Page No.# 31/160


THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND

9:THE VILLAGE COUNCIL
MIDDLE KHOMI VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND
                          Page No.# 32/160

Linked Case : WP(C)/244/2024

SHRI WEMHELO AND 24 ORS
SON OF SHRI. WEZOHI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

2: SHRI. WENISHE K. TARA

AGED ABOUT 48 YEARS

SON OF SHRI. HIPEKHA K. TARA

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

3: SHRI. HIWEKU MEBOU

AGED ABOUT 40 YEARS

SON OF SHRI. WENEITSO MEBOU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

4: SHRI. SOCHU SWURO

AGED ABOUT 51 YEARS

SON OF SHRI. KEDUTSOLO SWURO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

5: SHRI. NGUKEYE

AGED ABOUT 63 YEARS

SON OF SHRI. NGUTSO
                       Page No.# 33/160


PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

6: SHRI. WENITSO MEKRISUH

AGED ABOUT 72 YEARS

SON OF SHRI. MUSENI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

7: SHRI. KEDUCHO AKAMI

AGED ABOUT 31 YEARS

SON OF SHRI. HIWESHELO AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

8: SHRI. WEKU U MEKRISUH

AGED ABOUT 30 YEARS

SON OF SHRI. KHWEWETSO MEKRISUH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

9: SHRI. DIPE

AGED ABOUT 70 YEARS

SON OF SHRI. CHIKHALO KHAMO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
                         Page No.# 34/160

NAGALAND.

 10: SHRI. KHOKU AKAM
I

AGED ABOUT 32 YEARS

SON OF SHRI. KEDUPE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

11: SHRI. ZEKHWEPE

AGED ABOUT 74 YEARS

SON OF SHRI. HIKHWENI AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

12: SHRI. WEKUPE AKAMI

AGED ABOUT 29 YEARS

SON OF NGUPEHI AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

13: SMTI. KEKHROLE

AGED ABOUT 49 YEARS

WIFE OF SHRI. REKHWELO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

14: SHRI. NEIKHATSO MEKRISUH
                        Page No.# 35/160


AGED ABOUT 45 YEARS

SON OF LT.WEDELO MEKRISUH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

15: SHRI. KHROSEZO MEKRISUH

AGED ABOUT 37 YEARS

SON OF LT. KHWEWETSO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

16: HRI. WESEHILO AKAMI

AGED ABOUT 87 YEARS

SON OF SHRI. MESECHULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

17: SHRI. ZEKHWENI AKAMI

AGED ABOUT 84 YEARS

SON OF SHRI. WEKHALO AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

18: SHRI. NEIKHOLO

AGED ABOUT 49 YEARS

SON OF SHRI. HIWEKHA
                         Page No.# 36/160


PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

19: SHRI. KEWECHETE KEPFOH

AGED ABOUT 48 YEARS

SON OF LT. HITEINE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

20: SHRI. KHAPELO AKAMI

AGED ABOUT 53 YEARS

SON OF LT. WECHITSO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

21: SHRI. NEIKHWEZO U

AGED ABOUT 63 YEARS

SON OF LT. KEWETSO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

22: SHRI. KHWEHIPE MEKRISUH

AGED ABOUT 37 YEARS

SON OF SHRI. HIWEPELO MEKRISUH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
                       Page No.# 37/160

NAGALAND.

23: SHRI. PUWEHI MEBOU

AGED ABOUT 31 YEARS

SON OF SHRI. WENYITSO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND

24: SHRI. PUWEZO KAPFO

AGED ABOUT 42 YEARS

SON OF SHRI. KHANYI KAPFO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

25: SHRI. PFUTSUHI NUSOH

AGED ABOUT 31 YEARS

SON OF SHRI. WEMHELO NUSOH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
                          Page No.# 38/160

3RD FLOOR
PTI BUILDING
4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND

9:THE VILLAGE COUNCIL
LOSAMI VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND



Linked Case : WP(C)/198/2024

SHRI GEPFULO MEKRISUH AND 24 ORS
SON OF SHRI. YENGULOMEKRISUH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

2: SHRI DEWE K. TARA
                      Page No.# 39/160

S/O SHRI WEKHWEPE K TARA

PERMANENT R/O LOSAMI VILLAGE

PHEK 797108
NAGALAND

3: SHRI KHAWELO

S/O SHE WETEHI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

4: SHRI WEKHWESHE KEPFO

S/O SHRI KOWECHULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

5: SHRI CHEZOPE KANUOH

S/O SHRI ZEPFUTSO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

6: SHRI WEKHWETSU

S/O LT. KEZUKHWELO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

7: SHRI KOWETSOLO MEKRISUH

S/O SHRI KEWEKHALO

PERMANENT RESIDENT OF LOSAMI VILLAGE
                       Page No.# 40/160


PHEK-797108
NAGALAND.

8: SHRI NEIZUTSO MEKRISUH

S/O LT. KEHITSOLO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

9: SHRI WENIKHWE

S/O SHRI SONGULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

10: SHRI NEIKHWETSU

S/O SHRI SONGULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

11: SHRI KEWEKHA LOHE

S/O LT. KEKHWECHU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

12: SHRI NGUPETSO

S/O SHRI MESEHIKHWE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.
                       Page No.# 41/160


13: SHRI BEWE KHAMO

S/O SHRI KOWELO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

14: SHRI NEIWUTE K TARA

S/O LT. WEKHANYI K TARA

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

15: SHRI NEIWEKHA AKAMI

S/O SHRI DICHULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

16: SHRI HISEZO K. TARA

S/O LT. WEKHWETE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

17: SHRI NEIHITSO AKAMI

S/O LT. KEWENGULO AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

18: SHRI DEWELO SWUMO
                        Page No.# 42/160

S/O LT. ZEWEPE SWUMO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

19: SHRI KEKHWENE KHAMO

S/O WEKHAZU KHAMO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

20: SHRI CHEHI

S/O SHRI WENYITSO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

21: SHRI NGUPEZO K. TARA

S/O SHRI HIWEKHWE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

22: SHRI WEKOLO KHESOH

S/O SHRI KEWECHU KHESOH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

23: SHRI NEIWEKU MEKRISUH

S/O SHRI KEHISENYI MEKRISUH

PERMANENT RESIDENT OF LOSAMI VILLAGE
                      Page No.# 43/160


PHEK-797108
NAGALAND.

24: SHRI NEIZOLO MEKRISUH

S/O SHRI KEKHWETSU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

25: SHRI HIKHWETE

S/O SHRI ECHUCHILO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN
1 PARLIAMENT STREET
 NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
3RD FLOOR
 PTI BUILDING
 4-PARLIAMENT STREET
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P) KOHIMA NAGALAND

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF
NAGALAND
NAGALAND KOHIMA
                          Page No.# 44/160

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
NPWD
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK
NAGALAND

9:THE VILLAGE COUNCIL
LOSAMI VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND



Linked Case : WP(C)/250/2024

SMTI THUVOSUHLU AND 34 ORS
DAUGHTER OF SHRI. MUDOVE VADEO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

2: SMTI. VEKRONULU CHIERO

AGED ABOUT 51 YEARS

DAUGHTER OF SHRI. VEVOHU CHIERO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

3: SHRI. VELAZO LOHE

AGED ABOUT 31 YEARS
                        Page No.# 45/160

SON OF SHRI. VEVOTSO LOHE

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

4: SHRI. RAZOUVEYI HESUH

AGED ABOUT 62 YEARS

SON ON SHRI. NUCHOTSU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

5: SHRI. ZUVETO TURENG

AGED ABOUT 28 YEARS

SON OF SHRI. ZAKAHI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

6: SHRI. DAHU TETSEO

AGED ABOUT 31 YEARS

SON OF SHRI. SAVEZO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

7: SHRI. PUKRONGOI

AGED ABOUT 42 YEARS

SON OF SHRI. DUHUTA

PERMANENT RESIDENT OF PORBA VILLAGE
                        Page No.# 46/160

PHEK- 797107
NAGALAND.

8: SMTI. VESHETSOLU CHIERO

AGED ABOUT 59 YEARS

DAUGHTER OF LT. VEDUVO CHIERO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

9: SHRI. VEKHOSWU

AGED ABOUT 53 YEARS

SON OF SHRI. PUCHOSA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

10: SHRI. CIEKHUNU (SAKHAMOTSO CLAN)

AGED ABOUT 60 YEARS

SON OF LT. PUNUSUH

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

11: SMTI. KUVESULU THULUO

AGED ABOUT 48 YEARS

DAUGHTER OF SHRI. THUYIESWOYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

12: SMTI. PUCUSOLU TENYIE
                         Page No.# 47/160


AGED ABOUT 55 YEARS

DAUGHTER OF LT. ZASHEVE
PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

13: SMTI. VELU PURO

AGED ABOUT 30 YEARS

DAUGHTER OF SHRI. KUVE

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

14: SHRI. PUCHOTA DZUDO

AGED ABOUT 62 YEARS

SON OF LT. VECHONU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

15: SHRI. ZAVESUYI DZUDO-O


AGED ABOUT 54 YEARS

SON OF SHRI. YIESWUNU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

16: SHRI.THUVOCU

AGED ABOUT 68 YEARS

SON OF SHRI. KUPOZHIE
                         Page No.# 48/160

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

17: SHRI. SHEKHOSA RUHO

AGED ABOUT 46 YEARS

SON OF SHRI. YENUTSO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

18: SHRI. THUPUVOI CUTHAO

AGED ABOUT 58 YEARS

SON OF LT. PUHUTA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

19: SHRI. ZHOSAI THULUO

AGED ABOUT 42 YEARS

SON OF LT. VAMUPO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

20: SHRI. MURHUVE CHIERO
AGED ABOUT 60 YEARS

SON OF LT. PUHUTSU
PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

21: SHRI. VETHA HESUH
                       Page No.# 49/160


AGED ABOUT 56 YEARS

SON OF LT. YIEKAHI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

22: THE RO- OTSOMI CLAN


REPRESENTED BY SHRI. VETHA HESUH

AGED ABOUT 56 YEARS

SON OF LT. YIEKAHI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

23: THE CUTHAPONU CLAN

REPRESENTED BY SHRI. VESHEKHO

AGED ABOUT 55 YEARS

SON OF LT. PUSOVE

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

24: SHRI. VESHEKHO

AGED ABOUT 55 YEARS

SON OF LT. PUSOVE
PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

25: SHRI. VELAYI HESUH
                       Page No.# 50/160


AGED ABOUT 40 YEARS

SON OF LT. VESATSU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

26: SHRI. VECUPA SWURO

AGED ABOUT 54 YEARS

SON OF LT. VEPOHU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

27: SHRI. VEKROVO

AGED ABOUT 57 YEARS

SON OF LT. THUYESO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

28: SHRI. VEZOHULU RUHO

AGED ABOUT 55 YEARS

SON OF SHRI. VESALIE
PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

29: SHRI. ZAVETALU

AGED ABOUT 59 YEARS

SON OF LT. SOVENU
                        Page No.# 51/160

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

30: SHRI. VEDUYI TURENG

AGED ABOUT 41 YEARS

SON OF SHRI. VECUNU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

31: SHRI. VEPOSHE SAKHAMO

AGED ABOUT 39 YEARS

SON OF LT. VECUTA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

32: SHRI. KEVI RESUH

AGED ABOUT 40 YEARS

SON OF SHRI. DUVOTSO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

33: SHRI. RUDUVE THULUO


AGED ABOUT 28 YEARS

SON OF LT. VELUYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
                       Page No.# 52/160

NAGALAND.

34: SHRI. NUDUKHO CHIERO

AGED ABOUT 43 YEARS

SON OF LT. VESUHTA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

35: SHRI. VEHUTHULO
AGED ABOUT 49 YEARS

SON OF LT. VEYIEPRA
PERMANENT RESIDENT OF PORBA VILLAGE

PHEK
NAGALAND-797102
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA
                          Page No.# 53/160

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND

9:THE VILLAGE COUNCIL
PORBA VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND


Linked Case : WP(C)/246/2024

SHRI ROZOUVEYI HESUH AND 33 ORS
SON OF LT. NUCHOTSU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

2: SHRI. VEDUTSO THULUO

AGED ABOUT 56 YEARS

SON OF LT. ZUVEHU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

3: SHRI. KUHUSWUYI AND AMP PARTY

REPRESENTED BY SHRI. KUHUSWUYI

AGED ABOUT 74 YEARS
                        Page No.# 54/160


SON OF LT. YIETHIHU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

4: SHRI. VEZOHU RUHO

AGED ABOUT 69 YEARS

SON OF SHRI. NUHUCHO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

5: SHRI. VESUTSO

AGED ABOUT 67 YEARS

SON OF LT. SHUCHOYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

6: SHRI. SHEKHOZO

AGED ABOUT 62 YEARS

SON OF LT. YIEKHUTSU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

7: SHRI. SHEVOTSO THULUO

AGED ABOUT 70 YEARS

SON OF SHRI. KROHUNU

PERMANENT RESIDENT OF PORBA VILLAGE
                         Page No.# 55/160


PHEK- 797107
NAGALAND.

8: SMTI. PHUNUTSOLU

AGED ABOUT 84 YEARS

DAUGHTER OF LT. YENUTHI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

9: SHRI. MUROHU SAKHAMO
AGED ABOUT 27 YEARS

SON OF SHRI. NIESACHO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

10: SHRI. NUPOYI

AGED ABOUT 54 YEARS

SON OF SHRI. ZHOPHUHU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

11: SHRI. SHEKHOCHO KHAMO

AGED ABOUT 44 YEARS

SON OF SHRI. VENUTA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

12: SHRI. VESHESA T. VADEO
                         Page No.# 56/160


AGED ABOUT 59 YEARS

SON OF LT. RISOYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

13: SHRI. SHETA TUNYI

AGED ABOUT 35 YEARS

SON OF SHRI. DIMUCHO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

14: SHRI. CIEKHUSOYI TUNYI

AGED ABOUT 47 YEARS

SON OF SHRI. PUTHIHU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

15: SHRI. ZHOPOVE HESUH

AGED ABOUT 28 YEARS

SON OF SHRI. DAHUCHO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

16: SHRI. MAVE HESUH

AGED ABOUT 26 YEARS

SON OF LT. YEKROSA
                        Page No.# 57/160


PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

17: SHRI. ZANUO

AGED ABOUT 36 YEARS

SON OF SHRI. THUPUCUYI VADEO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

18: SHRI. PUCUHU THULUO

AGED ABOUT 60 YEARS

SON OF LT. VESWUCHO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

19: SHRI. NUVOSAYI LOHE


AGED ABOUT 64 YEARS

SON OF SHRI. CIEKHUTHI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

20: SHRI. POCHUNYI SWURO

AGED ABOUT 59 YEARS

SON OF SHRI. NUPOSUH

PERMANENT RESIDENT OF PORBA VILLAGE
                         Page No.# 58/160

PHEK- 797107
NAGALAND.

21: SHRI. VEHU THULUO

AGED ABOUT 46 YEARS

SON OF SHRI. VEYIEPRA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

22: SHRI. KUZUVEYI HESUH

AGED ABOUT 56 YEARS

SON OF LT. CIEKHUCHO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

23: SHRI. MUTHAPOYI CHIERO

AGED ABOUT 80 YEARS

SON OF SHRI. PUDUHU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

24: SMTI. SHEKUTHOLU

AGED ABOUT 28 YEARS

DAUGHTER OF SHRI. SHENEYI LURUO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

25: SHRI. NUPOHU VADEO
                         Page No.# 59/160


AGED ABOUT 37 YEARS

SON OF SHRI. THUPUVECHO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

26: SHRI. CUSAZO SAKHAMO

AGED ABOUT 41 YEARS

SON OF LT. VESWUSO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

27: SHRI. MULUSHEYI PURO

AGED ABOUT 31 YEARS

SON OF LT. ZASHEVE

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

28: SHRI. ZACUPO TETSEO

AGED ABOUT 27 YEARS

SON OF SHRI. THUPUVOI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND

29: SHRI. VESWUVO

AGED ABOUT 79 YEARS

SON OF LT. VEHUNU
                       Page No.# 60/160


PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND

30: SHRI. SHEVELU

AGED ABOUT 30 YEARS

SON OF LT. MUZIVOI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

31: SHRI. ZAPOCU

AGED ABOUT 59 YEARS

SON OF LT. SORITSO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

32: SHRI. CUZONYI (SAKHAMOTSO CLAN)

REPRESENTED BY SHRI. CUZONYI

AGED ABOUT 56 YEARS

SON OF LT. VEHUDU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND

33: SHRI. PHUKHUTO PURO

AGED ABOUT 59 YEARS

SON OF LT. KUHUSO

PERMANENT RESIDENT OF PORBA VILLAGE
                       Page No.# 61/160


PHEK- 797107
NAGALAND.

34: SMTI. KUVESWULU

AGED ABOUT 67 YEARS

DAUGHTER OF LT. VESUYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
NAGALAND KOHIMA
                          Page No.# 62/160


7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND

9:THE VILLAGE COUNCIL
PORBA VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND



Linked Case : WP(C)/243/2024

SHRI KEDUKHAHI AKAMI AND 24 ORS
SON OF SHRI. ZEKHWENYI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

2: SHRI. ZASETA

SON OF LT. PEHINI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

3: SHRI. HIWECHEZO TARA

AGED ABOUT 55 YEARS

SON OF SHRI. HIWECHEZO TARA

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

4: SHRI. KEWEPE MEKRISUH
                         Page No.# 63/160

AGED ABOUT 56 YEARS

SON OF SHRI. GEPFTULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

5: SHRI. NIZOTE K KHAMO


AGED ABOUT 54 YEARS

SON OF SHRI.HICHULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

6: SMTI. T.K KEWETSHEU

AGED ABOUT 51 YEARS

SON OF SHRI. KERENGULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

7: SHRI. ZEWEKU


AGED ABOUT 32 YEARS

SON OF SHRI. KEZUKHWE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

8: SHRI. NEINGUZO

AGED ABOUT 45 YEARS
                       Page No.# 64/160

SON OF SHRI. MESENGULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

9: SHRI. TASETSOLO

AGED ABOUT 64 YEARS

SON OF SHRI. PUKEYE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND

10: SHRI. NEIWULO LASUH

AGED ABOUT 39 YEARS

SON OF LT. RHILO LASUH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND

11: SHRI. KEDUTE


AGED ABOUT 68 YEARS

SON OF SHRI. KEWECHULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

12: SHRI. NEITSOWE KEPFOH

AGED ABOUT 36 YEARS

SON OF LT. WEZOTSO KEPFOH

PERMANENT RESIDENT OF LOSAMI VILLAGE
                       Page No.# 65/160


PHEK-797108
NAGALAND.

13: SHRI. NEIPETSOLO TARA

AGED ABOUT 48 YEARS

SON OF SHRI. ZUPEHILO TARA

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

14: SHRI. KEWEHITE MEKRISUH

AGED ABOUT 46 YEARS

SON OF SHRI. KEHISHENYI MEKRISUH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

15: SHRI. NEIHITE AKAMI

AGED ABOUT 59 YEARS

SON OF SHRI. ZEKHWENYI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

16: SHRI. WEWUTSO AKAMI

AGED ABOUT 68 YEARS

SON OF SHRI. HIKHWENYI AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.
                       Page No.# 66/160

17: SHRI. NEISEZO MEKRISUH

AGED ABOUT 57 YEARS

SON OF SHRI. KEKHWEWELO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

18: SHRI. NEIWELO MEKRISUH

AGED ABOUT 42 YEARS

SON OF SHRI. KEKHWELO MEKRISUH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

19: SHRI. MESEWETE MEKRISUH

AGED ABOUT 42 YEARS

SON OF SHRI. KEKHWETSU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

20: SHRI. KOSHE KANUOH

AGED ABOUT 42 YEARS

SON OF SHRI. KEWEPELO KANUOH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

21: SHRI. WEWUHI

AGED ABOUT 33 YEARS
                          Page No.# 67/160

SON OF SHRI. KEWEPELO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

22: SHRI. WEZOWU

AGED ABOUT 32 YEARS

SON OF SHRI. WENYIETSO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

23: SHRI. WEPUTSO K TARA

AGED ABOUT 65 YEARS

SON OF SHRI. KEWEHI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

24: SHRI. NEIWEPE KEPFO
AGED ABOUT 54 YEARS

SON OF SHRI. P. KEWEZU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND

25: SHRI. KOWETE MEKRISUH

AGED ABOUT 62 YEARS

SON OF SHRI. ERIKHWELO MEKRISUH
PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.
                        Page No.# 68/160

VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND

9:THE VILLAGE COUNCIL
REPRSENTED BY ITS CHAIRMAN
PHEK-DISTRICT-797108
NAGALAND
------------
                          Page No.# 69/160



Linked Case : WP(C)/166/2024

SHRI. NEKUDUYI HUIRE ANMD 18 ORS
SON OF SHRI. NESUYI HUIRE

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

2: SHRI. ZHOSHEPA H. KEYHO
SON OF LT. CHIVOTSO

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

3: SHRI. SUVEI
SON OF SHRI. LUSAYI

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND

4: SHRI. NESAKHOYI VENUH
SON OF SHRI. VETARE VENUH

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

5: SHRI. VEMUDO VENUH
SON OF SHRI. DUNEPA VENUH
PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

6: SHRI. ZHOTHOSE VENUH
SON OF SHRI. VEXONU VENUH

PERMANENT RESIDENT OF PHEK VILLAGE
                     Page No.# 70/160

PHEK-797108
NAGALAND.

7: SHRI. DUVETSEIYI VENUH
SON OF SHRI. VEIZO
PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

8: SHRI. VEPICHI KEYHO
SON OF SHRI. NIEKHUSA KEYHO

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

9: SHRI. KHUTSUTSO CHIZO
SON OF SHRI. DUHUTSU CHIZO
PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

10: SHRI. KEVINULHOU HOSHI
SON OF SHRI. SUSAI HOSHI
PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND

11: SHRI. THUPUNGOI CHIZO
SON OF SHRI. YESAYI CHIZO
PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND

12: SHRI.NIETSISA RHAKHO
SON OF SHRI. MOYIVE RHAKHO

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

13: SHRI.KUZHOHU SOHO
                      Page No.# 71/160

SON OF SHRI. SHENUTSO SOHO

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

14: SHRI. HUVETA HOSHI
SON OF SHRI. SATSOYI HOSHI
PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND

15: SHRI. KHOSHETO HOSHI
SON OF SHRI. HUVETA HOSHI
PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND

16: SHRI. VENIEKHO VENUH
SON OF SHRI. PUNIEHU VENUH
PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

17: SHRI. ZHOTSO KEYHO
SON OF SHRI. PUNIEDU KEYHO

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

18: SHRI. KHOSAZO KEYHO
SON OF SHRI. VEHUDU KEYHO

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

19: SHRI. SHEKHOZO CHIZO
SON OF SHRI. CHINEYI

PERMANENT RESIDENT OF PHEK VILLAGE
                        Page No.# 72/160


PHEK-797108
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN-1
PARELIAMENT STREET
 NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
4I PARLIAMENT STREET
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
KOHIMA NAGALAND

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
GOVT. OF NAGALAND

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
NPWD
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK
NAGALAND

9:THE VILLAGE COUNCIL
PHEK VILLAGE
                          Page No.# 73/160

REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND


Linked Case : WP(C)/245/2024

SHRI KUCHONGOYO TUNYI AND 9 ORS
SON OF DUSANYO

PERMANENT RESIDENT OF RD BLOCK

KIKRUMA

PHEK DISTRICT-797108.

2: SHRI. PULOHU VERO

AGED ABOUT 56 YEARS

SON OF LT. ABO

PERMANENT RESIDENT OF KIKRUMA VILLAGE

PHEK DISTRICT-797108.

3: SHRI. THENUVEYI THULUO

AGED ABOUT 38 YEARS

SON OF LT. HONU THULUO

PERMANENT RESIDENT OF PHUSACHODU VILLGE

PHEK DISTRICT-797108.

4: SHRI. ZACUP CHOTSO

AGED ABOUT 56 YEARS

SON OF LT. NGORUNYI CHOTSO

PERMANENT RESIDENT OF RUKIZU COLONY
PFUTSERO

PHEK DISTRICT-797108.

5: SHRI. CIEKROKHOYI ROSE
                         Page No.# 74/160

AGED ABOUT 34 YEARS

SON OF LT. POSATSO ROSE

PERMANENT RESIDENT OF PHUSACHODU VILLGE

PHEK DISTRICT-797108.

6: SHRI. VEZHUYI CHUZHO

AGED ABOUT 54 YEARS

SON OF VETSORU CHUZHO

PERMANENT RESIDENT OF PHUSACHODU VILLGE

PHEK DISTRICT-797108.

7: SHRI. VEHUPA ROSE

AGED ABOUT 75 YEARS

SON OF LT. HUVECHO ROSE

PERMANENT RESIDENT OF PHUSACHODU VILLAGE

PHEK -797108
NAGALAND.

8: SHRI. MULUVOYI

AGED ABOUT 54 YEARS

SON OF LT. RAYI

PERMANENT RESIDENT OF RUKIZU COLONY
PFUTSERO

PHEK -797108
NAGALAND.

9: SHRI. VEHUPA ROSE AND PARTY

AGED ABOUT 75 YEARS

SON OF LT. HUVECHO ROSE

PERMANENT RESIDENT OF PHUSACHODU VILLAGE
                       Page No.# 75/160


PHEK -797108
NAGALAND.

10: SHRI. KEVEPOYI DIZUMO

AGED ABOUT 46 YEARS

SON OF LT. HURITSO DIZUMO

PERMANENT RESIDENT OF ZHIPA COLONY
PFUTSERO

PHEK -797108
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
                          Page No.# 76/160

NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND

9:THE VILLAGE COUNCIL
PFUTSERO VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND


Linked Case : WP(C)/247/2024

SHRI MUDOZHOYI NAKHRO AND 29 ORS
SON OF LT. KHUTSOYI NAKRO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

2: SHRI. VEZHODUYI NAKRO

AGED ABOUT 52 YEARS

SON OF LT. PUKROVE

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

3: PHOLAMI VILLAGE COUNCIL

REPRESENTED BY SHRI. VETHAYI

AGED ABOUT 61 YEARS

SON OF LT. MUSAHI

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
                        Page No.# 77/160

NAGALAND.

4: SHRI. DODE NAKRO

AGED ABOUT 35 YEARS

SON OF LT. VEKHUTA NAKRO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

5: SHRI. VESUZOLU

AGED ABOUT 52 YEARS

SON OF SHRI. KUHUSO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

6: SHRI. VEKHOZO

AGED ABOUT 39 YEARS

SON OF LT. ZUVETA

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

7: SHRI. SHEVOZO

AGED ABOUT 52 YEARS

SON OF SHRI. SOSHEYI

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

8: SHRI. VEZOKHO
                       Page No.# 78/160

AGED ABOUT 57 YEARS

SON OF SHRI. VEZHOCHO VEZHU

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

9: SHRI. RAZUCUYI

AGED ABOUT 70 YEARS

SON OF SHRI. VEPOSO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

10: SMTI. DZUTHONOLU NAKRO

AGED ABOUT 38 YEARS

DAUGHTER OF LT. VEKHUTA NAKRO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

11: SHRI. MUDOVEYI NAKRO

AGED ABOUT 55 YEARS

SON OF SHRI.VESWUTA NAKRO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

12: SHRI. VEKUYE NAKRO

AGED ABOUT 28 YEARS

SON OF SHRI. KUHUSO
                       Page No.# 79/160

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

13: SHRI. MUGUPHO NAKRO

AGED ABOUT 25 YEARS

SON OF LT. VESUYI NAKRO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

14: SHRI. VEHUTO

AGED ABOUT 33 YEARS

SON OF SHRI. NEPOHU NAKRO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

15: SHRI. RUKUVE THERIE

AGED ABOUT 44 YEARS

SON OF LT. CUSAYI THERIE

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

16: SHRI. NESACHO

AGED ABOUT 79 YEARS

SON OF SHRI. HUVETA

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.
                        Page No.# 80/160


17: SHRI. RAZUKHRU THERIE

AGED ABOUT 23 YEARS
SON OF SHRI. HUSUHCU THERIE

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

18: SHRI. VESHETO

AGED ABOUT 53 YEARS

SON OF SHRI. YESWUPRA

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

19: SHRI. POTO

AGED ABOUT 40 YEARS

SON OF SHRI. VEMURHA

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

20: SHRI. HUTO

AGED ABOUT 36 YEARS

SON OF SHRI. VECUPRA

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

21: SHRI. SOSHEYI

AGED ABOUT 79 YEARS
                         Page No.# 81/160

SON OF SHRI. KHAHUYI

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

22: SHRI. VESUHVO TSUTSO

AGED ABOUT 38 YEARS

SON OF LT. PUCHOTA TSUTSO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

23: SHRI. VEZONU KEZO

AGED ABOUT 34 YEARS

SON OF SHRI. NESACHO KEZO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

24: SHRI. NEVOTSO MEDEO

AGED ABOUT 81 YEARS

SON OF LT. PUKHRIYI

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

25: SHRI. VEKROHU (PARTY)

REPRESENTED BY SHRI. VEKROHU

AGED ABOUT 32 YEARS

SON OF SHRI. VESHETSO NAKRO
                        Page No.# 82/160

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

26: SHRI. HUSAKHO

AGED ABOUT 57 YEARS

SON OF PUNGOCHO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

27: SHRI. POKHOTO KEZO

AGED ABOUT 45 YEARS

SON OF SHRI. S. KEZO

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

28: SHRI. POVESU

AGED ABOUT 54 YEARS

SON OF SHRI. ZACUYI

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.

29: SHRI. THUPUSUYI

AGED ABOUT 82 YEARS

SON OF SHRI. YENEYI

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.
                        Page No.# 83/160


30: SHRI. SHEO VEZHUHU

AGED ABOUT 26 YEARS

SON OF LT. SHEKHOYI VEZHUH

PERMANENT RESIDENT OF PHOLAMI VILLAGE

PHEK- 797107
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
                          Page No.# 84/160

NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND

9:THE VILLAGE COUNCIL
PHOLAMI VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND


Linked Case : WP(C)/169/2024

SHRI CHIVEZO SOHO AND 45 ORS
SON OF SHRI KROSANI SOHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108
NAGALAND

2: SHRI VEPASAYI
S/O SHRI VESHITSU HOSHI
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

3: SHRI CHIKHONIEYI VERO
S/O VENRDUYI VERO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

4: SHERAYI VERO
S/O CHIKHONIEYO VERO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

5: SHRI KUVOYI RHAKHO
S/O SHRI SUKHUZO RHAKHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

6: SHRI RATHINELU RHAKHO
S/O SHRI SUKHUZO RHAKHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

7: SHRI LEVI RHAKHO
S/O SHRI SUKHUZO RHAKHO
PERMANENT R/O PHEK VILLAGE
                     Page No.# 85/160

PHEK-797108 NAGALAND

8: SHRI RATO HOSHI
S/O SHRI HUSOI HOSHI
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

9: SHRI SWUVOTSO HOSHI
S/O SHRI HUSOI HOSHI
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

10: SHRI NIEKHUHU SOHO
S/O SHRI VENETSO SOHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

11: SHRI KUPANIEYI SOHO
S/O CHIVEYI SOHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

12: SHRI ZHOVOTSO KEYHO
S/O SHRI KULAYI KEYHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

13: SHRI THUPUKHOSA VENUH
S/O SHRI KHUNEYI VENUH
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

14: SHRI SHESA VENUH
S/O SHRI ZAVECHIYI VENUH
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

15: SHRI KUZHOSAZO VENUH
S/O SHRI VEZOYI VENUH
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

16: SHRI KUNEISA
S/O SHRI ZASHEYI
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

17: SHRI HUVUSA VENUH
                    Page No.# 86/160

S/O SHRI VETAREVENUH
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

18: SHRI VEKHONEYI VENUH
S/O CHEKHURI VENUH
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

19: SHRI KUVEHU SOHO
S/O SHRI NUCHIPA SOHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

20: SHRI VIKHOLIE NIENU
S/O K.K. CHIRE NIENU
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

21: SHRI NIEKHOCHI VENUH
S/O SHRI SOVEI VENUH
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

22: SHRI SHURHOSHEYI SOHO
S/O VEKHAYI SOHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

23: SHRI VEKHOTO VENUH
S/O SHRI VEDUTSO VENUH
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

24: SHRI VIZOPA VENUH
S/O VVEZOSE VENUH
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

25: SHRI VEJOHI VENUH
S/O SHRI DUSANU VENUH
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

26: SHRI THUPUKHRUYI VENUH
S/O SHRI DUSANU
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND
                         Page No.# 87/160


27: SHRI KEVISETUO VERO
S/O SHRI SHUKHAMO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

28: SHRI KUDUCHI
S/O SHRI SUKHUNU
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

29: SHRI VECHOTSEI KEYHO
S/O SHRI SUKHUNU KEYHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

30: SHRI VEPACHO VERO
S/P SHRIVESUKHU VERO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

31: SHRI PUDUSU VERO
S/O SHRI YESACHO VERO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

32: SHRI ZHOTO VERO
S/O CHIEKHUZU VERO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

33: SHRI BEDUHU VERO
S/O SHRI VEVISETUO VERO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

34: SHRI SALIE KHESOGH
SHRI VEKUSA KHESO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

35: SHRI KHOVETSO VERO
S/O SHRI CHIEKHUZU
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

36: SHRI CHOSEYI VERO
S/O SHRI YEVESE
                    Page No.# 88/160

PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

37: SHRI KHOTSOSAYI SOHO
S/O SHRI VESHITO SOHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

38: SHRI NUKUZO VERO
S/O SHR YIEVESU VERO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

39: SHRI KHOSHEPA VERO
S/O SHRI HUSUTSO VERO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

40: SHRI KUSAPA SOHO
S/O SHRI SOKAHI SOHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

41: SHRI ZHOKHOSHEY SOHO
S/O SHRI CHOVOSA
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

42: SHRI HUVECHIYI HOSHI
S/O SHRI MUZAYI HOSHI
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

43: SHRI DUPAZO CHIZO
S/O VENUCHO CHIZO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

44: SHRI KUVECHOSA HOSHI
S/O SHRI RADUTSO HOSHI
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND

45: SHRI NUVOSA RHAKHO
S/O SHRI HUTSEI RHAKHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND
                          Page No.# 89/160

46: SHRI NUVOSA RHAKHO
S/O SHRI HUTSE RHAKHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108 NAGALAND
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN 1
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS GOVT. OF INDIA
 3RD FLOOR PTI BUILDING 4I PARLIAMENT STREET NEW DELHI-
110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P) KOHIMA NAGALAND

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY GOVT. OF NAGALAND

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
NPWD NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH) NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK
NAGALAND

9:THE VILLAGE COUNCIL
PHEK VILLAGE REPRESENTED BY ITS CHAIRMAN PHEK
NAGALAND

Linked Case : WP(C)/197/2024

SHRI KUDUKHRO TSUTSO AND 75 ORS
SON OF SHRI. CEKHUSAYI TSUTSO
                         Page No.# 90/160

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

2: SHRI. NUVECHO VERO
AGED ABOUT 66 YEARS

SON OF SHRI. VEHUZU VERO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND

3: SHRI. NUVECHO VERO AND PARTY
REPRESENTED BY SHRI. NUVECHO VERO

AGED ABOUT 66 YEARS

SON OF SHRI.VEHUZU VERO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

4: SHRI. NUVEYIHUZHU
AGED ABOUT 75 YEARS

SON OF SHRI. YENGOYIHUZHU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

5: SHRI. SHEZOPA DZUDO
AGED ABOUT 50 YEARS

SON OF SHRI. RUDUSADZUDO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND

6: SHRI. KUDUCHO
                        Page No.# 91/160

AGED ABOUT 56 YEARS

SON OF SHRI. CIEKROKHUYI

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

7: SHRI. VETAHU VERO
AGED ABOUT 64 YEARS

SON OF SHRI. VEHUZHU VERO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

8: SHRI. ZANEHU CURHA
AGED ABOUT 62 YEARS

SON OF SHRI. DUPASACURHA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

9: SHRI. MUYOKU CURHA
AGED ABOUT 33 YEARS

SON OF SHRI. MAKHUCURHA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

10: SHRI. NUKUZO CURHA

AGED ABOUT 32 YEARS

SON OF SHRI. ZANEHUCURHA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
                        Page No.# 92/160

NAGALAND

11: SHRI. HUSUCHO NIENU AND PARTY
REPRESENTED BY SHRI. HUSUCHONIENU

AGED ABOUT 61 YEARS

SON OF SHRI. SAHICHONIENU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

12: SHRI. HUSUCHO NIENU
AGED ABOUT 61 YEARS

SON OF SHRI. SAHICHONIENU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

13: SHRI. BITO NIENU
AGED ABOUT 49 YEARS

SON OF SHRI. CUVONEYINIENU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

14: SHRI. CUNETA CURHA
AGED ABOUT 51 YEARS

SON OF SHRI. VETSHUTSOCURHA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

15: SHRI. VECUTSO CURHA
AGED ABOUT 63 YEARS

SON OF SHRI. RUDUNUCURHA
                      Page No.# 93/160


PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

16: SHRI. KHUTHYI DZUDO
AGED ABOUT 39 YEARS

SON OF SHRI. SHETSIYIDZUDO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

17: SHRI. POSAZO NAKRO
AGED ABOUT 30 YEARS

SON OF SHRI. VEMURHANAKRO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

18: SHRI. SUHRHOVOYI NENGA
AGED ABOUT 26 YEARS

SON OF SHRI. SHESUVEYI

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND

19: SHRI. VEKUDU NAKRO
AGED ABOUT 45 YEARS

SON OF SHRI. VEMURHANAKRO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

20: SHRI. HUTACHO NIENU AND PARTY
REPRESENTED BY SHRI. HUTACHONIENU
                       Page No.# 94/160


AGED ABOUT 73 YEARS

SON OF SHRI. RAHUYINIENU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

21: SHRI. VECUPO NAKRO
AGED ABOUT 41 YEARS

SON SHRI. VEMURHANAKRO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

22: SHRI. VEVEZO CURHA
AGED ABOUT 25 YEARS

SON OF SHRI. VEPOSACURHA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

23: SHRI. CUVOSA HUZHU
AGED ABOUT 63 YEARS

SON OF SHRI. YENGOYIHUZHU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

24: SHRI. KUVEYI VEZUH
AGED ABOUT 36 YEARS

SON OF SHRI. NGOSAHUVEZUH

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
                       Page No.# 95/160

NAGALAND.

25: SHRI. HUVETA SANUH AND PARTY
REPRESENTED BY SHRI. HUVETASANUH

AGED ABOUT 74 YEARS

SON OF SHRI. VESIZU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND

26: SHRI. HUVETA SANUH
AGED ABOUT 74 YEARS

SON OF SHRI. VESIZU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND

27: SHRI. MULUHU HUZUH
AGED ABOUT 62 YEARS

SON OF SHRI. THISANYIHUZUH

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

28: SMTI. NUVESOLU NIENU
AGED ABOUT 52 YEARS

DAUGHTER OF SHRI. NESACHO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND

29: SHRI. RUYINGOYI TETSEO
AGED ABOUT 55 YEARS

SON OF SHRI. MUSWUVEYITETSEO
                       Page No.# 96/160


PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

30: SHRI. KUDAHU
AGED ABOUT 24 YEARS

SON OF SHRI. HUSUVE

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

31: SHRI. CEKROSU NIENU
AGED ABOUT 58 YEARS

SON OF SHRI. SAHICHONIENU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

32: SHRI. SHENEZO DZUDO AND PARTY

REPRESENTED BY SHRI. SHENEZODZUDO

AGED ABOUT 57 YEARS

SON OF SHRI. SHETSIYIDZUDO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

33: SHRI. SHESUVEYI NENGBA
AGED ABOUT 69 YEARS

SON OF SHRI. VESUTSUNENGA
PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.
                         Page No.# 97/160

34: SHRI. THENUVEY IDZUDO
AGED ABOUT 29 YEARS

SON OF SHRI. RUSODUYIDZUDO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

35: SHRI. SAKHOHU VADEO
AGED ABOUT 49 YEARS

SON OF SHRI. KHRIVOTSOVADEO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

36: SHRI. MAKHU CURHA
AGED ABOUT 62 YEARS

SON OF SHRI. KHUSWUYICURHA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

37: SHRI. HUSAPA RUHO
AGED ABOUT 71 YEARS

SON OF SHRI. DUSAYIRUHO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

38: SHRI. HUSUTA CURHA
AGED ABOUT 41 YEARS

SON OF SHRI. CUPACURHA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
                       Page No.# 98/160

NAGALAND

39: SHRI. RIKUYI TSUTSO
AGED ABOUT 44 YEARS

SON OF SHRI. NUVETATSUTSO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

40: SHRI. NUVOCU VEZUH
AGED ABOUT 59 YEARS

SON OF SHRI.VETSONU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

41: SHRI. SAHICUYI TSUTSO
AGED ABOUT 54 YEARS

SON OF SHRI. CEKHUSAYITSUTSO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

42: SHRI. M. VETO NIENU
AGED ABOUT 43 YEARS

SON OF SHRI. VEDUZONIENU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

43: SHRI. VEVOSU VEZUH
AGED ABOUT 63 YEARS

SON OF SHRI. VESUTSOVEZUH

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE
                        Page No.# 99/160


PHEK- 797107
NAGALAND.

44: SHRI. KUKHRUNEYI TSUTSO
AGED ABOUT 38 YEARS

SON OF SHRI. ZUHVECHO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

45: SHRI. VEHUPO TETSEO
AGED ABOUT 52 YEARS

SON OF SHRI. THUPUTSO TETSEO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

46: SHRI. VESAZOLU RAHUYI AND PARTY
REPRESENTED BY SHRI. VESAZOLURAHUYI

AGED ABOUT 62 YEARS

SON OF SHRI. CEKHUSAYITSUTSO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

47: SHRI. VEYI LURUO
AGED ABOUT 56 YEARS

SON OF SHRI. CIEKROVEYILURUO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

48: SHRI. VEKROTA NIENGA
AGED ABOUT 71 YEARS
                         Page No.# 100/160


SON OF SHRI. VEZHEYINIENGA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND

49: SHRI. VILIE LURUO
AGED ABOUT 56 YEARS

SON OF SHRI. CIEKROVEYILURUO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

50: SHRI. VEYI LURUO AND KUDUKHO
REPRESENTED BY SHRI. VEYI LURUO

AGED ABOUT 56 YEARS

SON OF SHRI. CIEKROVEYILURUO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

51: SHRI. DZUTHOHU RUHO
AGED ABOUT 47 YEARS

SON OF SHRI. HUSAPARUHO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

52: SHRI. DZUTHOHU RUHO AND PARTY
REPRESENTED BY SHRI. DZUTHOHURUHO

AGED ABOUT 47 YEARS

SON OF
SHRI. HUSAPARUHO
                       Page No.# 101/160

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

53: SHRI. KULUPOYI VADEO
AGED ABOUT 42 YEARS

SON OF SHRI. SUNEYIVADEO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

54: SHRI. NUVECHO VERO AND SOCIETY
REPRESENTED BY SHRI. NUVECHO VERO

AGED ABOUT 66 YEARS

SON OF SHRI. VEHUZU VERO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

55: SHRI. VEVOY SANUH AND PARTY
REPRESENTED BY SHRI. VEVOYI SANUH

AGED ABOUT 44 YEARS

SON OF SHRI. HUVETASANUH

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

56: SHRI. VESUKHO RAHUYI SOCIETY
REPRESENTED BY SHRI. VESUKHORAHUYI

AGED ABOUT 66 YEARS

SON OF SHRI. RUDUCHO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE
                       Page No.# 102/160

PHEK- 797107
NAGALAND.

57: SHRI. BITO NIENU SOCIETY
REPRESENTED BY SHRI. BITO NIENU

AGED ABOUT 49 YEARS

SON OF SHRI. CUVONEYINIENU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND

58: SHRI. VEVOCU VEZUH
AGED ABOUT 59 YEARS

SON OF SHRI. THUPUCHOYI

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

59: SHRI. KULUPOYI VADEO AND PARTY
REPRESENTED BY SHRI. KULUPOYIVADEO

AGED ABOUT 42

SON OF SHRI. SUNEYIVADEO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

60: SHRI. VEKHUZO VERO
AGED ABOUT 56 YEARS

SON OF SHRI. VEHUZU VERO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

61: SHRI. SHEKHOTSO VEZUH
                       Page No.# 103/160

AGED ABOUT 64 YEARS

SON OF SHRI. THUPUCHOYIVEZUH

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

62: SHRI. THUPUPHRIT SURHA
AGED ABOUT 36 YEARS

SON OF SHRI. VEPOSATSURHA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

63: SHRI. THUPUKU NAKRO
AGED ABOUT 33 YEARS

SON OF SHRI. VEMURHANAKRO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

64: SHRI. MUDOKHOHUZHU AND PARTY

REPRESENTED BY SHRI. MUDOKHOHUZHU

AGED ABOUT 46 YEARS

SON OF SHRI. THISANYIHUZHU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

65: SHRI. TSATHI DZUDO
AGED ABOUT 29 YEARS

SON OF SHRI. NEVOSUHDZUDO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE
                       Page No.# 104/160


PHEK- 797107
NAGALAND.

66: SHRI. SHEVEZO TSUTSO
AGED ABOUT 33 YEARS

SON OF SHRI. VENEPATSUTSO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

67: SHRI. SHEVEZOTSUTSO AND PARTY

REPRESENTED BY SHRI. SHEVEZOTSUTSO

AGED ABOUT 33 YEARS

SON OF SHRI. VENEPATSUTSO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

68: SHRI. MUDOSAHU NIENU
AGED ABOUT 62 YEARS

SON OF SHRI. SOZUNYINIENU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

69: SHRI. VESUKHO RAHUYI
AGED ABOUT 66 YEARS

SON OF SHRI. RUDUCHO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

70: SHRI. KUHUKHOSA RAHUYI
                       Page No.# 105/160

AGED ABOUT 26 YEARS

SON OF SHRI. HURUDARAHUYI

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

71: SHRI. VESUKHO RAHUYI AND PARTY
REPRESENTED BY SHRI. VESUKHORAHUYI

AGED ABOUT 66 YEARS

SON OF SHRI. RUDUCHO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

72: SHRI. KUPOVE VEZUH
AGED ABOUT 49 YEARS

SON OF SHRI. NESACHOVEZUH

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

73: SHRI. VEKROTA NIENGA
AGED ABOUT 71 YEARS

SON OF SHRI. VEZHEYINIENGA

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

74: SHRI. CIEKROVEYI LURUO

AGED ABOUT 77 YEARS

SON OF SHRI. VEZUYILURUO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE
                         Page No.# 106/160


PHEK- 797107
NAGALAND.

75: SHRI. SHEPO NIENU

AGED ABOUT 67 YEARS

SON OF SHRI. YIEVECHONIENU

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.

76: SHRI. POSAZO NAKRO AND PARTY

REPRESENTED BY SHRI. POSAZO NAKRO

AGED ABOUT 30 YEARS

SON OF SHRI. VEMURHANAKRO

PERMANENT RESIDENT OF UPPER KHOMI VILLAGE

PHEK- 797107
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN
1 PARLIAMENT STREET
 NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
3RD FLOOR
 PTI BUILDING
 4-PARLIAMENT STREET
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P) KOHIMA NAGALAND
                         Page No.# 107/160


4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF
NAGALAND
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
NPWD
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK
NAGALAND

9:THE VILLAGE COUNCIL
UPPER KHOMI VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND
------------


Linked Case : WP(C)/167/2024

SHRI NIECHOTSU S. VENUH AND 16 AND ORS
SON OF SHRI. SOSAI

PERMANENT RESIDENT OF PHEK VILLAGE

PHEK-797108
NAGALAND.

2: SHRI. SANIEHU NIENU
SON OF SHRI. FVETSONU NIENU
 PERMANENT RESIDENT OF PHEK VILLAGE
 PHEK-797108
 NAGALAND.

3: SHRI. KUVELUYI KEYHO
SON OF SHRI. SUHUDU KEYHO
PERMANENT RESIDENT OF PHEK VILLAGE
                    Page No.# 108/160

PHEK-797108
NAGALAND.

4: SHRI. SHEKUSAYI
SON OF SHRI. DUNEHU
PERMANENT RESIDENT OG PHEK VILLAGE
PHEK-797108
NAGALAND.

5: SHRI. VEVODU HOSHI
SON OF SHRI. KHUVOSA HOSHI
PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGALAND.

6: SHRI. KUZHOYI RHAKHO
SON OF SHRI. PUDUNU RHAKHO
PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108

7: SHRI. THEPUCHHU
SON OF SHRI. VENEKHU VENUH
PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGALAND.

8: SHRI. VEMPHE KEYHO
SON OF SHRI. NIEDUTSO KEYHO
PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGALAND.

9: SHRI. ZHOPRUVE VENUH
SON OF SHRI. SHEVOHU VENUH
PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGALAND.

10: SHRI. SHEVODUYI VENUH
SON OF SHRI. NECHORI VENUH
PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGALAND.

11: SHRI. VETSEIHU
SON OF SHRI. CHEKHUVE KEYHO
PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
                     Page No.# 109/160

NAGALAND.

12: SHRI. THUPUKHOYI MKEYHO
SON OF SHRI. VESHEPA
PERMANENT RESIDENTMOF PHEK VILLAGE
PHEK-797108
NAGALAND.

13: SHRI. NUKHOPA KEYHO
SON OF SHRI
VECHIRE KEYHO
PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGAAND.

14: SHRI. DUCHIPA VENUH
SON OF SHRI. HUVEYI VENUH

PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGALAND.

15: SHRI. VEKUDUYI VENUH
SON OF MSHRI. SUPOHU VENUH

PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGALAND

16: SHRI. CHOSHEZO HUIRE
SON OF SHRI. KUDEYI HUIRE

PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGALAND.

17: SHRI. DUVOTO VENUH
SON MOF SHRI. PUCHONEYI VENUH

PERMANENT RESIDENT OF PHEK VILLAGE
PHEK-797108
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
                        Page No.# 110/160

TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI 110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
 MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
 GOVERNMENT OF INDIA
 3RD FLOOR
 PTI BUILDING
 4-PARLIAMENT STREET
 NEW-DELHI-110001.

3:THE EXECUTIVE DIRECTOR

NHIDCL (P)
KOHIMA
NAGALAND.

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT
OF NAGALAND
NAGALAND
KOHIMA.

5:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
NAGALAND

DEPARTMENT OF WORKS AND HOUSING

NAGALAND
KOHIMA.

6:THE ENGINEER-IN-CHIEF

NAGALAND PUBLIC WORKS DEPARTMENT

NAGALAND
KOHIMA.

7:THE CHIEF ENGINEER

PUBLIC WORKS DEPARTMENT (NH)

NAGALAND
KOHIMA.

8:THE DEPUTY COMMISSIONER
                         Page No.# 111/160


PHEK-DISTRICT
NAGALAND.

9:THE VILLAGE COUNCIL

PHEK VILLAGE

REPRESENTED BY ITS CHAIRMAN

PHEK
DISTRICT-797108
NAGALAND.


Linked Case : WP(C)/242/2024

SHRI MEWETE AND 30 ORS
SON OF SHRI. NEISEZO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

2: SHRI. NEITELO
SON OF SHRI. HIKEMVU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

3: SHRI. NEIPEZO AKAMI
SON OF SHRI. HIWESHELO AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

4: SHRI. KEKHWEWE KEPFOH

SON OF LT. EMIKHA KEPFOH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
                        Page No.# 112/160

NAGALAND.

5: SHRI.PUWELO MEKRISUH.
SON OF LT.WEDELO MEKRISUH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

6: SHRI. NEIZOPE K. TARA

SON OF LT. WEZONYI K. TARA

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

7: SHRI. MESEPE TARA

SON OF SHRI. WEYEPE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

8: SHRI. KEKHWENE KHAMO

SON OF LT. WEKHAZU KHAMO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

9: SHRI. NEIKHOTSO WEZAH

SON OF SHRI. KEKHWEPFII WEZAH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

10: SHRI. HIWETE WEZAH
SON OF LT. MEZOTSU WEZAH
                       Page No.# 113/160


PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

11: SHRI. WEWUTSO AKAMI

SON OF SHRI. HIKHWENYU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

12: SHRI. HIWEZO KEPFO

SON OF LT. MESETSOZU KEPFO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

13: SHRI. NEIWUPE AKAMI

SON OF SHRI. HIKHWETE AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

14: SHRI. WEZOTE AKAMI

SON OF SHRI. PFUTSOHO AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

15: SHRI. KEKHWEHI AKAMI

SON OF LT. KOWEPULO

PERMANENT RESIDENT OF LOSAMI VILLAGE
                       Page No.# 114/160

PHEK-797108
NAGALAND.

16: SHRI. HITSOTE AKAMI
SON OF SHRI. REKHWELO AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

17: SHRI. CHEPEWE MEKRISUH

SON OF LT. HIWELHO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

18: SHRI. WENITSO MEKRISUH

SON OF SHRI. MUSENI MEKRISUH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

19: SHRI. NEIKHWEHI AKAMI

SON OF SHRI. ZEKHWENYI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

20: SHRI. KEKHWERU K. TARA

SON OF SHRI. HIWEZU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

21: SHRI. NEIKHWEWE MEKRISU
                        Page No.# 115/160


SON OF SHRI. REPFULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

22: SHRI. KEZUWELO AKAMI

SON OF SHRI. WETEHI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

23: SHRI.NEISHE TARA

SON OF LT.WENYIKHA

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

24: SHRI. NEISELO NUSOH

SON OF SHRI. EYENGULO NUSOH

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

25: SHRI. NEIPETSO KAPFO

SON OF LT. WEKHAZII

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

26: LOSAMI VILLAGE COMMUNITY
REPRESENTED BY SHRI. WEZOKHO KATHE

AGED ABOUT 55 YEARS
                        Page No.# 116/160


SON OF LT. KETEMVU ARE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

27: SHRI. WABELO MEKRISU

SON OF SHRI. NEIKHWEWE MEKRISU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

28: SHRI. NEIPEHI

SON OF SHRI. KOWECHULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

29: SHRI. WEZOKHO KATHE

SON OF SHRI. KETEMUV

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND

30: SHRI. KHROKU AKAMI

SON OF SHRI. KEDUPE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

31: SHRI. KOWUTSOLO

SON OF SHRI. WEYELO
PERMANENT RESIDENT OF LOSAMI VILLAGE
                        Page No.# 117/160


PHEK-797108
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND

9:THE VILLAGE COUNCIL
LOSAMI VILLAGE
                         Page No.# 118/160

REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND
------------


Linked Case : WP(C)/196/2024

SHRI NEITELO AND 11 ORS
SON OF SHRI. HIKEMVU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

2: SHRI NEIKHWEZO

S/O SHRI MESETSOLO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

3: SHRI NEIZOSHE

S/O SHRI KEWECHULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

4: SHRI NEIKEWE MEBOU

S/O LT. WECHIZU MEBOU

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

5: SHRI NEITSOWE KEPFOH

S/O LT. WEZOTSO KEPFOH

PERMANENT RESIDENT OF LOSAMI VILLAGE
                       Page No.# 119/160

PHEK-797108
NAGALAND.

6: SHRI MESEPELO AKAMI

S/O LT. WEKHALO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

7: SHRI NEITSOTE

S/O SHRI KHUPERE

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

8: SHRI HILO

S/O SHRI NEIWETSOLO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

9: SHRI CHEWUTE AKAMI

S/O LT. DISELO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

10: SHRI WEKHOTSOLO AKAMI
S/O SHRI WEYELO AKAMI

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

11: SHRI REKHWE
                     Page No.# 120/160


S/O SHRI KEKHWEPFULO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.

12: SHRI KEDUWE THEKE

S/O SHRI NGUTSOLO

PERMANENT RESIDENT OF LOSAMI VILLAGE

PHEK-797108
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN
1 PARLIAMENT STREET
 NEW DELHI-110001

2:THE NHIDCL
REPRESENTYED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
3RD FLOOR
 PTI BUILDING
 4-PARLIAMENT STREET
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P) KOHIMA NAGALAND

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF
NAGALAND
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
                         Page No.# 121/160

NPWD
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK
NAGALAND

9:THE VILLAGE COUNCIL
LOSAMI VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND


Linked Case : WP(C)/252/2024

SHRI NUCHOPA NIENU AND 20 ORS
SON OF LT. DUKHUYI NIENU

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

2: SHRI. KUVEKHOYI LOHE

AGED ABOUT 52 YEARS

SON OF LT. SHEVOTSO LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE


3: SHRI. CIEKROPA TUNENU

AGED ABOUT 70 YEARS

SON OF LT. CIEKHUTSO TUNENU

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

4: SHRI. THUPUPOYI TENENU
                        Page No.# 122/160


AGED ABOUT 69 YEARS

SON OF LT. ZUNEYI

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

5: SHRI. HUSUVE LOHE (KPO)

AGED ABOUT 54 YEARS

SON OF LT. SHEPOTSO

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

6: SHRI. THEYEKHUYI RINGA

AGED ABOUT 53 YEARS

SON OF SHRI. VESUSA RINGA

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

7: SHRI. PASAYI LOHE


AGED ABOUT 44 YEARS

SON OF LT. THUPUSAHU

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

8: SHRI. VELATA LOHE

AGED ABOUT 29 YEARS
                        Page No.# 123/160

SON OF SHRI. THEYEVEYI LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

9: SHRI. RAPO TENENU

AGED ABOUT 33 YEARS

SON OF LT. CHEKHUZU

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

10: SHRI. THUPUNEZO LOHE

AGED ABOUT 55 YEARS

SON OF LT. CESOYI LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

11: SHRI. RAZUSHELE TENENU

AGED ABOUT 53 YEARS

SON OF SHRI. YEVETA TENENU

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

12: SHRI. VEZHOSE LOHE


AGED ABOUT 60 YEARS

SON OF LT. CESOYI LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE
                        Page No.# 124/160


PHEK- 797107
NAGALAND.

13: SHRI. VEPAKHUYI TUNYI

AGED ABOUT 68 YEARS

SON OF LT. SORITSO TUNYI

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

14: SHRI. VECUPA TENENU

AGED ABOUT 57 YEARS

SON OF LT. THUPUSAYI

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

15: SHRI. KUVERA NAKRO

AGED ABOUT 47 YEARS

SON OF LT. CESITA NAKRO

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

16: SHRI. HUVESU LOHE

AGED ABOUT 55 YEARS

SON OF LT. LUPOTSU LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.
                        Page No.# 125/160

17: SHRI. POSUTSO LOHE

AGED ABOUT 65 YEARS

SON OF LT. VESUHU LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

18: SHRI. VEPHITHA NAKRO

AGED ABOUT 54 YEARS

SON OF LT. SHETSO NAKRO

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

19: SHRI. THUPU LOHE

AGED ABOUT 36 YEARS

SON OF SHRI. R. JOTI LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

20: SHRI. HUKHOYI LOHE

AGED ABOUT 27 YEARS

SON OF LT. NESACHO LOHE

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.

21: SHRI. NUCUTO NAKHRO

AGED ABOUT 44 YEARS
                        Page No.# 126/160

SON OF LT. CESITA NAKRO

PERMANENT RESIDENT OF MIDDLE KHOMI VILLAGE

PHEK- 797107
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
PWD (NH)
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK DISTRICT-797108
NAGALAND
                         Page No.# 127/160


9:THE VILLAGE COUNCIL
MIODDLE KHOMI VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND


Linked Case : WP(C)/249/2024

SHRI VESUKHO AND 34 ORS
SON OF LT. PUKROSUH

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

2: SHRI. VEDUTA

AGED ABOUT 45 YEARS

SON OF SHRI. PUCHOSA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

3: SHRI. VELACUYI SAKHAMO

AGED ABOUT 55 YEARS

SON OF SHRI. PUVEZO SAKHAMO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

4: SHRI. THUPUKHOYI HESUH

AGED ABOUT 48 YEARS

SON OF LT. VESUYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
                        Page No.# 128/160

NAGALAND.

5: SHRI. ZANUO VADEO

AGED ABOUT 32 YEARS

SON OF THUPUCUYI VADEO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

6: SHRI. THUPUSA VADEO

AGED ABOUT 62 YEARS

SON OF LT. KROHUTSU VADEO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

7: SHRI. MUHUVE HESUH

AGED ABOUT 79 YEARS

SON OF LT. HESUH

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

8: SHRI. NUKROSU

AGED ABOUT 26 YEARS

SON OF SHRI. YIESWUTSO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

9: SHRI. MUDOSAI VADEO
                       Page No.# 129/160

AGED ABOUT 63 YEARS

SON OF LT. VEDUHU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

10: SMTI. KUVECULU

AGED ABOUT 76 YEARS

DAUGHTER OF SHRI. THUYIESO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

11: SHRI. SHETSONYI R PURO

AGED ABOUT 46 YEARS

SON OF SHRI. HURAZO R PURO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

12: SHRI. NUCUTSO RUHO

AGED ABOUT 49 YEARS

SON OF LT. NUHUCHO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

13: SHRI. NUCUTSO RUHOTSOMI CLAN

AGED ABOUT 49 YEARS

SON OF LT. NUHUCHO
                        Page No.# 130/160

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

14: SHRI. VEVO K

AGED ABOUT 40 YEARS

SON OF SHRI. KUVESOYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

15: SHRI. KROSANYI THULUO


AGED ABOUT 32 YEARS

SON OF SHRI. VECUSO THULUO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

16: SHRI. VEVO HESUH

AGED ABOUT 40 YEARS

SON OF SHRI. VEHUTSO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

17: SHRI. KUHUVEYI CHIERO

AGED ABOUT 45 YEARS

SON OF LT. CHIERO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
                         Page No.# 131/160

NAGALAND.

18: SHRI. ZASHEYI HESUH

AGED ABOUT 44 YEARS

SON OF SHRI. KHUVEHU HESUH

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

19: SHRI. KHUVOTSO HIESE

AGED ABOUT 52 YEARS

SON OF LT. KUHUSUYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

20: SHRI. VECUYI CHIERO

AGED ABOUT 58 YEARS

SON OF SHRI. RUYOSAYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

21: SHRI. VENIEHU DZUDO
AGED ABOUT 64 YEARS

SON OF SHRI. NUTSUZO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

22: SHRI. VESIYI RUHO

AGED ABOUT 38 YEARS
                        Page No.# 132/160


SON OF SHRI. PHUKHUYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

23: SHRI. PHUKHUSAYI RUHO

AGED ABOUT 56 YEARS

SON OF LT. RUYONU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

24: SHRI. RUSHUVE THULUO

AGED ABOUT 77 YEARS

SON OF LT. KHUHU

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

25: SMTI. PHUNUTSOLU

AGED ABOUT 84 YEARS

DAUGHTER OF LT. YENUTHI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

26: SHRI. MUROHU SAKHAMO

AGED ABOUT 27 YEARS

SON OF SHRI. NIESACHO

PERMANENT RESIDENT OF PORBA VILLAGE
                         Page No.# 133/160


PHEK- 797107
NAGALAND.

27: SHRI. VETHA HESUH

AGED ABOUT 56 YEARS

SON OF LT. YEKHA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

28: SHRI. THUPUNEYI SWURO

AGED ABOUT 26 YEARS

SON OF SHRI. VECUPA SWURO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

29: SMTI. ZUHUVELU SWURO

AGED ABOUT 90 YEARS

DAUGHTER OF SHRI. RUSHUZO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

30: SHRI. NIEVEPA CHIERO

AGED ABOUT 76 YEARS

SON OF SHRI. SHUMOI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.
                        Page No.# 134/160

31: SHRI. KROSANYI THULUO

AGED ABOUT 32 YEARS

SON OF VECUSO THULUO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

32: SMTI. KHUSALU HESUH

AGED ABOUT 29 YEARS

DAUGHTER OF SHRI. THENUCUYI

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

33: SHRI. VEZHOCHO HESUH

AGED ABOUT 52 YEARS

SON OF LT. HUKRASA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

34: SHRI. VEMHAYI

AGED ABOUT 31 YEARS

SON OF SHRI. VENIESA

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.

35: SHRI. CIEKROSUYI

AGED ABOUT 39 YEARS
                        Page No.# 135/160

SON OF LT. YEKHUTSO

PERMANENT RESIDENT OF PORBA VILLAGE

PHEK- 797107
NAGALAND.
VERSUS

THE UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
TRANSPORT BHAWAN I
PARLIAMENT STREET
NEW DELHI-110001

2:THE NHIDCL
REPRESENTED BY THE MANAGING DIRECTOR
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
GOVT. OF INDIA
 3RD FLOOR
PTI BUILDING
 4-PARLIAMENT
NEW DELHI-110001

3:THE EXECUTIVE DIRECTOR
NHIDCL (P)
NAGALAND KOHIMA

4:THE STATE OF NAGALAND
REPRESENTED BY THE CHIEF SECRETARY
NAGALAND KOHIMA

5:THE COMMISSIONER AND SECRETARY
DEPT. OF WORKS AND HOUSING
NAGALAND KOHIMA

6:THE ENGINEER-IN-CHIEF
NPWD
NAGALAND KOHIMA

7:THE CHIEF ENGINEER
PWD (NH)
NAGALAND KOHIMA

8:THE DEPUTY COMMISSIONER
PHEK NAGALAND
                         Page No.# 136/160

9:THE VILLAGE COUNCIL
PORBA VILLAGE
REPRESENTED BY ITS CHAIRMAN
PHEK NAGALAND
------------

Linked Case : WP(C)/168/2024

SHRI ZHOKHOSA AND 14 ORS
SON OF SHRI VEPAYI KEYHO
PERMANENT R/O PHEK VILLAGE
PHEK-797108
NAGALAND

2: SHRI PUCHOVE LOHE

S/O SHRI THITSURE LOHE

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

3: SHRI METHAVEYI KEYHO

S/O SHRI DUNU KEYHO

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

4: SHRI SAZOPA HUIRE

S/O SHRI NIESUYI HUIRE

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

5: SHRI ZHOSATO HOSHI

S/ OF SHRI VETSONU HOSHI

PERMANENT R/O PHEK VILLAGE

PHEK 797108
                        Page No.# 137/160

NAGALAND

6: SHRI NESUYI HUIRE

S/O SHRI ZAKAHIE

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

7: SHRI VEKUPA VENUH

S/O SHRI DUSANU VENUH

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

8: SHRI THEPUCHIYI CHAKHESANG

S/O SHRI VEKHUYI LOHE

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

9: SHRI MULUTO LOHE

S/O SHRI THUPUCHIYI LOHE

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

10: SHRI SAVENEYI KEYHO

S/O SHRI SUHUDU KEYHO

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

11: SHRI K. ZASHENETI VENUH
                         Page No.# 138/160


S/O SHRI KEVESA VENUH

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

12: SHRI KEVESITSO HOSHI

S/O SHRI SUSAI HOSHI

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

13: SHRI KUVETO CHIZO

S/O SHRI CHINEYI CHIZO

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

14: SHRI SHEVOTO HOSHI

S/O SHRI VEZOSA HOSHI

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND

15: SHRI KHOVETA SOHO

S/O SHRI CHIVEPA SOHO

PERMANENT R/O PHEK VILLAGE

PHEK 797108
NAGALAND
VERSUS

UNION OF INDIA AND 8 ORS
REPRESENTED BY THE SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
                       Page No.# 139/160

GOVT. OF INDIA
TRANSPORET BHAWAN 1
PARLIAMENT STREET
NEW DELHI-110001

2:NHIDCL

REPRESENTED BY THE MANAGING DIRECTOR

MINISTRY OF ROAD TRANSPORT AND HIGHWAYS

GOVERNMENT OF INDIA
3RD FLOOR
PTI BUILDING

4-PARLIAMENT STREET

NEW DELHI 110001

3:THE EXECUTIVE DIRECTOR

NHIDCL (P)
KOHIMA
NAGALAND

4:THE STATE OF NAGALAND

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT
OF NAGALAND

NAGALAND
KOHIMA

5:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
NAGALAND

DEPARTMENT OF WORKS AND HOUSING

NAGALAND
KOHIMA

6:THE ENGINEER-IN-CHIEF

NAGALAND PUBLIC WORKS DEPARTMENT

NAGALAND
KOHIMA
                                 Page No.# 140/160

         7:THE CHIEF ENGINEER

         PUBLIC WORKS DEPARTMENT (NH

         NAGALAND
         KOHIMA

         8:THE DEPUTY COMMISSIONER

         PHEK DISTRICT
         NAGALAND

         9:THE VILLAGE COUNCIL

         PHEK VILLAGE

         REPRESENTED BY ITS CHAIRMAN

         PHEK DISTRICT 797108
         NAGALAND




                                BEFORE
        HONOURABLE MR. JUSTICE DEVASHIS BARUAH


For the Petitioner(s)    : Mr. I. Imchen, Advocate

For the Respondent(s)    : Mr. Sentiyanger, Advocate
                           Mr. Imti Imsong, AAG, Nagaland


Date on which judgment is reserved             : NA

Date of pronouncement of judgment             : 24.03.2026

Whether the pronouncement is of the
Operative part of the judgment?               : NA

Whether the full judgment has been
Pronounced?                                   : Yes
                         Page No.# 141/160

           JUDGMENT AND ORDER (ORAL)

Heard Mr. I. Imchen, the learned counsel appearing on behalf of the petitioners in the present batch of writ petitions. Mr. Sentiyanger, the learned counsel appears on behalf of the Union of India as well as NHIDCL and Mr. Imti Imsong, the learned Additional Advocate General of Nagaland appears on behalf of the State respondents.

2. The petitioners in the present batch of writ petitions belong to various villages whose lands are situated on either side of the Pfutsero to Phek Road. The grievance of the petitioners herein is that their lands have been taken away by the Respondent Authorities for widening of the Pfutsero to Phek Road without the authority of law. It is therefore the case of the petitioners herein that appropriate writ direction and order should be issued upon the respondents to pay compensation to the petitioners for taking over the land of the petitioners. It is under such circumstances, the present batch of writ petitions have been filed. It is however to observe that the petitioners duly admit that they have received damage compensation from the Respondent Authorities for the damages caused to their properties on account of taking over their lands. In other Page No.# 142/160 words, the grievances of the petitioners are that they have been deprived of the land compensation.

3. It is seen from the records that the respondents have filed their affidavit-in-opposition. It is the stand of the Union of India as well as the NHIDCL that they have widened the road on the assurance given by the State Government that the additional land required for widening of the road would be handed over to them free of cost by the State Government and in that regard referred to the communication dated 6th of August, 2020 issued by the Chief Secretary to the Government of Nagaland to the Managing Director of the NHIDCL.

This Court had perused the communication dated 06.08.2020 issued by the Chief Secretary, Government of Nagaland, but it does not appear that the State of Nagaland had assured that the land would be handed over free of costs.

It is also mentioned in the said affidavit-in-opposition that pursuant to such communication issued on 06.08.2020, the Deputy Commissioner of Phek has also provided undertakings issued by the affected villages of the stretches of two-lane road to the Chief Engineer, National Highways, Page No.# 143/160 Nagaland and on the basis thereof, the constructions have been carried out.

4. The stand of the Respondent State as would appear from the affidavit-in-opposition so filed is that the Deputy Commissioner, Phek along with various members of the village councils have adopted a resolution to the effect that only damage compensation would have to be paid, but no land compensation would be required to be paid. It is also mentioned that damage compensation has been ascertained on the basis of the comprehensive guidelines issued by the Government of India, Ministry of Road Transport and Highways and such damage compensation have been duly paid by issuance of public notice to all persons concerned. It may be relevant to observe that from the affidavit of the State and the comprehensive guidelines issued, it is clear that the damage compensation has been worked out in terms with the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, 'the Act of 2013').

5. Affidavits-in-reply have also been filed by the petitioners reiterating the statements made in the writ petitions and admitting that damage compensation have been received, but no compensation to the value of the Page No.# 144/160 land have been paid.

6. The question therefore arises in the instant proceedings is as to whether the petitioners herein would be entitled to compensation for their lands, as admittedly certain portions of their lands have been taken away by the Respondent Authorities for widening of the two lane road from Pfutsero to Phek.

7. This Court has heard the learned counsels appearing on behalf of the parties and has perused the materials on record.

8. The road in question from Pfutsero to Phek is a SARDP-NE Road, and admittedly, not a National Highway. Under such circumstances, the provisions of the National Highways Act, 1956 would not be applicable. Be that as it may, on account of the widening of the road, admittedly certain portions of the lands of the petitioners have been taken away. The Respondent Authorities duly admit that no compensation have been paid for the value of the land. Only compensation has been paid to the damage caused to the petitioners while taking away their lands. In the opinion of this Court, such taking away of the lands of the petitioners would only permissible if it is done by the Page No.# 145/160 authority of law, else it would be in violation to Article 300A of the Constitution.

9. It is also very pertinent to mention that in the State of Nagaland, there are various acquisition laws which are applicable. For example, the Land Acquisition Act, 1894, the Nagaland Land (Requisition and Acquisition) Act, 1965 etc. For the purpose of vesting the right over a land which belongs to the petitioners, the same has to be done by applying the applicable acquisition laws. In this perspective, this Court finds it relevant to take note of Nagaland Land (Requisition and Acquisition) Act, 1965 (for short, 'the Act of 1965') which consolidates the law for requisition and speedy acquisition of premises and land for certain public purposes.

10. Section 3 of the Act of 1965 empowers the State Government or any person authorized in that behalf to requisition any premises or land. Section 6 of the Act of 1965 relates to acquisition of land. It is very pertinent to take note of Section 6 of the Act of 1965 and the same is reproduced herein under:-

"Acquisition of land.-6. (1) Where any land has been requisitioned under section 3, the State Government may use or deal with it in such manner as may appear to it to be Page No.# 146/160 expedient and may acquire such land by publishing in the Official Gazette, a notice to the effect that the State Government has decided to acquire such land in pursuance of this section :

"Provided that before issuing such notice, the State Government shall call upon the owner or any other person, who, in the opinion of the State Government may be interested in such land to show cause why the land should not be acquired and after considering the cause, if any, shown by any person interested in the land and after giving the parties an opportunity or being heard, the State Government may pass such order as it deems fit."

(2) Where a notice as aforesaid is published in the Official Gazette, the requisitioned land and premises shall, on and from the beginning of the day on which the notice is so published, vest absolutely in the State Government free from all encumbrances and the period of requisition of such land shall end.

(3) Subject to the provisions of this Act, on such vesting the provisions of the Land Acquisition Act, 1894 [Act 1 of 1894] with the rules framed thereunder shall, so far as may be, apply to such lands."

11. A perusal of the above quoted provision, more particularly Section 6 (1) of the Act of 1965 which shows that the State has the power to acquire the land which have Page No.# 147/160 already been requisitioned under Section 3 of the Act of 1965 by publishing in the Official Gazette, a notice to the effect that the State Government has decided to acquire such land in pursuance to Section 6 of the Act of 1965. The proviso to Section 6(1) of the Act of 1965 provides an opportunity to be given to the owner or any other person interested of being heard prior to acquisition of the land. Section 6(2) of the Act of 1965 is of great relevance in as much as it statutorily mandates that upon the publication of the notice in the Official Gazette declaring the intention of the State Government to acquire the land, the land vests upon the State free from all encumbrances. Sub-section (3) of Section 6 of the Act of 1965 further mandates that on such vesting of the land, the provisions of the Land Acquisition Act, 1894 has been statutorily incorporated into the Act of 1965. Therefore, from the above reading of Section 6 of the Act of 1965, it is seen that it is only upon the publication of the notice in terms with Section 6(1) of the Act of 1965 in the Official Gazette, the land would vest upon the State.

12. This Court further finds its relevance to take note of Section 9 of the Act of 1965 which empowers the State to directly acquire the land when there is an urgency.

Page No.# 148/160

13. Section 10 of the Act of 1965 is of great relevance and the same is reproduced herein under:-

Vesting and taking possession of land acquired under section 9 .

--10. When an order of acquisition is served or published under sub-section (2) of section 9, land shall vest absolutely in the State Government free from all encumbrances on the date the order is so served or published.

(2) The Collector may, at any time after the land becomes so vested, proceed to take possession thereof.

(3) On such vesting the order passed under sub-section (1) of section 9 shall be published in the Official Gazette in the manner prescribed."

14. A perusal of the above quoted Section would show that when an order is passed under Section 9(2) of the Act of 1965, the land shall vest absolutely in the State Government free from all encumbrances on the date the order is served or published. It further stipulates that upon such vesting, the order so passed under Sub-section (1) of Section 9 shall be published in the Official Gazette in the manner prescribed. Therefore, from a conjoint reading of Section 6, Section 9 and Section 10 of the Act of 1965 makes it clear that steps are required to be taken for the purpose of vesting of the rights over the land upon the Page No.# 149/160 State Government. Merely by way of certain Undertakings or Minutes or Resolutions adopted in the meetings, the land cannot vest upon the State.

15. This Court now finds it very relevant to take note of Section 11 of the Act of 1965 which stipulates the compensation payable. From a perusal of the said Section 11 of the Act of 1965, it reveals that when land is acquired under Section 6 or Section 9 of the Act of 1965, there is a requirement that the amount is determined by the Collector in the manner provided under the said Act of 1965. Upon determination, the amount has to be paid and failure to do so would attract interest in terms with Section 13 of the Act of 1965.

16. At this stage, it is relevant to take note of that Section 11 of the Act of 1965 stipulates the manner how the amount of compensation is required to be determined. Mr. Imti Imsong, the learned Additional Advocate General submitted that the amount of the compensation would be determined as per the Land Acquisition Act, 1894 in as much as the Act of 2013 have not been adopted by the Nagaland Legislative Assembly in terms with Article 371A(a) of the Constitution. The learned Additional Advocate General submitted that in terms with Article 371(a)(iv) of Page No.# 150/160 the Constitution, no act of the Parliament in respect of ownership and transfer of land and its resources shall apply to the State of Nagaland unless the Legislative Assembly of Nagaland by a resolution so decide.

17. The aforesaid contention of the learned Additional Advocate General, in the opinion of this Court, appears to have settled by the learned Division Bench of this Court in the case of State of Mizoram vs. R. Lalthanzauva and Ors., reported in 2024 SCC Online Gau 1871 . It is relevant to observe that the learned Division Bench of this Court in the said case was seized with the question as to whether the Act of 2013 would be applicable in the State of Mizoram in view of the bar contained in Article 371G(a) of the Constitution. It may not be out of place to observe that Article 371G(a) of the Constitution is pari-materia with Article 371A(a) of the Constitution. This Court finds it relevant to take note of the following paragraphs of the judgment in the case of State of Mizoram (supra) which would show the contentions before the learned Division Bench of this Court:-

"13. It is also argued by the leaned Advocate General, Mizoram that the learned Single Judge has failed to consider that under Article 371(G) of the Constitution, in its true spirit, Page No.# 151/160 wherein it is specifically mentioned that no Act of Parliament in respect of ownership and transfer of land shall apply to the State of Mizoram, unless the Legislative Assembly of the State of Mizoram by resolution so decides. It is contended that the Legislative Assembly of the State of Mizoram has never passed any resolution allowing application of the Act of 2013 in the State of Mizoram and in such circumstances, the direction given by the learned Single Judge to pay compensation to the private respondents/writ petitioners as per the provisions of the Act of 2013, is illegal.

14. The learned Advocate General has emphasized that though the Act of 2013 is an Act of Parliament but it is on the subject of ownership and transfer of property, which includes acquisition. It is contended that ownership and transfer of property find mention in Article 371(G) of the Constitution as well as in Entry 18 of List-II of Seventh Schedule of the Constitution. It is submitted that in view of the protection granted to the State of Mizoram under Article 371(G) of the Constitution and as per Entry 18 of List-II of Seventh Schedule of the Constitution, the Parliament has no power to make law on the subjects mentioned in the State List.

It is contended that when the Act of 2013 has no application in the State of Mizoram, there is no question of repugnancy of the Mizoram Land Acquisition Act with the Act of 2013 and as such, the provisions of Article 254 of the Constitution of India do not come into play.

Page No.# 152/160

15. The learned Advocate General has further argued that ownership means right of exclusive possession and enjoyment of thing owned, including the right to transmit it to others. It is contended that as acquisition is one of the modes of transfer which is a subject under the head of "ownership and transfer of property", as enumerated in Entry 18 of List-II of Seventh Schedule of the Constitution, the State of Mizoram has exclusive right to enact a law on the said subject by virtue of Article 246 of the Constitution of India."

18. The issue so formulated by the learned Division Bench of this Court in the case of State of Mizoram (supra) is at paragraph Nos. 21 & 24 which are reproduced herein below:-

"21. We feel that the decisions of the Hon'ble Supreme Court, on which reliance is placed by the respective counsels, are not required to be gone into detail because the controversy in these appeals lies in a very narrow compass regarding the applicability of the Act made by the Parliament or the State Legislature on the subject of acquisition in the light of the provisions of the Constitution of India and other relevant laws.

24. The core question, which is to be decided in these appeals, is that which Act, i.e. the Act of 2013 or the Mizoram Land Acquisition Act, will apply in the State of Mizoram."

19. The observations of the learned Division Bench in the Page No.# 153/160 case of State of Mizoram (supra) at paragraph Nos. 25, 26, 27, 28, 34, 35 & 36 being relevant are reproduced herein below:-

25. So far as the finding of the learned Single Judge to the effect that there is clear repugnancy between the Act of 2013 and the Mizoram Land Acquisition Act and that the Mizoram Land Acquisition Act is less beneficial in comparison to the Act of 2013 are concerned, though the State has assailed those findings in these writ appeals, however, the learned Advocate General has failed to satisfy us that how those findings are not correct or not in consonance with law. We have assessed those findings in the light of the provisions of the Act of 2013 and the Mizoram Land Acquisition Act but we do not find any infirmity.

26. If we give wider meaning to the word "acquisition", it appears that it involves transfer of ownership or transfer of title of properties. However, acquisition and requisition always treated as separate subject since the time the Constitution was framed and adopted. Originally, the entry "acquisition and requisition of property" in the respective fields find mention in all the 3(three) lists, i.e. List-I, List-II and List-III (33 in List-I, 36 in List-II and 42 in List-III). Later on, the Parliament felt that all the above entries essentially relating to the single subject of acquisition and requisition of property by the Government give rise to unnecessary technical difficulties in Page No.# 154/160 legislation. So in order to avoid those difficulties and to simplify the Constitutional position, it was proposed to omit the entries in the Union or State Lists and replace the entry in Concurrent List by a comprehensive entry covering the whole subject. Therefore, vide Constitution (Seventh Amendment) Act, 1956, 3(three) entries, i.e. Entry 33 in List-I, Entry 36 in List-II and Entry 42 in List-III were repealed and a single Entry 42 in the Concurrent List "Acquisition and requisition of property" was substituted. [See - the Constitution (Seventh Amendment) Act, 1956]. It means that apart from ownership and transfer of property, acquisition and requisition of property is made a separate entry and find place as Entry 42 in List-III of Seventh Schedule of the Constitution of India.

27. It is settled that entries in different lists should be read together without giving narrow meaning to them. However, at the same time though an entry is to be given its widest meaning but it cannot be so interpreted so as to overwrite another entry or made another entry meaningless when there is an apparent conflict between the different entries. In such a situation, the role of the Court comes into play and its core duty is to reconcile the different entries. In this connection, reference may be made to the decision of the Hon'ble Supreme Court rendered in Vijay Kumar Sharma v. State of Karnataka, (1990) 2 SCC 562; Union of India v. Shah Goverdhan L. Kabra Teachers' College, (2002) 8 SCC 228; Girnar Traders (3) v. State of Maharashtra, (2011) 3 SCC Page No.# 155/160 1 and K.T. Plantation Private Limited v. State of Karnataka, (2011) 9 SCC 1.

28. Taking into consideration the above situation, the Constitution Bench of the Hon'ble Supreme Court in Dr. M. Ismail Faruqui v. Union of India, (1994) 6 SCC 360 has held as under:--

"30. It is significant to bear in mind that Entry 42, List III, as it now exists, was substituted by the Constitution (Seventh Amendment) Act to read as under:--

'Acquisition and requisitioning of property.' Before the Constitution (Seventh Amendment) Act, the relevant entries read as follows:--

List I, Entry 33:

'33. Acquisition or requisitioning of property for the purposes of the Union.' List II, Entry 36:

'36. Acquisition or requisitioning of property, except for the purposes of the Union, subject to the provisions of Entry 42 of List III.' III, Entry 42:

'42. Principles on which compensation for property acquired or requisitioned for the purposes of the Union or of a State or for any other public purpose, is to be Page No.# 156/160 determined, and the form and the manner in which such compensation is to be given.' By the amendment so made, Entry 42, List III reads as extracted earlier while Entry 33, List I and Entry 36, List II have been omitted. The comprehensive Entry 42 in List III as a result of the Constitution (Seventh Amendment) Act leaves no doubt that an acquisition Act of this kind falls clearly within the ambit of this Entry and, therefore, the legislative competence of the Parliament to enact this legislation cannot be doubted. This ground of challenge is, therefore, rejected."

34. In view of the above discussion, we are of the view that the Legislative Assembly of the State of Mizoram has enacted the Mizoram Land Acquisition Act by invoking the power conferred under Article 246 of the Constitution of India on the subject matter "acquisition and requisition of property" as enumerated in Entry 42 of List-III of Seventh Schedule of the Constitution and not on the subject enumerated in Entry 18 of List-II of the Seventh Schedule of the Constitution. As such, we have no hesitation in holding that the Act of 2013 is not hit by the restrictions imposed under Article 371(G) of the Constitution of India and the same is applicable in the State of Mizoram by virtue of Clause (2) of Section 1 of the Act of 2013, whereas the Mizoram Land Acquisition Act being repugnant to the Act of 2013, cannot be made applicable in the State of Mizoram in the absence of assent of the President of India in terms of Article 254 of the Constitution of India.

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35. Under the constitutional scheme as per Article 256 of the Constitution, the executive power of every State is required to be exercised as to ensure compliance with the laws made by the Parliament and any existing laws which apply in that State. Article 257 of the Constitution provides that the executive power of every State shall be so exercised as not to impede or prejudice the exercise of the executive power of the Union. In such circumstances, the State of Mizoram is obliged to ensure compliance of the Act of 2013 made by the Parliament.

36. It is not in dispute that the State of Mizoram has determined the compensation in relation to the persons whose lands were acquired in the Helipad area by invoking the provisions of the Act of 2013. The explanation offered for that by the State Government is that the same was done under the orders passed by this Court passed in writ proceedings as well as contempt proceedings. We are of the view that the said explanation is not justifiable because State cannot discriminate between its citizens, who are on the same footing, for whatever reasons."

20. In view of the above decision of the learned Division Bench of this Court as reproduced herein above, this Court is of the opinion that the compensation to be determined upon acquisition being carried out under the Act of 1965 has to be in terms with the Act of 2013 and more particularly Sections 26 to 30 of the Act of 2013. At this stage, it is also relevant to observe that while determining Page No.# 158/160 the compensation, the petitioners would only be entitled to the value of the land and not for the damages as the petitioners have already received the damage compensation.

21. This Court for the present would not like to further decide on what would be the compensation payable to the petitioners as the same would require an adjudication of facts by the authorities concerned, but at the same time this Court has to observe that without carrying out an acquisition of the land in a manner provided under law, the Government of Nagaland cannot have a right over the land in question wherein the two-lane road has been widened. It is also a trite principle of law that no person whatsoever can be deprived of his right over a property without an authority of law.

22. Taking into account the above, this Court therefore is of the opinion that the instant batch of writ petitions are required to be disposed of by issuing appropriate writ, direction and order.

23. Accordingly, the writ petitions stand disposed with the following observations and directions:-

(i) The Respondent Authorities shall have no right over Page No.# 159/160 the lands belonging to the petitioners wherein construction has been carried out under the SARDP-NE project for widening of the road from Pfutsero to Phek without acquiring the right over these lands by the authority of law.

(ii) Taking into account that the road in question, i.e. from Pfutsero to Phek is not a National Highway and as the road falls within the domain of the Government of Nagaland, the State Respondents are directed to carry out necessary acquisition as mandated under the Nagaland Land (Requisition and Acquisition) Act, 1965.

(iii) The petitioners herein, upon such acquisition, would be entitled to compensation as determined under Section 11 of the Act of 1965. Such determination has to be made in terms with the Act of 2013 and more particularly Sections 26 to 30 of the Act of 2013.

(iv) It is observed and directed that the compensation so determined in terms with Sections 26 to 30 of the Act of 2013 shall be paid after deducting the amount of damage compensation the petitioners have already received.

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(v) The entire exercise be completed within six months from the date a certified copy of present judgment and order is served by the Deputy Commissioner, Phek. The Respondent Nos.1, 2 & 3 shall also do the needful so that the entire exercise be completed within the period directed above.

JUDGE Comparing Assistant

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