STATE OF NAGALAND Vs. VINOKA CHISHI

JUDGEMENT

(1.) Heard Mr. K. N Balgopal, learned Advocate General and Mr. T.B., learned Sr. Addl. Advocate General assisted by Ms. Nitya Nanbair and Ms. Visto Rio appearing for the applicant and also heard Mr. Joshua Sheqi, learned counsel appearing of the respondents No. 1 to 13/petitioners in the writ petition and Mr. Limawapang, learned counsel appearing on behalf of the respondent No.14 in the I.A who is respondent No.6 in the writ petition.

(2.) This is an I.A praying for modification and/or alteration of the interim order dtd. 8/1/2020, passed in W.P.(C) No. 7(K)/2020 and the subsequent orders which were also passed by this Court extending the interim order to the extent that the status quo order is confined only to the lands situated at Ekaranipathar Village which are claimed by the respondents/writ petitioners as their lands.

(3.) From the submissions of the learned counsels appearing for the parties, the facts which led to the filing of this I.A briefly stated, are as follows; Vide Order No. CNR-5/6/99(Pt-II)/116, dtd. 30/11/2019, the Commissioner, Nagaland cancelledthe allotment of land under Dag No. 79(97) at Ekaranipathar, Dimapur granted vide Order No. VLS-5/86-D/1500-02, dtd. 11/5/2004 in favour of Shri. Atoshe S/o Shri. Viniho. The order reads as follows;