ALEMTEMSHI JAMIR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The present matter has been placed on reference before this Bench by the motion of an order dtd. 21/2/2019 passed by the then Hon'ble Mr. Justice N. Kotiswar Singh and presently the Hon'ble Acting Chief Justice of this court which received the assent and the order of the Hon'ble Chief Justice by his Lordship order dtd. 13/5/2019 to place the matter before available bench at Kohima.

(2.) The brief facts leading to the proposal for reference is summarized for the sake of throwing light on the legal lacunae which is involved in the present petition.

(3.) A land dispute arose for the sale of a plot of land located in Diphupar A Khel covered under Patta No. 1197/A dtd. 8/6/2000. The land was purchased by late N.I. Jamir from Mr. Satuo in the late seventies. On the demise of Mr. N. I. Jamir in 1996, the land was transferred in the name of Mrs. Yashila Jamir w/o late N.I. Jamir.