CHOTISUH SAZO Vs. HONBLE SPEAKER, NAGALAND LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) The Court proceedings have been conducted by means of creating a Virtual Court with the help of technology so as to maintain distance between the Advocates, the Staffs and the presiding Judge.

(2.) Heard Mr. S. Borgohain, learned counsel for the petitioners. Also heard Mr. T. B. Jamir, learned counsel assisted by Ms. V. Soukhrie, learned counsel representing respondent No. 1 and Mr. A. Zho, learned counsel representing respondent Nos. 2 to 8.

(3.) This writ petition has been filed by the petitioners seeking a direction to the respondent No. 1, the Speaker of Nagaland Legislative Assembly, to decide the Disqualification Petitions filed by the petitioners for disqualification of respondent Nos. 2 to 8 within a period of 4 (four) weeks in the light of the law laid down by the Hon'ble Apex Court in the case of Keisham Meghachandra Singh Vs. the Hon'ble Speaker, Manipur Legislative Assembly and Ors. in Civil Appeal No. 547 of 2020.