STATE OF NAGALAND Vs. HOKHETO SUMI

JUDGEMENT

(1.) This judgment and order will dispose of the 27 (twenty seven) writ appeals as these arise out of the same judgment of the learned Single Judge.

(2.) The writ petitioners (now respondents) had challenged the notices dated 21.2.99, by which one month's notice was served on the writ petitioners by the Commandant, 8th N.A.P. Battalion, which reads as under:

(3.) They also challenged another order dated 6.4.99, which is a W/T Message sent from Police Headquarters, Kohima to the Commandant 8th NAP Battalion which reads as under: