STATE OF NAGALAND Vs. CHOSAYI

JUDGEMENT

(1.) These two writ appeals has been directed against the common judgment and order dated 12.5.2000 passed by the learned Single Judge. By the aforesaid order the learned Single Judge disposed of the aforementioned two writ petitions namely, W.P(C)No. 26(K)/99 and W.R(C) No. 27(K)/99. By the impugned judgment and order, the learned Single Judge directed the respondent Government to release the balance amount against the work in question to the writ petitioners as early as possible at any rate not later than 3 months from the date of receipt of the order. Hence, these writ appeals have been preferred by the State of Nagaland.

(2.) While issuing notice of motion, this court by order dated 14.6.2000 suspended the payment to be made to the writ petitioners pursuant to the aforesaid judgment. It is because of this interim order, that no payment has been made till date despite the direction issued by the learned Single Judge for making payment within three months from the date of receipt of the order impugned.

(3.) We have heard Mr. A.R. Borthakur, learned Advocate General, Nagaland assisted by Mr. P. Khataniar, Govt, Advocate, Nagaland as well as Mr. D.K. Mishra, learned Senior Advocate Assisted by Mr. I. Langjam for the respondents.