HILL VIEW COLONY Vs. INDUSTRIAL VILLAGE RAZUPHE

JUDGEMENT

(1.) THIS writ appeal is presented against the order dated 01 -09 -2010 passed by the learned Single Judge in W.P.(C) No. 117(K) of 2010. The present Appellant was not a party to the writ proceeding. By an order dated 06 -04 -2011 in C.M.C. No. 94(K) of 2010, the Appellants was granted leave to appeal against the said judgement and order dated 01 -09 -2010.

(2.) WE have heard Mr. Tali Ao, learned Counsel for the Appellants as well as Mrs. Lucy Nsu, learned Government Advocate for the Respondent Nos. 2 to 5. We have also heard Mr. T.B. Jamir, learned Counsel appearing for the Respondent No. 1.

(3.) IN the writ petition grievance expressed by the writ Petitioner was that although for the on going Census operation in Dimapur for the Petitioner's Village, enumerators were appointed by the Extra Assistant Commissioner (GEN), Charge Officer (Census), Office of the Deputy Commissioner, Dimapur, for collecting data, in some areas of the Petitioner's Village, census operation was carried out by the staff of Dimapur Municipal Council, Dimapur. It was the case of the Petitioner that staff of Dimapur Municipal Council, Dimapur, is not the official enumerators for the Industrial Village, Razuphe, Dimapur i.e. writ Petitioner and, therefore, they have No. right whatsoever to carry out census operation pertaining to the Petitioner's Village and that it is only the official enumerators who are appointed by the competent authority who have the right to undertake census operation.