STATE OF NAGALAND Vs. INDUSTRIAL VILLAGE

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.

(2.) WE have heard Ms. Lucy Nsu, learned Government Advocate for the Appellants as well as also heard Mr. T.B. Jamir, learned Counsel for the Respondent.

(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, 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.