LAWS(GAU)-2021-2-94

ASANGLA T. AIER Vs. THUNGDENO MOZHUI

Decided On February 22, 2021
Asangla T. Aier Appellant
V/S
Thungdeno Mozhui Respondents

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned senior counsel for the writ appellant and Mr. D. K. Mishra, learned senior counsel for the private respondents (writ petitioners)as well as Ms. Ajungla Aier, learned Additional Senior Government Advocate, Nagaland, appearing for respondent nos. 1 to 8.

(2.) This Full Bench has been constituted on a reference made before it by a Division Bench of this Court by an order dated 10.02.2021 while hearing WA 198/2019 (Smt. Asangla T. Aier vs. Smti. Thungdeno Mozhuin & Others). The matter referred is as follows:

(3.) Apart from giving our finding on the question referred to us, the Full Bench has also been called upon to decide WA 198/2019 on its merits. Hence we begin by giving a short background of the case.