SELKHOLAN Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) BY this writ petition the Petitioner has assailed judgment and order dated 30.10.84 passed by the Addl. Deputy Commissioner, Dimapur in connection with the demolition of the church building at Maova village.

(2.) THE relevant facts leading to filing of this writ petition may be summarised as under:

(3.) TO mitigate the demands of the members of the new Maova Baptist Church the Petitioners and other members of the church Started constructing a church building from 13.8.84 on the land belonging to the son of the Petitioner. The Respondent No. 3 (Chairman Maova village Council) however lodged complaint against the construction of the said church building and ultimately the Respondent No. 3 on 3.9.84 demolished the church building constructed by the Petitioner and other members of the Maova Baptist Church. This lead the Petitioner along with 5 other members of the Kuki Baptist Association to submit representation to the Chief Minister of Nagaland for redressing their grievances. The said representation is marked as Annexure 'A' to this writ petition. It would thus appear the said representation was endorsed to the Addl. Deputy Commissioner, Dimapur for disposal. On receipt of the representation aforesaid, the learned Addl. Deputy Commissioner passed the impugned order dated 30.10.84 which is being challenged in this writ petition.