ARENSEN AIER Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Temjen, learned counsel appearing for the petitioners and also heard Ms. Inaholi, learned Government Advocate appearing for the state respondents. The brief facts and circumstances leading to the filing of this writ petition by the petitioners are as follows:

(2.) The case of the petitioners as submitted by their learned counsel Mr. Temjen is as follows:

(3.) The learned counsel for the petitioners referred to some judgments of the Hon'ble Supreme Court in support of his submission and the same are reproduced here below: