LAWS(GAU)-2022-11-112

STATE OF NAGALAND Vs. HONGTI KONYAK

Decided On November 02, 2022
STATE OF NAGALAND Appellant
V/S
Hongti Konyak Respondents

JUDGEMENT

(1.) Heard Mr. Moa Jamir, learned counsel appearing for the appellants and also heard Mr. Supongwati Walling, learned counsel appearing for the respondents.

(2.) This appeal is directed against the judgment and order dtd. 11/11/2021, passed in WP(C) No. 166/2020 by the Writ Court.

(3.) Brief facts and circumstances which led to the filing of the writ petition and this appeal are as follows:-