R. LONGSHITHUNG YANTHAN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. S. Temjen, learned counsel for the petitioner. Also heard Mr. E. Thiba Phom, learned Senior Government Advocate.

(2.) This writ petition under Article 226 of Constitution of India has been filed by the petitioner Shri R. Longshithung Yanthan praying for issuance of a writ in the nature of certiorari/mandamus or any other appropriate writ or order or direction of like nature against the respondents.

(3.) The facts relevant for consideration of the instant writ petition, as averred in the writ petition, in brief, are as follows: