THEJANGULIE KACHARI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. Z. Zhimomi, learned counsel for the petitioner and Ms. V. Suokhrie, learned Addl. Advocate General for the State respondents. Also heard Mr. N. Mozhui, learned counsel for the respondent No.4.

(2.) The present writ petition has been filed by the petitioner impugning the order dtd. 23/11/2017 passed by the Deputy Commissioner, Dimapur, dismissing the claim made by the petitioner on the land covered by Dag No. 31, Block No. 8 in Dimapur Mouza, and directing the petitioner not to disturb the peaceful occupation of the land by the respondent No.4.

(3.) The case of the petitioner in brief is recited as under;