LUVEZO VENUH Vs. STATE OF NAGALAND

JUDGEMENT

(1.) By this writ petition, the petitioner has assailed the Annexure-G order dated 21/05/1993 passed by the 3rd respondent convening a meeting of the Phek Town Committee on 27-5-1993 for considering a no-confidence motion filed by eight (8) members of Phek Town Committee against the Chairman, the petitioner herein.

(2.) This case has a long chequered history and in order to recapitulate the history, the facts leading to the filing of the present petition may be recited in a nutshell.

(3.) Phek Town Committee was constituted under Regn. 3 of Assam Tribal Areas (Administration of Town Committees) Regulations, 1950 (hereinafter the Regulation) some time in April, 1989. The Town Committee consists of fourteen (14) members of whom nine (9) members were elected and five (5) members were nominated. One Nusucho, elected member was elected as Chairman.