STATE OF NAGALAND Vs. LIPOKT SUNGBA

JUDGEMENT

(1.) We have heard Mr. N. Dutta, learned cate General, Nagaland assisted by Ms. B. Bhuyan, learned counsel representaung the State of Nagaland, i.e. Appellants in W. A. Nos 91/04 and 92/04 and State Respondents in Writ Appeal Nos. 93/04 and 94/04 as well as Mr. H. Roy, learned counsel appearing on behalf of the appellants in W. A. Nos. 93/04 and 94/04. Also heard Mr. D. K. Mishra, learned Sr. Counsel assisted by Mr. I. Longiem, the learned counsel appearing for the private Respondents in all Writ Appeals.

(2.) All these four Writ Appeals have been directed against the common Judgment and order dated 27.2.2004 passed by the learned Single Judge in W.P.(C) No. 209(K)/03 and W.P.(C) No. 215 (K)/03 preferred by the Private Respondents as Writ Petitioners therein (hereinafter called as the Private Respondents'). As the Writ Appeals before us have raised common question of law and facts, they were heard together and are being disposed of by this common Judgment and order.

(3.) Writ Appeals No. 91/04 and No. 921 04 arise out of W.P.(C) No. 209(K)/03 when Writ Appeals No. 93/04 and No. 94/04 are against W.P.(C) No.215 (K)/03. W.P.(C) No. 209/03 relates to 6 (six) Assembly Constituencies under Mokokchung District namely 23 Impur 22 Arkakong, 25 Mongoya, 26-Aongienden, 27-Mokokchung town and 29 Jangpetkong wherein the private respondents are the electors. In W.P.(C) No. 215(K)/03, the Writ Petitioner there in, Akhoto Angami is the elector in Ghashpani- II Assembly Constituency under Dimapur District.