KIDDY TM LALRINTLUANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Joseph L. Renthlei, learned counsel for the petitioners. Also heard Mrs. Linda L. Fambawl, learned Addl. Advocate General for the State respondents. No one appears for the private respondents even though notice has been deemed to be served upon them.

(2.) These three writ petitions are being disposed of by a common Judgment and Order in view of the fact that the subject matter in issue is the same in all the three writ petitions, involving the same writ petitioners.

(3.) At the outset, Mr. Joseph L. Renthlei, learned counsel for the petitioners submits that the petitioner No. 2 has retired and as such, he does not wish to press the case of the petitioner No. 2.