STATE OF NAGALAND Vs. NEIZO ZUMU

JUDGEMENT

(1.) Heard Mr. K.N. Balgopal, learned Advocate General for the State of Nagaland, assisted by Ms. V. Suokhrie, learned Addl. Advocate General. Also heard Mr. Imti Longjem, learned counsel for the respondent nos. 1 to 10 and 13 to 17 as well as Mr. A. Zho, learned counsel for the respondent nos. 18 to 23. None appears on call for the respondent nos. 11 and 12 through notice was served on them.

(2.) By filing this intra-court appeal, the State has assailed the judgment and order dtd. 19/1/2022, passed by the learned Single Judge of in W.P.(C) No. 126/2021.

(3.) The said writ petition was filed by the respondent nos. 1 to 17 herein, inter-alia , challenging the appointment of the respondent nos. 18 to 23 herein as the newly constituted Village Council Members (hereinafter referred to as 'VCM' for short) of Botsa Village. The proforma respondent nos. 18 to 23 herein were arrayed as respondent nos. 7 to 12 in the writ petition. The appellants herein were arrayed as respondent nos. 1 to 6 in the writ petition.