ITESH SHYAM ALI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is a writ application under Art. 226 of the Constitution impugning the order No. JUD/ILP/84-85 dated 9th October, 1984 passed by the Deputy Commissioner, Tuensang, Nagaland, cancelling the Inner Line Permit of the petitioner with immediate effect and externing him and ordering him to leave Tuensang within seven days from the date of issue of the order.

(2.) The petitioner, after obtaining an Inner Line Permit issued under the provisions of the Bengal Eastern Frontiers Regulation, has been residing in Tuensang since 1971 working there as a Government Contractor. On 9-10-1984 the Deputy Commissioner, Tuensang, served on him the following impugned order:

(3.) It is stated by Mr. D.C. Mahanta, the learned counsel for the petitioner, that the petitioner has since obtained an order from the Deputy Commissioner extending the period of his stay at Tuensang till 30-10-1984 and he is still at Tuensang by virtue of that order.