ETSONIMO Vs. STATE OF NAGALAND AND OTHERS.

JUDGEMENT

(1.) Heard Mr. Apok Pongener, the learned counsel for the petitioner. Also heard Ms. Y. Longkumar, learned State counsel on behalf of the State respondents and Mr. K. Murry, the learned counsel appearing on behalf of respondent No. 3.

(2.) Taking into account the controversy involved in this case and also as agreed to by the learned counsel appearing on behalf of the parties, this case is taken up for termination finally today itself at the admission stage.

(3.) This writ application has been filed by the petitioner challenging the order/communication dated 14-3-2005 issued by the Deputy Commissioner, Wokha addressed to the Addl. Chief Secretary and Commissioner, Nagaland, Kohima on the ground that the petitioner who has been selected/elected as the Chairman of Humtso Village Counsel vide Notification dated 2-6-2001 (Annexure-1 to the writ petition) as per provision of Nagaland Village Council Act, 1978 for short The Act') was illegally removed in violation of the provision of the Act.