TSITHRONGSE SANGTAM Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) Heard Mr. A. Das, learned counsel for the writ petitioner. Also heard Ms. V. Soukhrie, learned Govt. Advocate representing respondent No. 1 to 5 as well as Ms. A. Jamir, learned counsel appearing on behalf of respondent No. 6.

(2.) The basic dispute in this writ petition is pertaining to the demarcation of the boundaries between the petitioner village (Tsithrongse Village) and respondent No. 6 (Selouphe Village). It appears that both the parties have been locked in a protracted legal battle disputing one anothers entitlement over the actual area of land falling within the boundary of their respective villages.

(3.) Earlier by a notification dated 03-02-1992 issued by the Home Commissioner, Govt. of Nagaland the boundary of the petitioner village was notified as follows: