UNITY VILLAGE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Taka Masa, learned senior counsel for the appellants, Mr.T. B. Jamir, learned Addl. A.G., Nagaland for respondents No.1 to 4 and Mr. Imti Longjem, learned counsel for respondent No.5.

(2.) This appeal is directed against the judgment and order dated 11.5.2015 passed by the learned Single Judge disposing of W.P.(C) No.57(K)/2015 filed by the appellants as the writ petitioners.

(3.) Appellant No.1 is the Unity village which is a Government recognized village and is represented by its Chairman. Appellant No.2 is the Secretary of the Village Council whereas appellants No. 3 to 22 are village council members.