HETO YEPTHOMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Joshua Sheqi, the learned counsel for the petitioners in the three writ petitions and Mr. Imti Imsong, the learned Additional Advocate General appearing on behalf of the respondents.

(2.) In the three writ petitions, the petitioners have assailed the actions on the part of the respondent Authorities for non-inclusion of their names in the Electoral Roll of Wards Zunheboto Town Council and seeking directions from this Court upon the Respondent Authorities to include/insert their names in the Electoral Rolls.

(3.) The writ petitioner in WP(C) No.87/2024 admittedly is a citizen of Indian and his name is reflected at Sl. No.83 of the Electoral Roll of the Legislative Assembly Constituency No.35, Zunheboto, Sec. Number and Name 1-South Point, South Wing. The petitioner in WP(C) No.88/2024 is also a citizen of India and her name appears at Sl. No.672 of Legislative Assembly Constituency No.35, Zunheboto, Sec. Number and Name 1-Natha Old. The petitioner in WP(C) No.90/2024 is also a citizen of India and her name appears at Sl. No.104 of the Legislative Assembly Constituency No.35, Zunheboto, Sec. Number and Name 1-Natha Old.