KIYESHE ZHIMOMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. A. Zhimomi, learned counsel for the petitioner. I have also heard Mr. E. Thiba Phom, learned Government Advocate for the respondent Nos. 1 to 4, and Mr. Y.P. Gupta, learned counsel for the respondent No. 5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner seeks the following directions to the respondents:

(3.) The facts leading to the filing of this writ petition are that, sometime in 1979-80, due to emergent circumstances and at the request of the District Administration, the petitioner constructed 28 barracks for police personnel on his plot at Old Town, Zunheboto. Subsequently, a portion of the land was converted into a park.