SOBOUNHIE RAME Vs. NEIKECHUNUO

JUDGEMENT

(1.) Heard Mr. R. Iralu, the learned senior counsel assisted by Mr. L. Iralu, the learned counsel appearing on behalf of the petitioner and Mr. T. Khezhie, the learned counsel appearing on behalf of the respondent.

(2.) The supervisory jurisdiction of this Court under Article 227 of the Constitution read with Rule 32 of the Rules for the Administration of Justice and Police in Nagaland, 1937 (for short 'the Rules of 1937') has been invoked for setting aside the decision/direction dtd. 1/10/2024 passed by the Gaonburah, Kohima Village whereby certain directions were issued to the petitioner to remove the houses constructed on or before 30/10/2024 and failing to do so, the petitioner would have to pay Rs.4,00,000.00 and that the land and house would belong to them.

(3.) To understand the dispute, it is relevant to take note of the facts which led to the filing of the instant proceedings.