LAWS(GAU)-2006-1-46

VIYISHE SEMA Vs. STATE OF NAGALAND

Decided On January 31, 2006
VIYISHE SEMA Appellant
V/S
STATE OF NAGALAND Respondents

JUDGEMENT

(1.) Heard Mr. T. Koja, learned counsel for the petitioners and Ms. Y. Longkumar, learned State counsel as well as Ms. Z. Zimomi, learned counsel appearing for the respondent Nos. 4 and 5.

(2.) Taking into account the nature of controversy raised in this writ petition that relates to cross of the two petitioners visa-vis respondent Nos. 4 and 5 and as agreed to by the learned counsel for the parties, this Court proposes to disposes of this writ petition at the order stage.

(3.) The petitioners have challenged the order of cross transfer dated 13.5.04 which was earlier kept in abeyance vide order dated 25.6.04 and being renewed the same by order dated 25.1.05 on the sole ground that the same has been passed on behest of the political highups.