L. NOKMAN WANGSHU Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This common judgment is passed in respect of WP(C)/207/2016, WP(C)/58/2017 and WP(C)/88/2022 as all the three petitions are arising out of the same facts and circumstances.

(2.) WP(C)/88/2022 has been preferred by the petitioner praying for quashing and setting aside the Special Enquiry Report dtd. 31/10/2014, the impugned Order dtd. 24/9/2018 and the impugned Letter dtd. 25/1/2020. The petitioner has also prayed for a direction to the State respondents to pay land compensation to the petitioner for the area of land covered by the 111 Nos. of allotments issued to settlers on the petitioner's special permit land by the district administration and further to direct the State respondents not to encroach on his land and desist from issuing any more allotments on the land covered by the Special Permit dtd. 29/3/1971.

(3.) Heard learned counsel for the petitioner, Mr. Tongpok Pongener as well as Senior Government Advocate, Mr. N. Angami and also Mr. N. Mozhui for the respondent no. 5 in WP(C)/88/2022 and Ms. Apila Sangtam, learned counsel for the respondent no. 6 in WP(C)/58/2017.