SEIKHOLAN Vs. THE STATE OF NAOALAND AND ANR.

JUDGEMENT

(1.) The Petitioner Mr. Seikbolan was fined Rs. 500/ - by order dated 30.10.84 of the Additional Deputy Commissioner, Dimapur. So he impugnes that order by this Revision Petition under Rule 16(3) of the Rules for Administration of Justice and Police in Nagaland.

(2.) The Petitioner being a member of kuki Christian Church -was a pastor of kuki Baptist Church at village Maova in Khoima District. About 100 members belonging to 29 families led by the Petitioner separated from the fold of Maova Chrtltian Church (K.C.C.) and formed a separate Church at Maova on 27.5.84 and started building a separate Church from 13 -8 -84 under the leadership of the Petitioner. But on 18.8.84 Mr. Hender, a Village Council Chairman and Mr. Paokam, Gaonbura of Maova lodged a written complaint before the Addl. Deputy Commissioner, Dimupur against the construction of the New Church by the Petitioner and others, Art Extra Assistant Commissioner issued notice on the petitions and others and Mr. Khupkhelal, Dobhasi wan entrusted for local verification and thereafter the Extra Assistant Commissioner handed over the matter to the Village Council, Maova. The Extra Assistant Commissioner referred the matter to Mr. Rokomcha, M.L.A. for settlement of the dispute, but no settlement was arrived at. In the mean lime on 3.9.84. Mr. Poakam, Gaonbura and Mr. Henden, village council Chairman with Others of Maova village demolished the Church building constructed by the Petitioner and others, The Petitioner along with five others of Kuki Baptist Association submitted a representation to the Chief Minister, Nagalad on 14 10.84 and that representation was sent to the Deputy Commissioner for disposal.

(3.) On 25.10.84 the Additional Deputy Commissioner summoned the parties and recorded the statement of six persons and gave his findings with the following effective orders on 30.10 84.: