A. ZHIMOMI Vs. STATE OF NAGALAND AND ANR.

JUDGEMENT

(1.) THE Petitioner impugns the Notification No. TPT/MV/2/79 dated 29th June, 1995 issued by the Additional Secretary to the Government of Nagaland. The said order is reproduced:

(2.) THE Petitioner is a legal practitioner by profession. He owns a private Maruti Car bearing Registration No. NL -01 -1344. On 7.8.1995 while allowing the Government to file counter fixing 16.8.95, the following interim order was passed:

(3.) IN the light of the clear provisions laid down in this regard and in the facts and circumstances of this case and upon perusal of the impugned notification, I am of the view that the said notification is without jurisdiction and incompetent. Accordingly notification dated 29/6/1995 issued by the Additional Secretary to the Government is quashed. Consequently the Government order No. TPT/MV/2/89 dated 30th September, 1992 which has been incorporated in the present impugned notification shall also stand quashed.