SELLEY RONGHINGLOVA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) These five writ appeals have been filed against a common judgment given by the learned Single Judge on 21.1.94, disposing of all the Civil Rules out of which the present five writ appeals arise and another Civil Rule against which no appeal has been preferred accordimg to the learned counsel for both the parties.

(2.) On behalf of the appellants in all the five appeals, Mr. D.K. Das has appeared assisted by Mrs. A. Devi. On behalf of the State of Mizoram and other State/respondents, Mr. D. P. Chaliha, learned Advocate General for the State of Mizoram, has appeared along with Mr. A. Sarma.

(3.) At the outset, it may be mentioned that Mr. D. K. Das, the learned counsel for all the appellants in the five writ appeals, has made a statement that Writ Appeal No. 228/ 94 be made the leading case as he would address only one argument in all the five appeals and has addressed us only on the legal questions which he has raised in all the five appeals.