INAHO ROCHILL Vs. STATE OF NAGALAND

JUDGEMENT

(1.) 1. On 11.4.96, this Court directed the Secretary Law to file affidavit clarifying the matter in answer to the averments made in paragraphs 12, 13 and 14 of the petition. Before we advert further, we may at this stage reproduce the averments made in paragraphs 12, 13 and 14 of the petition runs as under :-

(2.) Considering seriousness of the allegation made in the aforesaid paragraphs, this Court directed the Law Secretary, Government of Nagaland to file affidavit clarifying the allegations made in the aforesaid paragraphs. Accordingly, counter on behalf of the State has been filed by the Secretary to the Government of Nagaland, Department of Justice and law. In paragraph 3 of the counter, the allegations made in paragraph 12 that the Judicial Officers of the State are being summoned and involved in the security coordination meeting with the Army, Police and the Administration has been denied. The allegations made in paragraph 113 of the application as referred to above has also been denied in paragraph 4 of the counter.

(3.) I have heard Mr. A. Zhimomi, learned counsel for the petitioner as well as Mr. E.Y. Renthungo, learned Jr. Government Advocate for the respondents.