HERALWA VILLAGE COUNCIL Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Supu Jamir, learned counsel for the appellant. Also heard Mr. K. Sema, learned Senior Additional Advocate General, Nagaland appearing for the State respondents as well as Mr. Taka Masa, learned senior counsel assisted by Mr. Areniong, learned counsel appearing for the private respondent No. 6.

(2.) The present appeal, writ petitions and the contempt petition all arise out of the same subject matter in issue and as such, all these cases are being disposed of by this common Judgment and Order.

(3.) The appellant, i.e. Heralwa Village Council shas filed the present Writ Appeal No. 27(K)/2011 against the Judgment and Order dated 13.09.2011 passed in W.P.(C) No. 208(K)/2009, by which the writ petition has been dismissed.