THILIXU VILLAGE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This petition under Article 226 was heard together with W.P.(C) No. 181(K) of 2014 since the facts and grounds on which the petitioners in both the writ petitions based their case are the same. However, since the matters to be decided are different I have decided to deliver separate judgment for the two writ petitions. Therefore, this judgment is delivered separately.

(2.) The brief facts of the case are as follows:

(3.) Thereafter, the respondent No.1 issued a Corrigendum No. DSE/HC-14/2014, dated 13.02.2015, whereby it was stated as follows:-