R. SOPU ANGAMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is an application under Article 227 of the Constitution of India praying for quashing and setting aside the order No. VLS/6/2007-D/1748-49, dated 02.01.2017, of the District Magistrate, Dimapur, passed under section 145 of Cr. P.C. wherein the petitioner herein was directed to vacate a disputed land under Patta No. 6 Dag No. 3 of Dimapur Mouza situated between 4th Mile and 5th Mile at Dimapur to facilitate the respondent No. 4 to enter into the land and took possession of the same.

(2.) Heard Mr. C.T. Jamir, learned Sr. counsel assisted by Mr. Imkong Jamir, learned counsel on behalf of the petitioner. Also heard Mr. K. Wotsa, learned Sr. Government Advocate on behalf of the State respondents and Mr. A. Zhimomi, learned counsel for the respondent No.4.

(3.) The facts of the case which are necessary for deciding the issues in this case briefly stated are as follows: