NAGA MOTORS ASSOCIATION Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Ketsiu Chucha shall shift the wall along the plinth length facing the road (i.e., in effect widen the passage) by 2(two) feet. This will bring his area to exactly 1222 Sq. ft. and also in effect excess occupation of 3.77 percent.

(2.) The NMA shall also remove the stair-case.

(3.) The passage (so widened and/or cleared for a width of 6 ft. shall remain common property.