CHONGKOI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Imti Longchar, learned counsel for the petitioner and also heard Mr. V. Zhimomi, learned Government Advocate appearing for the respondent Nos. 1, 2, 3, 4, 5, 6 & 8. None appears on behalf of the respondent No. 7.

(2.) The case of the petitioner as submitted by her learned counsel is as follows :-

(3.) The respondents filed a joint affidavit-in-opposition and objected the prayer of the petitioner on two grounds :-