YOUNG LAI ASSOCIATION (YLA) Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Registry to register this reference as a separate proceeding.

(2.) We have heard Mr. C. Lalfakzuala, learned counsel for the petitioners and Mr. Samuel Vanlalhriata Chhangte, learned Government Advocate for the State respondents.

(3.) This matter is before us (Division Bench) on a reference made by the learned Single Judge taking a view different from the views expressed by concurrent Bench in previous writ petitions.