SANDOH NORTH EASTERN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) APPARENTLY , being aggrieved by the State Government's order, being No. IDB/ply/8/82 (Pt) dated 4. 12. 1990, issued by the Secretary to the Government of Nagaland, Industries Department, Kohima, conveying the decision of the Government to lease out the management of the Nagaland, Forest Products Limited (in short N. F. P. Ltd.), Tizit, a Government Company registered under the Companies Act, 1956 mainly with the object of carrying on business of manufacturing wood ply, block board and other plywood products, to Ms. Y. Manai Konyak of Tizit Town w. e. f. 16. 12. 1990 and directing all the concerned including the present petitioner firm to hand over the premises, equipments and others accessories, etc. to the new Management on or before 15. 12. 1990, this writ petition has been filed praying mainly for quashing the above said order of the Government as well as for directing the concerned respondents for immediate payment of all the dues and compensation for the consequential loss of business, reputation and good-will, etc. with interest to the petitioner firm.

(2.) THE petitioner firm's case in brief is as follows :-

(3.) AFFIDAVIT -in-opposition was filed on behalf of the respondents No. 1, 2 and 3 denying almost all the allegations of the petitioner firm. Their case is as follows :-