STATE OF NAGALAND AND OTHERS Vs. BENDANGRENLA

JUDGEMENT

(1.) Heard Mr. Tongpok Pongener, learned counsel for the appellants and Mr. A Zho, the learned counsel for the sole respondent.

(2.) This writ appeal is directed against the judgment and order, dated 8-4-2016 passed by the learned single Judge in W.P. (C) No. 193(K)/2015 (Reported in (2016) 3 Gau LT 725) allowing the writ petition. The writ petitioner is now arrayed as the sole respondent in the present writ appeal but for convenience's sake, he is being referred to as the writ petitioner hereafter.

(3.) The writ petitioner having expired on 24-2-2016 was allowed to be substituted by his wife Smti. Bendangrenla vide order, dated 24-4-2017 passed in I.A. No. 109 (K)/2016. The facts of the case as may be required for disposal of the present appeal may be narrated at the outset.