UNION OF INDIA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Yangerwati, the learned CGC, assisted by Mr. Z. Kulnu, the learned Counsel. Also heard Mr. P. Choudhury, the learned Special Counsel, along with Mr. K. Wotsa, the learned Senior Govt. Advocate for the State of Nagaland.

(2.) The matter was heard in part on 9.10.18 and 11.10.2018 and the argument was concluded today.

(3.) Five writ petitioners herein have jointly filed this writ petition. The petitioners are (1) The Union of India, through its Secretary, Ministry of Home Affairs, New Delhi, (2) General Office Commanding, 3 Corps, C/o. 99 APO, (3) Inspector General of Assam Rifles, (North), C/o. 99 APO, (4) The Commanding Officer, 46, Assam Rifles, C/o. 99 APO, (5) The Commanding Officer, 12 PARA (SF), C/o. 99 APO. The respondents herein are (1) The State of Nagaland, Represented by its Chief Secretary, Govt. of Nagaland, (2) The Special Secretary to the Govt. of Nagaland, Home Department, Nagaland, Kohima, (3) The Judicial Inquiry Commission (Regarding Wuzu Firing Incident), Represented by the Chairman, Camp: Circuit House, Opp. Ancient Rajbari, Dimapur, Nagaland, (4) The Commissioner of Police, Dimapur, Nagaland.