THILIXU VILLAGE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Taka Masa, learned senior counsel, appearing on behalf of the petitioner. Also heard Mr. T. B. Jamir, learned Senior Addl. Advocate General, Nagaland, appearing on behalf of the State Respondents No. 1 to 3, and Mr. N. K. Luikham, learned counsel appearing on behalf of private Respondent No. 4.

(2.) This is an application under Article 226 of the Constitution of India, praying for quashing and setting aside of the impugned: (i). restraining order No. GEN-3/JUD/2016-D/2428-33, dated 01.06.2017, issued by the Deputy Commissioner, Dimapur, (ii). order No. GEN-15/JUD/2016-D/2928-32' dated 14.06.2017, issued by the Deputy Commissioner, Dimapur, (iii). letter No. CNG-181 (K)/2014/1341, dated 13.06.2017, issued by the Commissioner, Nagaland, (iv). letter No. GEN-15/2016-D/2743-47, dated 08.06.2017, issued by the SDO(Civil), Dimapur, and, (v). Issuance of a direction to directing the respondent authorities to confirm boundaries of Thilixu Village on the basis of report submitted by the Deputy Commissioner, Dimapur, vide his letter No. REV-9/2001-D/10034-36, dated 18.12.2009.

(3.) The facts and circumstances which led to the filing of the present petition, are as follows: