K V L ENTERPRISES, REPRESENTED BY KEVI VIZO Vs. STATE OF NAGALAND REPRESENTED THROUGH CHIEF SECRETARY TO GOVT OF NAGALAND

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned Sr. counsel for the writ appellants. Also heard Mr. P. Khataniar, learned counsel appearing for the respondent No.6 as well as Ms. T. Khro, learned State counsel, Nagaland, appearing for respondent Nos.1, 2, 4 and 5.

(2.) The writ appellants were not parties either to WP(C) No.2(K)/2017 and WP(C) No.3(K)/2017, were disposed of by the common judgment and order dated 206.2017. This writ appeal is preferred only against the judgment and order rendered in WP(C) No.3(K)/2017.

(3.) In the writ appeal, the writ petitioner is arrayed as the respondent No.6 and the respondent No.6 in the writ petition, namely, M/s Eastern Associates, is arrayed as respondent No.7. In the writ petition, dasti notice was served on the respondent Nos.3 and 6, but they had not entered appearance to contest the proceeding. In view of the stand taken by Mr. Khataniar, learned counsel for respondent No.6 in the appeal/writ petitioner in WP(C) No.3(K)/2017 and having regard to the fact that the respondent Nos.3 and 6 of the writ petition did not contest the writ proceeding as well as the condonation application filed to condone the delay in preferring the present writ appeal, there shall be no impediment for disposal of the present appeal without any notice to the respondent Nos.3 and 6 of the writ petition, who are arrayed as respondent Nos.3 and 7, respectively, in the writ appeal.