LALRINGZOVI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Zoramchhana, learned counsel for the petitioner. Also heard Ms. Mary L. Khiangte, learned Govt. Advocate for the respondent Nos.1, 2, 7 and 8 and Mr. Johny L. Tochhawng, learned counsel for the respondent Nos. 3, 4, 5 and 6.

(2.) The present writ petition has been filed by the petitioner in view of the petitioner being asked to evict North Chhimluang village on or before 16.4.2019, vide letter dated 8.4.2019, issued by the respondent Nos. 3 to 6, failing which action would be taken against her.

(3.) Mr. Zoramchhana, the learned counsel for the petitioner submits that the petitioner had been evicted from North Chhimluang village by the NGOs of the village, on the ground that she had revoked her Undertaking dated 1.4.2019 which states that she would not marry a Non-Mizo.