YONGNYAH VILLAGE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned senior counsel for the appellant. Also heard Ms. M Kechi, learned State counsel appearing for all the respondents.

(2.) This intra-Court appeal is directed against the order dated 29.4.2019 whereby W.P.(C) No. 191(K)/2018 filed by the present appellant was dismissed.

(3.) This is the second round of litigation on an issue as to whether the new Polytechnic Institute under the Central Scheme Project should be set up at Yongnyah Village or Hukphang Village, both within the district of Longleng, Nagaland. It appears that originally a decision was taken to set up the Polytechnic Institute at Yongnyah Village. There was some opposition to the approved site and, as a result thereof, an Independent Committee was constituted to examine the matter of selection of site for the Institute. The Independent Committee in pursuance of the Notification dated 15.7.2016 conducted physical inspection/ verification of four sites, namely, Yongnyah Village, Orangkong Village, Hukphang Village and Bhumnyu Village. Upon such site inspection, a report was submitted with the opinion that the site at Hukphang or Orangkong may be considered for establishing the Polytechnic at Longleng district.