Pauzantad Zeliang And 46 Ors vs The Union Of India And 32 Ors
2025 Latest Caselaw 1970 Gua

Gauhati High Court

Pauzantad Zeliang And 46 Ors vs The Union Of India And 32 Ors on 4 August, 2025

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GAHC010055082025




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/2104/2025

            PAUZANTAD ZELIANG AND 46 ORS
            S/O NGAMPING ZELIANG, NZAU VILLAGE PEREN CONSTABLE (GD), S.P.
            PEREN, ADRESS BHETAPARA, GUWAHATI, ASSAM.

            VERSUS

            THE UNION OF INDIA AND 32 ORS
            COMMISSIONER AND SECY. , MINISTRY OF HOME AFFAIRS, 2A, MAN
            SINGH ROAD, NEW DELHI 1

            2:THE STATE OF NAGALAND

             REPRESENTED BY THE CHIEF SECY. TO THE GOVT. OF NAGALAND.

            3:THE HOME COMMISSIONER NAGALAND

             KOHIMA.

            4:THE DIRECTOR GENERAL OF POLICE
             NAGALAND KOHIMA

            5:THE COMMISSIONER OF POLICE

             DIMAPUR
             NAGALAND

            6:THE SUPERINTENDENT OF POLICE
             PEREN NAGALAND

            7:THE COMMANDANT
             9TH NAP BN (INDIAN RESERVE) SAIJANG NAGALAND

Advocate for the Petitioner   : MR. D SAIKIA, MS. M L GOPE,M BARUAH,MR S K SAHA,MS.
H JAIN,MS. N HAWELIA
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Advocate for the Respondent : GA, NAGALAND, MRS. R DEVI(C.G.C),DY.S.G.I.




           Linked Case : CRP/0/0

           PAUZANTAD ZELIANG AND ORS
           S/O NGAMPING ZELIANG NZAU VILLAGE PEREN CONSTABLE GD SP
           PEREN BHETAPARA GUWAHATI ASSAM


           VERSUS

           THE UNION OF INDIA AND ORS
           COMMISSIONER AND SECRETARY MINISTRY OF HOME AFFAIRS 2A MAN
           SINGH ROAD NEW DELHI 1


           ------------

Advocate for : Ms Mrigakshee Baruah Advocate for : appearing for THE UNION OF INDIA AND ORS

For petitioner/applicant(s) : Mr. D. Saikia, AG, Assam Ms. M.L. Gope, Advocate Ms. T. Khro, Addl. AG, Nagaland Ms. B.M. Chhetri, Advocate

For respondent(s) : Ms. R. Devi, CGC Mr. S.K. Mechi, CGC

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MRs. JUSTICE ARUN DEV CHOUDHURY

04.08.2025 (Ashutosh Kumar, CJ) This is an application seeking condonation of the delay of 133 days in preferring an appeal against the judgment and order dated 20.09.2024, passed Page No.# 3/3

by the learned Single Judge in WP(C) 193(K)/2022.

Having heard the learned counsel for the applicants, we are satisfied that there are good grounds for condoning the delay.

The delay is condoned.

Interlocutory Application stands allowed.

Registry to register the writ appeal and list it for consideration on 28.08.2025.

                                      JUDGE                     CHIEF JUSTICE




Comparing Assistant