Senovepe Song And 81 Ors vs The Union Of India And 33 Ors
2025 Latest Caselaw 1971 Gua

Gauhati High Court

Senovepe Song And 81 Ors vs The Union Of India And 33 Ors on 4 August, 2025

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GAHC010056432025




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

                        Case No. : I.A.(Civil)/2105/2025

         SENOVEPE SONG AND 81 ORS
         S/O ZONYI SONO KHEZHAKENO, VILLAGE- PHEK CONSTABLE (GD) SP
         PHEK, ADDRESS BHETAPARA, GUWAHATI, ASSAM.



         VERSUS

         THE UNION OF INDIA AND 33 ORS
         COMMISSIONER AND SECRETARY, MINISTRY OF HOME AFFAIRS, 2A,
         MAN SINGH ROAD, NEW DELHI-1.
         THE STATE OF NAGALAND, REP. BY THE CHIEF SECRETARY TO THE
         GOVT. OF NAGAAND.

         2:THE HOME COMMISSIONER
          NAGALAND
          KOHIMA

         3:THE DIRECTOR GENERAL OF POLICE
          NAGALAND
          KOHIMA.

         4:THE SUPERINTENDENT OF POLICE
          PHEK
          NAGALAND.

         5:THE SUPERINTENDENT OF POLICE
          KIPHIRE
          NAGALAND

         6:THE COMMANDENT
          5TH NAP
          BN
          PHEK
                                                                            Page No.# 2/3


            7:THE COMMANDENT 14TH NAP (IR) BN
             KIPHIR

Advocate for the Petitioner   : MS. H JAIN, M BARUAH,MR S K SAHA,MS. N HAWELIA,MS.
M L GOPE

Advocate for the Respondent : DY.S.G.I., MRS. R DEVI(C.G.C),GA, NAGALAND




             Linked Case : CRP/0/0

            SHRI SENOVEPE SONG AND ORS
            S/O ZONYI SONO KHEZHAKENO VILLAGE PHEK CONSTABLE (GD) SP PHEK
            ADDRESS 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 Page No.# 3/3

- 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 143 days in preferring an appeal against the judgment and order dated 20.09.2024, passed by the learned Single Judge in WP(C) 195(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