Pewang Konyak And 75 Ors vs The Union Of India And 33 Ors
2025 Latest Caselaw 1975 Gua

Gauhati High Court

Pewang Konyak And 75 Ors vs The Union Of India And 33 Ors on 4 August, 2025

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GAHC010056482025




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

                             Case No. : I.A.(Civil)/2107/2025

           PEWANG KONYAK AND 75 ORS
           /SO SHINGWANG KONYAK LONGPHOAH VILLAGE MON CONSTABLE SP
           OFFICE KOHIMA, ADDRESS BHETAPARA, GUWAHATI, ASSAM.



           VERSUS

           THE UNION OF INDIA AND 33 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 SR. SUPERINTENDENT OF POLICE

           MOKOKCHUNG NAGALAND

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

Advocate for the Respondent : DY.S.G.I., GA, NAGALAND
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          Linked Case : CRP/0/0

          PEWANG KONYAK AND ORS
          S/O SHINGWANG KONYAK LONGPHOAH VILL MON CONSTABLE SP OFFICE
          KOHIMA ADD BHETAPARA GUWAHATI ASSAM


          VERSUS

          THE UNION OF INDIA AND ORS
          COMMISSIONER AND SECRETARY MINISTRY OF HOME AFFAIRS 2A MAN
          SING 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 143 days in preferring an appeal against the judgment and order dated 20.09.2024, passed by the learned Single Judge in WP(C) 191(K)/2022.

Having heard the learned counsel for the applicants, we are satisfied that Page No.# 3/3

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