Pauzantad Zeliang And 46 Ors vs The Union Of India And 32 Ors
2025 Latest Caselaw 5844 Gua

Gauhati High Court

Pauzantad Zeliang And 46 Ors vs The Union Of India And 32 Ors on 27 June, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                  Page No.# 1/3

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
                                                                          Page No.# 2/3

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

Advocate for the Respondent : GA, NAGALAND, DY.S.G.I.




                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                         ORDER

Date : 27.06.2025 (K.R. Surana, J)

Heard Mr. D. Sakia, learned senior counsel, assisted by Ms. M.L. Gope and Ms. N. Hawelia, learned counsel for the applicant. Also heard Ms. R. Devi, learned CGC appearing for respondent no.1; Ms. T. Khro and Ms. M. Kechi, learned Addl. Advocate General for the State of Nagaland, representing respondent nos. 2 to

7.

2. By filing this interlocutory application, the applicants are seeking condonation of delay of 133 days beyond the period of limitation in filing the connected intra-court appeal, which is preferred against the judgment and order dated 20.09.2024 passed by the learned Single Judge in WP(C) 193(K)/2022 in the Kohima Bench of this Court.

3. Issue notice returnable on 04.08.2025.

4. In view of the submissions made by the learned Senior Counsel for the applicants that there is some urgency in the matter, the Court is inclined to provide that the applicants shall take steps within two working days for service of notice on the respondents by registered post with A/D. In addition, the Court is inclined to permit the applicants to publish a notice of appearance for Page No.# 3/3

04.08.2025 by way of publication in the newspapers Nagaland Post and The Morung Express. The publication shall be routed through the Registry of this Court and shall be published on or before 14.07.2025, clearly indicating the date of appearance as 04.08.2025.

5. List on 04.08.2025.

                                  JUDGE                JUDGE




Comparing Assistant