Thungbemo Lotha And Ors vs Union Of India An Ors
2025 Latest Caselaw 5848 Gua

Gauhati High Court

Thungbemo Lotha And Ors vs Union Of India An Ors on 27 June, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                  Page No.# 1/3

GAHC010055002025




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

                        Case No. : I.A.(Civil)/2106/2025

         THUNGBEMO LOTHA AND ORS
         S/O LT. MYOBEMO LOTHA, TSUNGIKI VILLAGE, WOKHA,
         CONSTABLE(OPERATOR) NPTO, ADDRESS BHETAPARA, GUWAHATI,
         ASSAM



         VERSUS

         UNION OF INDIA AN ORS
         COMMISSIONER AND SECRETARY, MINISTRY OF HOME AFFAIRS, 2A,
         MAN SINGH ROAD, NEW DELHI- 1.

         2:STATE OF NAGALAND
          REP. BY THE CHIEF SECRETARY TO THE GOVT. OF NAGALAND

         3:THE HOME COMMISSIONER NAGALAND
          KOHIMA

         4:THE DIRECTOR GENERAL OF POLICE
          NAGALAND
          KOHIMA

         5:THE DEPUTY INSPECTOR GENERAL OF POLICE (COMMUNICATION)
          NAGALAND
          KOHIMA

         6:THE COMMANDANT 4TH NAP BN
         THIZAMA
          KOHIMA
          NAGALAND

         7:THE COMMANDANT 10TH NAP BN (INDIAN RESERVE)
          ZHADIMA
                                                                           Page No.# 2/3

             NAGALAND

            8:THE COMMANDANT 11TH NAP(IR) BN
             RUPZAPHEMA
             NAGALAN

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

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




                                  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 8.

2. By filing this interlocutory application, the applicants are seeking condonation of delay of 142 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) 190(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 Page No.# 3/3

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 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




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