Xxxx vs In Re - The State Of Nagaland And 7 Ors
2025 Latest Caselaw 8763 Gua

Gauhati High Court

Xxxx vs In Re - The State Of Nagaland And 7 Ors on 20 November, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana, Manish Choudhury

                                                                Page No.# 1/3

GAHC010003382020




                                                         undefined

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

                       Case No. : PIL(Suo Moto)/1/2020

         XXXX
         GUWAHATI, ASSAM



         VERSUS

         IN RE - THE STATE OF NAGALAND AND 7 ORS
         REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
         NAGALAND AND MEMBER SECRETARY OF MINISTERIAL GROUP,
         NAGALAND PETROLEUM AND NATURAL GAS BOARD, GOVERNMENT OF
         NAGALAND, KOHIMA

         2:THE HONOURABLE CHIEF MINISTER
         AND CHAIRMAN
          MINISTERIAL GROUP
          NAGALAND PETROLEUM AND NATURAL GAS BOARD
          GOVERNMENT OF NAGALAND
          KOHIMA

         3:THE CHAIRMAN
          NAGALAND PETROLEUM AND NATURAL GAS BOARD
          GOVERNMENT OF NAGALAND
          KOHIMA

         4:THE MEMBER SECRETARY
          OF NAGALAND PETROLEUM AND NATURAL GAS BOARD
          GOVERNMENT OF NAGALAND
          KOHIMA

         5:THE SECRETARY TO THE GOVT. OF NAGALAND
          DEPARTMENT OF GEOLOGY AND MINING
          GOVERNMENT OF NAGALAND
          KOHIMA
                                                                              Page No.# 2/3


            6:THE DIRECTOR
             DIRECTORATE OF GEOLOGY AND MINING
             GOVERNMENT OF NAGALAND
             DIMAPUR

            7:THE METROPOLITAN OIL AND GAS PVT. LTD.
             1A
             MALL ROAD
             SHANTI KUNJ
            VASANT KUNJ
             NEW DELHI - 110070

            8:UNION OF INDIA
             REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA
             MINISTRY OF PETROLEUM AND NATURAL GAS

Advocate for the Petitioner   : MR. C T. JAMIR, MR. W JAMIR,MR. A PONGENER

Advocate for the Respondent : MR. T B JAMIR, MS B DAS (R7),MR S DUTTA (R7),MR A
DASGUPTA (R7),MR. K KALITA,S N SARMA,MS. V SUOKHRIE,MR. S DUTTA,MR. K A
RONGMEI,MR P SURIEN,MR. C SHARMA,MS. A WALLING




                                    BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                         ORDER

Date : 20.11.2025 (K.R. Surana, J)

Heard Mr. K.N. Balgopal, learned Advocate General for the State of Nagaland, assisted by Ms. M. Kechii and Ms. T. Khro, learned Addl. Advocate General, Nagaland as well as Ms. Nitya Nambiar, Mr. Vilao Kense, Mr. Y.B. Agarwal, Mr. S. Singh, and Mr. Vitso Rio, learned Govt. Advocate. Also heard Mr. Mr. A. Dasgupta, learned senior counsel along with Mr. S. Dutta, learned Senior Counsel, assisted by Mr. S. Dutta, learned counsel for the private respondent no.

7. Mr. Mr. Vivek Kohli, learned senior counsel has appeared through video conferencing. He is assisted by Mr. Kan Kalita, Mr. Siddharth Barua, Ms. Neetika Page No.# 3/3

Bajaj, and Mr. Praful Jindal, learned counsel for respondent no. 8.

The clarificatory hearing is concluded.

Judgment reserved.

                       JUDGE                     JUDGE




Comparing Assistant