Shri Kiron Paira vs The Union Of India
2026 Latest Caselaw 801 Gua

Gauhati High Court

Shri Kiron Paira vs The Union Of India on 5 February, 2026

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GAHC010094052025




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

                                 Case No. : PIL/22/2025

         SHRI KIRON PAIRA
         UNITED NORTH BLOCK-B,PAIRA COLONY,
         DIMAPUR-797112, NAGALAND

                   VERSUS

         1.THE UNION OF INDIA,
         THE MINISTRY OF HOME AFFAIRS,
         GOVT. OF INDIA
         ,SOUTH BLOCK,NEW DELHI

         2:THE STATE OF ASSAM THROUGH THE CHIEF SECRETARY
         DISPUR ASSAM

         3:THE STATE OF NAGALAND THROUGH CHIEF SECRETARY
         THE GOVT. OF NAGALAND
         KOHIMA NAGALAND

         4:THE HOME COMMISSIONER
          DEPT. OF HOME AFFAIRS
         GOVT. OF NAGALAND

          Linked Case : PIL/29/2025

         1.UTTAM BATHARI
         S/O SRI HIRU BATHARI
         RESIDENT OF PROTECH PARK,UPPER HENGRABARI
         GUWAHATI ASSAM 7810.36

         2: KANGTHIM RONGHANG
         S/O SRI RAJEN RONGHANG
         RESIDENT OF DONGKAMUKAM
         DIST WEST KARBI ANGLONG ASSAM 782485
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            3: SARKLIM BEY
            S/O SR. MANIRAM BEY
            RESIDENT OF RONGSAMPRI
            DIPHU DIST KARBI ANGLONG ASSAM 782460


                        VERSUS

            1.THE UNION OF INDIA AND ORS
            REP BY THE SECRETARY MINISTRY OF HOME AFFAIRS
             GOVT. OF INDIA NEW DELHI 110001

            2:THE STATE OF ASSAM
            REP BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
             DISPUR GUWAHATI 781006

            3:THE STATE OF NAGALAND
            REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF NAGALAND
            NAGALAND CIVIL SECRETARIATE
            KOHIMA NAGALAND 797004

            4:THE HOME COMMISSIONER
            HOME DEPARTMENT GOVT. OF NAGALAND
            NAGALAND CIVIL SECRETARIATE KOHIMA NAGALAND 797004

            5:THE DEPUTY COMMISSIONER, DIMAPUR
            O/O THE DEPUTY COMMISSIONER DIMAPUR
            797112 NAGALAND


For the Petitioner(s)     : Mr. K.N. Choudhury, Senior Advocate assisted by Mr. S.M.
                          Munir, Advocate in PIL No.22/2025.
                          : Mr. S. Borthakur and Mr. V. Rajkhowa, Advocates in PIL
                          No.29/2025.
For the Respondent(s)     : Mr. K.N. Balgopal, Advocate General, Nagaland.

: Ms. T. Khro, Additional Advocate General, Nagaland. : Ms. M. Mechii, Additional Advocate General, Nagaland. : Ms. Enatoli Sema, Advocate.

: Ms. R. Dutta, Advocate on behalf of Mr. S.K. Medhi, Central Government Counsel.

: Mr. D.K. Sarmah, Additional Senior Government Advocate, Assam.

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-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

05.02.2026 (Ashutosh Kumar, CJ)

We have heard Mr. K.N. Choudhury, learned Senior Advocate for the petitioner in PIL No.22/2025; Mr. S. Borthakur, learned Advocate for the petitioner in PIL No.29/2025 and Mr. K.N. Balgopal, learned Advocate General, Nagaland.

Arguments to continue.

Re-notify on 23.03.2026 at 2:00 p.m. along with I.A.(Civil) Nos.1421/2025 and 2474/2025.

              JUDGE                            CHIEF JUSTICE




Comparing Assistant