HILL VIEW COLONY Vs STATE OF NAGALAND .
Bench: R.K. AGRAWAL,ABHAY MANOHAR SAPRE
Case number: C.A. No.-006022-006022 / 2012
Diary number: 34159 / 2011
Advocates: SUMITA HAZARIKA Vs
JOSEPH ARISTOTLE S.
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.6022 OF 2012
Hill View Colony & Ors. ….Appellant(s)
VERSUS
State of Nagaland & Ors. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) This appeal is filed against the final judgment
and order dated 05.08.2011 passed by the High
Court of Gauhati, Kohima Bench in Writ Appeal (c)
No. 23(K) of 2010 whereby the Division Bench of the
High Court dismissed the writ appeal filed by the
appellants herein and affirmed the order dated
01.09.2010 of the Single Judge in W.P.(c) No.117(K)
of 2010.
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2) We need not burden the order by setting out
the facts in detail except to the extent necessary to
appreciate the short controversy involved in the
appeal.
3) Respondent No.2 herein (Industrial Village
Razhuphe, Dimapur) filed a writ petition against
respondent Nos. 1, 3, 4 and 5 in the High Court of
Gauhati (Kohima Bench) and sought the following
reliefs therein:
“(a) directing the Dimapur Municipal Council, Dimapur, to cancel and/or reject the census record collected by its staff from the Industrial Village Razhuphe, Dimapur and
(b) direct the respondents, in particular the respondent No.3, not to accept the census record submitted by the Dimapur Municipal Council, in so far as it relates to the census record collected from the industrial village Razhuphe.”
4) The respondents to the writ petition (State of
Nagaland and other agencies of the State) filed their
counter affidavits and contested the writ petition on
various grounds.
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5) The learned Single Judge of the High Court,
by order dated 01.09.2010, in substance allowed
the writ petition and issued a writ of certiorari and
mandamus against the State and its agencies
(respondents therein) in relation to the subject
matter of the writ petition. The eventual direction
issued by the writ Court reads as under:
“In the facts situation, the Extra Assistant Commissioner (Gen.) Charge Officer of the Census, respondent No.3 herein is directed to cancel the Census records collected by the staff of the DMC, Dimapur with a further direction to conduct Census in the Petitioner village through official enumerators appointed by him.
With the above directions, Writ Petition stands disposed of.”
6) Appellant Nos. 1 to 4 herein, who were not
parties to the writ petition and they having come to
know of the aforesaid order of the writ Court, felt
aggrieved of the eventual writs issued by the writ
Court sought leave to file appeal before the Division
Bench and challenged the legality and the
correctness of the order of the writ Court. The leave
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was granted and accordingly the appellants filed
writ appeal.
7) The Division Bench, by impugned order,
dismissed the appeal and affirmed the order of the
learned Single Judge giving rise to filing of this
appeal by way of special leave by the appellants
before this Court.
8) Heard Dr. Rajeev Dhavan, learned senior
counsel for the appellants and Ms. Vibha Datta
Makhija and Mr. Vikramjit Banerjee, learned senior
counsel for the respondents.
9) Having heard learned senior counsel for the
parties at length and having perused the record of
the case as also the written submissions filed by the
learned counsel as directed, we are inclined to allow
the appeal in part and while setting aside of the
impugned order as also of the order passed by the
learned Single Judge restore the writ petition, out of
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which this appeal arises, to its file and request the
writ Court to decide the writ petition afresh on
merits in accordance with law.
10) In substance, the issue involved in the writ
petition and carried to this Court in the appeal
arises out of Census Act as also certain State laws
applicable to the State of Nagaland. The challenge
inter alia therein is to orders issued by the State
Authorities in relation to census.
11) In our considered opinion, the need to remand
the case to the writ Court has occasioned due to the
following reasons as detailed herein:
12) First, since the appellants herein were not
parties to the original writ petition but became
parties in appeal for the first time, the writ Court
decided the writ petition without taking into
consideration the stand of the appellants.
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13) Second, once the Appellate Court granted
leave to the appellants to file appeal thereby
recognizing their locus in the subject matter of the
writ petition then, in our view, instead of deciding
the issues in its appellate jurisdiction, the Appellate
Court should have remanded the case to the writ
Court for deciding the writ petition afresh after
granting an opportunity to the appellants to file
their counter affidavits in answer to the writ
petition. It was, however, not done.
14) Third, having regard to the nature of the
controversy and various issues raised therein by all
the parties concerned and also keeping in view the
subsequent events which have come into existence
during the pendency of this appeal, we are of the
opinion that it would be in the interest of all the
parties concerned that the writ Court (Single Judge)
should decide the writ petition afresh.
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15) We, accordingly, grant liberty to the appellants
to file their counter affidavits in response to the writ
petition as respondent Nos.5 to 9 to the writ
petition. The writ petitioner and other original
respondent Nos.1-4 (State and its agencies) are also
granted liberty to amend their pleadings and raise
all objections both on facts and law by filing
additional counter affidavit/rejoinders etc.
16) We, however, make it clear that we have
refrained from recording any finding on all the
issues argued by the parties before this Court in
support of their respective stand which, inter alia,
included that the writ petition is now rendered
infructuous in the light of certain subsequent
events. It is now for the writ Court to decide all
such issues. The writ Court would, therefore,
decide the writ petition uninfluenced by any of our
observations. We request the learned Single Judge
(writ Court) to decide the writ petition expeditiously.
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17) In view of foregoing discussion and the
directions, the appeal is allowed in part. Impugned
judgment is set aside.
……..................................J.
[R.K. AGRAWAL]
……..................................J. [ABHAY MANOHAR SAPRE]
New Delhi; April 21, 2017
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