E.E.PANGTEANG Vs. CHOTISUH SAZO

JUDGEMENT

(1.) I.A (C) No. 102(K) of 2020 is filed by 7 (seven) MLA's who were elected to the 13th Nagaland Legislative Assembly through Naga People Front ticket (NPF, in short) whose disqualification was sought by the petitioners in the writ petition but rejected by the Hon'ble Speaker of the Nagaland Legislative Assembly vide his judgment & order dated 14.07.2020.

(2.) By filing this I.A the applicants are seeking for dismissal of the writ petition i.e. W.P(C) No. 95(K) filed by the applicants before Hon'ble Speaker on the ground that the grounds given in the writ petition based on which interference of this Court is sought for are not within the four grounds settled in the case of Kihoto Hollohan Vs. Zachillhu and Ors., reported in 1992 Supp (2) SCC 651 which was followed in the case of Jagit Singh Vs. State of Haryana and Ors., reported in (2006) 11 SCC 1; and in the case of Shri. Manth Balasaheb Patil Vs. Speaker, Karnataka Legislative Assembly and Ors., reported in (2020) 2 SCC 595.

(3.) The other I.A(C) No. 11(K) of 2021 is filed by the petitioners in the writ petition praying for restraining the 7(seven) MLA's who are applicants in the other I.A mentioned above(whose disqualification is under challenge) from entering the Nagaland Legislative Assembly during the forth coming Assembly Sessions which is stated to be starting from 12.02.2021.