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.
(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.";