NAGA PEOPLES' MOVEMENT FOR HUMAN RIGHTS Vs. UNION OF INDIA

JUDGEMENT

(1.) The two cases are of the year 1991 filed before the then Gauhati High Court in relation to an infamous incident at Senapati District code named operation "Blue Bird". This is the oldest case pending before this Court after its inception in the year 2013. This case has seen several Benches and has the dubious distinction of clocking 28 years. Hence, the counsel for petitioners was impressed time and again to argue the case for final adjudication.

(2.) Heard Mr. M.Ibohal Singh and Mr.M.AjitKevin Singh, learned counsel for the petitioners. Also heard Mr. S.Nepolean, learned Government Advocate for the State respondents and Mr.S.Suresh, learned CGC for the Union respondents finally.

(3.) The prayers in CR No. 337 of 1991 are as quoted below.