DIMAPUR AND KOHIMA LIVESTOCK SELLERS ASSOCIATION Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. K. Meruno, learned counsel for the petitioner and Mr. Chuba, Learned counsel for the respondents.

(2.) One Association, calling itself, Dimapur and Kohima Livestock Sellers Association, represented by its President, Shri Temsu Ao, has preferred this petition.

(3.) Facts, briefly stated, are as follows :- The petitioner claims to be consisting of 25 members entitled to all rights given under the Constitution of India, and is carrying on business in livestock by way of bringing livestock from outside the State for distributing the same to different parts of the State of Nagaland.