AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 128 wordsH.S. Thangkhiew, J
Heard Mr. S.Marpan, learned counsel for the petitioner.
The allegations contained in writ petition are that the respondents are engaging in wanton felling and destruction of trees in the lands belonging to the clan at Ka Nongrimbah, Ka Nongshyngir and Ka Umsiej situated at Mawlyndep, Mawmih and Umsiej villages.
It is noted that this is the second round of litigation with regard to felling of trees in the said areas.
Mr. A.H.Kharwanlang, learned Addl. Sr. GA to obtain instructions. It has also been pointed by the learned Addl. Sr. GA that the KHADC who were respondents in the earlier litigation has not been arrayed as parties in the instant matter.
List this matter on 16-04-2025.
Prayer for interim will be considered on the next date.