NUNEY TAYANG Vs. KODELUM TAYANG & OTHERS

JUDGEMENT

(1.) Leave granted.

(2.) A seemingly irresoluble discord amongst a section of the tribal populace of the State of Arunachal Pradesh, over the compensation for the acquisition of land for setting up of Key Location Points (KLP) of the Army in the District of Lohit, has propelled the parties before this Court seeking its remedial intervention.

(3.) We have heard Mr. J.P. Cama, learned senior counsel for the appellant, Mr. Manish Goswami and Mr. Anil Shrivastav, learned counsel for the respondent Nos. 1 to 16, 17 to 19 respectively.