STATE OF AP Vs. MIHIN LALING

JUDGEMENT

(1.) Heard Mr. K. Ete, learned Senior Addl. Advocate General, Arunachal Pradesh for the Review Petitioners. Also heard Mr. Subu Koyang for the writ petitioner/ respondent.

(2.) Review Petition No. 3 (AP)/2020 has been filed by the State of Arunachal Pradesh represented by the Secretary (Land Management), Government of Arunachal Pradesh, while Review Petition No. 4 (AP)/2020 has been filed by the Secretary to the Governor, representing the Governor of Arunachal Pradesh.

(3.) Both the review petitions have been filed against the Order dated 17.02.2020 issued by this Court in WP(C) 61(AP)/2020, wherein this Court had directed the Secretary to the Governor, representing the Governor of Arunachal Pradesh to decide the appeal dated 27.08.2018 filed by the writ petitioner/ respondent, within a period of three months from the date of receipt of a copy of the Order dated 17.02.2020 passed in WP(C) No. 61(AP)/2020.