ROHIT MELE Vs. STATE OF AP

JUDGEMENT

(1.) Heard Mr. P.J. Saikia, learned counsel for the petitioner. Also heard Mr. D. Kamduk, learned standing counsel for the Land Management Department and Mr. D. Soki, learned Addl. Senior Govt. advocate appearing for respondent No.2 and Ms. R. Borah along with Mr. T.T. Tara, learned standing counsel for the NHIDCL.

(2.) In terms of liberty granted by the Court by order dated 21.01.2020, the learned counsel for the petitioners as well as the learned counsel for the respondent No.3 have both filed their respective list of dates, which is kept in record.

(3.) The six petitioners herein claimed to be a part of 97 beneficiaries who are residents of various villages of Dibang Valley District, namely, Etalin, Arzoo, Punil, New Endolin, Eron and Amboli.