SAMA DODUM Vs. CHIEF ESTATE OFFICER

JUDGEMENT

(1.) Heard Mr. R. Sonar, learned counsel for the petitioner and Mr. Taba Tokur, learned Standing Counsel for the Chief Estate Officer, who is the sole respondent in this writ petition.

(2.) Grievance of the petitioner is that he has been directed by the respondent vide communication dated 21.10.2020 (Annexure-P/4) to obtain No Objection Certificate (NOC) from the Department of Wildlife Warden and Public Works Department (PWD) Doimukh Division in response to his letter of intimation dated 11.09.2020 to the Estate Officer informing him that he had decided to do some plantation and other development activities over his land apart from construction of approach road from Itanagar-Jote main road near Ganga Lake towards his land at any appropriate time.

(3.) It is the case of the petitioner that he is the absolute and lawful owner of the private plot of land measuring about 50,000 Sqmtrs located at Lor-Putung/Ganga Lake, Itanagar and that he possesses a Land Possession Certificate i.e. LPC No. DC/LM/LPC160/05 dated 10.12.2015 and also Non-encumbrance certificate No. DC/LM/LPC-160/05 dated 16.11.2015 issued in his favour by the competent authority. When the petitioner informed the respondent about his intention to develop his land, the respondent authority has redirected him to the Department of Wildlife Warden as well as to the PWD for obtaining NOC from them.