TORI NYOKIR Vs. STATE OF ARUNACHAL

JUDGEMENT

(1.) Heard Mr. B. Habung, learned counsel for the petitioner and also heard Mr. R.H. Nabam, learned State counsel appearing on behalf of the State respondents.

(2.) This is an exemplary case of State respondents' callous disregard for Court's order pertaining to filing of counter affidavit despite intermittent grant of time.

(3.) This Court at the time of admission by issuing Rule vide order dated 31/8/2000, granted interim relief to the petitioner as follows: