JAYENTI PERTIN Vs. STATE OF AURNACHAL PRADESH

JUDGEMENT

(1.) THIS proceeding was filed by writ petitioners seeking releifs as follows:-

(2.) HEARD learned counsel for the petitioner as well as learned counsel for the State respondents.

(3.) DISTRICTS were termed as aforesaid depending on the surface conditions, landscape, geographical location, accessibility to such place from other areas as well as infrastructural availability in such place. Anini District is treated as Hard place due to difficult topography, peculiar geographical situation and lack of proper infrastructure including adequate transportation and other related facilities. On the other hand, Roing District is termed as Soft Area due to its easy accessibility from all the places and also for its geographical position , surface conditions and infrastructural availability which are far more people friendly.