(1.) Heard Mr. S. Tapin, learned Senior Government Advocate for the review petitioners. Also heard Mr. D. Majumdar, learned Senior Counsel assisted by Mr. T. Gyadi, learned counsel for the respondents.
(2.) This application, under Chapter X of the Gauhati High Court Rules, read with Order 47 Rule 1 of the Code of Civil Procedure is preferred by the four petitioners i.e. (1) the State of Arunachal Pradesh, represented by the Chief Secretary, (2) The Secretary, District Administration Department, Govt. of Arunachal Pradesh, (3) Chairmancum-Deputy Commissioner of DPC dtd. 30/6/2020 and (4) the Deputy Commissioner, Seppa, East Kameng District, Arunachal Pradesh for reviewing the Judgment and Order dtd. 6/12/2021, passed by this Court in WP(C) No. 12/2021 (Shri Kacho Gyadi Vs. State of A.P and Ors).
(3.) The factual background leading to filing of the present petition is briefly stated as under: