CHIKEN BASAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In this writ petition, under Article 226 of the Constitution of India, 3 (three) petitioners, namely, Shri Chiken Basar, Shri Tochi Basar and Shri Chito Basar, have put to challenge the order No. LDR/LK-175/19-20/547, dtd. 5/7/2019, passed by the In-Charge Deputy Commissioner, Leparada District, by which, a Bango Level Keba was constituted to decide a land dispute between the petitioners and the respondent Nos. 4 and 6, and the order No. LDR/LK176/19-20/111, dtd. 5/9/2019, in continuation of the earlier order dtd. 5/7/2019, constituting a Bango Level Keba to decide a land dispute between the petitioners and the respondent Nos. 4 and 5, and also the decision of the Bango Level Keba, dtd. 13/9/2019.

(2.) The factual background leading to filing of the present writ petition is briefly stated as under:

(3.) The respondent Nos. 3, 4 and 5 have submitted their affidavit-in-opposition denying the averments made in the petition.