SONEMSO GAM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. L. Perme, learned counsel for the Petitioners and Ms. R. Basar, learned Junior Government Advocate appearing on behalf of the Respondent Nos.1 to 3. Also heard Mr. D. Panging, learned counsel for the Respondent Nos. 4 to 6.

(2.) The instant revision application petition has been filed under Article 227 of the Constitution challenging the order dtd. 21/11/2018 issued by the Addl. Deputy Commissioner, Hayuliang, Anjaw District, as well as the decision of the Kebang dtd. 24/12/2018.

(3.) The facts of the instant case is that the Petitioners herein claim to be the owners of Huiliang village's land which they have inherited from their forefathers. Disputing the title and ownership of the land owned by the Petitioners, the Respondents vide an application dtd. 8/11/2018, approached the Deputy Commissioner, Hawai, Anjaw District, Arunachal Pradesh, praying for a local Kebang to be conducted for resolving the title and ownership dispute of the Huiliang village's land between the Petitioners and the private Respondent No. 4 and four other persons.