RAJA PALONG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In this writ petition, under Article 226 of the Constitution of India, the petitioner, namely, Shri Raja Palong, has put to challenge the legality andvalidity of the impugned order dtd. 15/1/2018, issued by the Deputy Commissioner, Siang District, constituting a District Level Kebang; the decision of District Level Kebang, dtd. 19/1/2018; and the impugned orders dtd. 22/5/2018 and 10/7/2018, reminding the mother of the petitioner to repay the debt amount; the order dtd. 23/10/2018, directing the mother of the petitioner to handover her Motung Patang (WRC Field) and Rs.10,80,000.00 (Rupees ten lakhs eighty thousand) only to private respondent No. 3; the summons dtd. 3/11/2021 and 22/11/2021, issued by the Deputy Commissioner, Siang District, and the order dtd. 14/3/2022; the order dtd. 14/3/2022, passed by the Deputy Commissioner, Siang District, directing the petitioner to handover the Motung Patang (WRC Field) to private respondent No. 3; and the proceeding and decision arising out of impugned order dtd. 15/1/2018, issued by the Deputy Commissioner, Siang District.

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

(3.) Mr. J. Jini, learned counsel for the petitioner, submits that there is no provision in the Assam Frontier (Administration of Justice) Regulation, 1945, for holding District Level Kebang, which is a coram non judice and as such, the impugned order, dtd. 15/1/2018, by which the Deputy Commissioner, Siang District, Panging, ordered for holding District Level Kebang, suffers from manifest illegality and the said order and all subsequent proceeding and decision may be set aside and quashed and the parties may be directed to approach appropriate forum under appropriate provision of law, if so advised.