LAWS(GAU)-2022-5-62

TECHI TOTU TARA Vs. STATE OF ARUNACHAL PRADESH

Decided On May 27, 2022
Techi Totu Tara Appellant
V/S
STATE OF ARUNACHAL PRADESH Respondents

JUDGEMENT

(1.) Heard Mr. D. Mazumdar, learned Senior Counsel assisted by Mr. S. K. Deori, learned counsel for the writ appellant. Also heard Mr. I. Choudhury, learned Senior Counsel assisted by Mr. S. Biswakarma, learned counsel for the respondent No. 4 and Mr. G. Tarak, learned Standing Counsel for the Rural Works Department representing the respondent Nos. 1 to 3.

(2.) Ground of challenge urged before the learned Single Judge.

(3.) Stand of the State respondents before the learned Single Judge.