STATE OF ARUNACHAL PRADESH Vs. PITGONG KAYENG ENTERPRISES

JUDGEMENT

(1.) Heard Mr. S. Tapin, learned Senior Govt. Advocate appearing on behalf of the State-appellants. Also heard Mr. T. T. Tara, learned counsel for the respondent No.1 and Mr. T. Jamoh, learned counsel for the respondent No.4.

(2.) Pursuant to the order dtd. 5/2/2022, the appellants have filed an additional-affidavit stating that a copy of the writ appeal was served to the respondent No.2, but Smti Yamam Talom, who is the proprietor of M/s Kbakt Enterprises refused to receive the copy of the appeal Memo. on 13/9/2022 and the same has been witnessed by two persons, namely, Shri Tom Lomtung and Shri Taram Tali. In the additional-affidavit filed, it has also been stated that a copy of the appeal Memo. has been served on respondent No.2 on 9/9/2022, which has been received by its proprietor Taja Tatin in his residence at Abotani colony, Itanagar.

(3.) In view of the above statement made by the appellants in the additionalaffidavit filed regarding the dasti service taken upon the respondents No.2 and 3, notice on respondents No.2 and 3 are deemed to be served.