TAKUDONYI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) By making the present application under Art 226 of the Constitution of India, the petitioner has approached this Court seeking issuance of appropriate writ(s) setting aside and quashing the order, dated 07.09.2001 (Annexure-H to the writ petition) passed by the respondent No. 4 and commanding the respondent to allot the land, in question, in favour of the petitioner in terms of the Government's Circular No. 47/ 84, dated 25.10.94.

(2.) The material facts leading to this writ petition may, in brief, be stated as follows:

(3.) I have perused the materials on record including the impugned order. I have heard Mr. T. Michi, learned counsel for the petitioner, and Mr. B. L. Singh, learned Senior Government Advocate appearing on behalf of the respondents.