STATE OF ARUNACHAL PRADESH Vs. JORAM ALLA

JUDGEMENT

(1.) The State by way of instituting this intra-Court appeal, has presented a challenge to the judgment and order, dtd. 22/8/2022, passed by the learned single Judge in WP (c) 370(AP)2022.

(2.) The basic facts requisite for a decision on the issues arising in the present appeal, is noticed as under:

(3.) Heard Mr. Subu Tapin, learned Senior Government Advocate, appearing on behalf of the appellants-State of Arunachal Pradesh. Also heard Mr. Tayum Son, learned counsel, appearing on behalf of the sole respondent/writ petitioner.