TAKAM SANJAY Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. Michi, learned counsel for the petitioner and Mr. C. K. Sarma Baruah, learned Advocate General, Arunachal Pradesh assisted by Mr. B. L. Singh for the respondents.

(2.) The State Government of Arunachal Pradesh in exercise of power under the Arunachal Pradesh (Re-organisation of Districts) (Amendment) Act, 2000 issued a notification dated 28.6.2000 whereby a new district of Kurung Kumey was constituted. On constitution of the new district, the Cabinet in its meeting dated 2.3.2000 decided that Koloriang will function as the temporary headquarter for the new district till the full-fledged district headquarter comes up at Laying- Yangte. The notification dated 3.5.01 was also issued declaring Laaying - Yangte as twin- District Headquarter of Kurung Kumey district with immediate effect.

(3.) However, contrary to the said Cabinet decision and the notification issued thereunder, the respondent No. 2 the Chief Secretary, Govt of Arunachal Pradesh, Itanagar issued a notification dated 20.11.02 whereby it was directed for temporary establishment of Kurung Kumey District headquarters at Palin, till all the infrastructures are made available at Laaying-Yangte permanent District Headquarters of Kurung Kumey district. Subsequently, the notification dated 20.11.02 was modified by notification dated 12.8.03 whereby the temporary headquarter of the district was transferred from Palin to Koloriang.