DISHI MIHU MALLO Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. G. Tarak, learned counsel for the writ petitioners. Also heard Mr. P. Taffo, learned Standing Counsel, Housing, Govt. of Arunachal Pradesh, appearing for the respondent nos. 1 and 2 and Mr. A. Kashyap, learned counsel appearing for the respondent no. 3.

(2.) By filing this writ petition, the petitioners have assailed the order dtd. 03/09/2018 issued by the Secretary (Housing), Government of Arunachal Pradesh, Itanagar, taking over possession and ownership rights of the land measuring 9.12 acres with built up structure in favour of the department of Housing, Government of Arunachal Pradesh.

(3.) The facts of the case, in a nutshell, are that the writ petitioners herein claim to be the owners in possession in respect of a large plot of land measuring about 45 acres based on Land Possession Certificates (LPCs) issued by the Deputy Commissioner, Papumpare district on 11/08/2008. The LPCs are annexed to the writ petition and mentions the area of land along with proper description and boundary of the land claimed by the petitioners.