BASONGSINGH PAO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. T. Tara, learned counsel for the petitioner. Also heard Mr. D. Kamduk, learned Standing Counsel, Land Management Department for the respondent Nos. 1 and 4 and Ms. G. Ete, learned Additional Senior Government Advocate for the respondent Nos. 2, 3 and 5.

(2.) This application is filed under Article 226 of the Constitution of India, seeking the issuance of a writ in the nature of Certiorari or Mandamus, or any other appropriate writ, order, or direction.

(3.) The brief facts of the case are as follows: In 2016, officials from the Land Management Branch of the district administration conducted a detailed survey of the Sille township area, preparing maps of the lands under the possession of various government departments. These maps were submitted to the Circle Officer, Sille-Oyan. Subsequently, the Circle Officer forwarded the information to the District Land Revenue and Settlement Officer, East Siang District, for further necessary actions.