SOLENG KRI Vs. STATE OF AP

JUDGEMENT

(1.) Heard Mr. B. Picha, learned counsel for the petitioner. Also heard Ms. P. Sangeeta, learned Junior Govt. Advocate for respondent Nos. 1 and 2 and Mr. D. K. Deori, learned counsel representing the respondent Nos. 3 to 11.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has assailed the Kebang Report, dtd. 8/11/2018 as well as the order dtd. 4/3/2021, passed by the Extra Assistant Commissioner-cum-Executive Magistrate, Lohit District, Wakro. The petitioner is also seeking a direction upon respondent authorities to act upon the complaint filed by the petitioner on 15/10/2018, 1/11/2018 and 5/9/2020.

(3.) The case of the petitioner, in brief, is that his land had been encroached by the private respondent Nos. 3 to 11. Accordingly, the petitioner had filed a complaint dtd. 25/9/2018 before the Village authority constituted under the Assam Frontier (Administration of Justice) Regulation, 1945 (hereinafter, referred to as AFR, 1945) as well as before the Extra Assistant Commissioner, Wakro, Lohit District. The Extra Assistant Commissioner, Lohit District by an order dtd. 4/10/2018, constituted a Kebang constituting of a Chairman and 2 members, whose names are reflected in the said order, to conduct a local Kebang on 28/10/2018 to settle the case amicably and submit the Kebang Report to him.