PATANJALI FOODS LIMITED Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned senior counsel assisted by Mr. P. Bharadwaj, learned counsel for the writ petitioners. I have also heard Mr. I. Choudhury, learned Advocate General, State of Arunachal Pradesh, assisted by Mr. S. Yrang, learned counsel appearing for the respondent nos. 1, 2, 3. Mr. T. Tagum, learned counsel has appeared on behalf of the private respondent nos. 4 to 7.

(2.) By filing this writ petition, the petitioner has inter-alia assailed the Memorandum dtd. 25/9/2024 (signed on 28/10/2024) issued by the respondent no. 3 as well as the communication dtd. 8/10/2024 issued by the respondent no.2 whereby, it was intimated that the two districts, viz. Lohit and Namsai were being withdrawn from the allotment made to the petitioner under Zone-I as per the Memorandum of Understanding (MoU) dtd. 19/1/2022 entered by and between the parties for the purpose of Oil Palm Development in the State of Arunachal Pradesh.

(3.) The facts and circumstances of the case, giving rise to the filing of the present writ petition, are briefly stated herein below :-