GAMLI NGULOM LENDO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Kento Jini, learned counsel for the petitioners. Also heard Mr. Duge Soki, learned Addl. Senior Government Advocate, for Respondents No. 1 to 3.

(2.) This Court's order dated 18.08.2016 goes to show that private respondent No. 4 has not contested that case despite service of notice. The said order also goes to show that petitioner had filed additional affidavit regarding service of notice upon respondents No. 5 and 6 by way of dasti.

(3.) Respondents No. 5 and 6 are not represented and, as agreed to by the learned 0counsel appearing for the parties, this writ petition is taken up for disposal at the admission stage itself.