JORAM TAPU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Tamar Gadi, learned counsel, appearing on behalf of the petitioner. Also heard Ms. Geeta Deka, learned Senior Government Advocate, appearing on behalf of State respondent Nos. 1, 2, 3, 5 and 6. However, none has appeared on behalf of respondent No. 4.

(2.) The petition, herein, had obtained 8 Nos. of Land Possession Certificates (LPCs) from the office of the Deputy Commissioner, Lower Subansiri District, Ziro, Arunachal Pradesh, in respect of-an area measuring approximately 383182.87 sq. mtrs. of land at Mido Pob area of Joram village under the administrative circle of Vachuli. in Lower Subansiri District of Arunachal Pradesh.

(3.) Accbing to the petitioner, he had inherited the said plot of land from his deceased father. The Deputy Commissioner, Ziro, received some complaints from some private parties and constituted an Enquiry Committee and in view of the reports submitted by the said Enquiry Committee, another Committee for verification of the LPCs issued in favour of the petitioner, was constituted. The subsequent Enquiry Committee submitted a report that out of 8 Nos. of LPCs, the petitioner had voluntarily agreed to surrender 7 Nos. of LPCs issued in his favour.