TAPA NUNGNU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Xavier Gyati, learned counsel, appearing on behalf of the petitioner. Also heard Mr. Nanne Lowang, learned Senior Government Advocate, for the State Respondents.

(2.) By filing this petition under Art. 226 of the Constitution of India, the petitioner has challenged the legality and validity of the impugned order, dated 04.11.2013, passed by the respondent Deputy Commissioner, Upper Subansiri District, Daporijo, while disposing of the representations submitted by the petitioners on 01.10.2012 and 03.01.2013.

(3.) The facts of the case, in brief, is that, the petitioner along with 41 others, being aggrieved by non-consideration of their representations, dated 01.10.2012 and 03.01.2013, by the Deputy Commissioner, Upper Subansiri District, Daporijo; had approached this Court by way of filing the writ petition being WP(c) 31(AP)2013 thereby praying for a direction for shifting of the present burial-cum-cremation ground from their Colony viz. Bokpin Colony,, in order to prevent environmental pollution as well as to prevent from spreading various diseases which may affect their children in near future. This Court, vide order, dated 09.04.2013, disposed of the said writ petition, by directing the respondent authorities to take initiative to amicably settle the dispute and dispose of the representations aforesaid, by taking the petitioners into confidence and if necessary, by giving them an opportunity of hearing.