TAPA NUNGNU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. Kato, learned counsel appearing for the petitioner and Mr. S. Tapin, learned Sr. Govt. Advocate appearing for the State respondents.

(2.) The dispute in this writ petition is regarding shifting of the burial ground in Bokpin Colony, Daporijo. The residents of the locality, through the petitioner who is representing them as President of the concerned Committee have made a proposal before the respondent authorities that the location of the burial ground is causing some inconvenience to the people of the locality and therefore, they make a request to shift the burial ground to some other place and the villagers have agreed to give some alternative land for the purpose by way of exchange. At that stage, to that effect, the petitioner had also submitted a representation dated 03.01.2013, where no effective consideration was given. The petitioner had preferred a writ petition before this Court being WP (C) 529 (AP) 2013. The said writ petition was disposed of by the Judgment and order dated 02.05.2017, wherein, the Deputy Commissioner, Upper Subansiri District, Daporijo was directed to consider and dispose of the representation dated 01.10.2012 and 03.01.2013 of the petitioners afresh, and in accordance with law, and by giving an opportunity of hearing to the present petitioner.

(3.) Consequent upon such order of this Court, the respondent authorities had initiated the process of giving fresh consideration to the representation of the petitioner. Accordingly, the hearing was conducted on 15.06.2017 in the office of the Deputy Commissioner, Upper Subansiri District. As the hearing could not be concluded on the said date, a next date was fixed on 11.07.2017.