HIMMER ETE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. N. Ratan, learned counsel appearing for the appellant. Also heard Mr. P.K. Tiwari, learned senior counsel assisted by Mr. K. Sexana, learned counsel representing respondent nos. 3, 4 and 5. Mr. D. Soki, learned Additional Senior Government Advocate, Arunachal Pradesh, is present on behalf of the official respondents.

(2.) This writ appeal is directed against the judgement and order dated 04/11/2013 passed by the learned Single Judge in WP(C) No. 325(AP)/2008, dismissing the writ petition filed by the present appellant.

(3.) The brief factual matrix of the case, necessary for disposal of the appeal are as follows :-