ROMONI KR CHAKMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) ALL the writ petitions pertain to eviction notices issued against the petitioners who are the Chakma refugees who had come from Chittagong Hill tracts of erstwhile East Pakistan, now Bangladesh. Since the writ petitions are based on more or less same set of facts and the issue raised is also the same, they have been heard together and are being disposed of by this common judgment and order.

(2.) AS per the statements made in the writ petitions, the petitioners are the Chakma refugees who came to India as refugees from the erstwhile East Pakistan. It is their case that after their initial shelter in different places in India, eventually they were rehabilitated in the then North East Frontier Agency (NEFA), now Arunachal Pradesh. They have also mentioned about Miao refugee camp in which they took shelter in the year 1964.

(3.) FURTHER statements made in the writ petition is that as per the request made by various departments of the State, they started plantation in different areas of the Districts of Arunachal Pradesh. According to them they were assured of permanent settlement in the area in which they carried out plantation works. The petitioners have stated about their plight of refugees and as to how they have been subjected to time to time attack by the inhabitants/tribes of the State. In such a situation, they had no other alternative than to shift to the area called Madhukanallah and Sukhranallah.