LAWS(GAU)-2018-8-158

BABA BAGANG Vs. STATE OF ARUNACHAL PRADESH

Decided On August 24, 2018
Baba Bagang Appellant
V/S
STATE OF ARUNACHAL PRADESH Respondents

JUDGEMENT

(1.) Heard Mr. T. Pertin, learned counsel appearing for the petitioner and also heard Mr. S. Tapin, learned Senior Government Advocate appearing for the State respondents.

(2.) All the matters pertain to the same parties on the same issue so same are taken together for disposal by this common order.

(3.) Let us take up, at the first three writ petitions for discussion together as all are interlinked.