MIALI SIDISOW Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. B. Choudhury, the learned counsel for the petitioner. Also heard Ms. N. Saikia, the learned counsel for the respondents. Also heard Mr. Srinivasan, the learned counsel for the respondent No.3.

(2.) In this proceeding the legitimacy of the order dated 20.11.96 and 13.12.96 is under challenge. By the above orders the Governor of Arunachal Pradesh accorded approval to shifting of headquarters of Nefra-Buragaon C.D. Block from Thrizino to Burajgaon under West Kameng district in the interest of better development administration.

(3.) The petitioner is an elected Anchal Samity Member, Thrizino. According to the petitioner said development block headquarter was located at Thrizino since 1966 which was disputed by the Government Advocate and according to the learned Govt. Advocate it was located since 1980. The petitioner has narrated that from time to time there was attempt for shifting of the headquarter from Thrizino and those move were resisted. By the impugned order the headquarter of Thrizino now sought to be shifted. Hence the writ petition challenging the legality and validity of the order.