LAWS(GAU)-2019-10-56

YURA YOLLONG Vs. STATE OF ARUNACHAL PRADESH

Decided On October 22, 2019
Yura Yollong Appellant
V/S
STATE OF ARUNACHAL PRADESH Respondents

JUDGEMENT

(1.) Heard Mr. A. Bhattacharjee, learned counsel for the petitioners and Mr. S. Tapin, learned Senior Government Advocate for the State respondents. None appears for the respondent Nos. 6, 9 to 13, 15 to 21, 23 to 29 and 31 to 38 although counter affidavit have been filed on their behalf by the learned counsel Mr. S. Koyang.

(2.) This writ petition is directed against the notification dated 19.07.2019 issued by the Additional Deputy Commissioner, Tali, Kra-Daadi District, Arunachal Pradesh vide No. TL/PR-01/2017 whereby the writ petitioners who were appointed as member in the Gram Pranchayat Level Interim Committee by a notification dated 23.08.2018 issued by the ADC, Tali-East and West -A/Block, Vide No. TL/PR-26/2017/538 have been replaced by the respondent Nos. 6, 9, 11, 21, 23, 25, 29, 31, 33, 35 and 37 respectively.

(3.) In pursuance to the notification dated 30.5.2018 issued by the Chief Secretary, Government of Arunachal Pradesh vide Memo No. PR-Election/478/2012/484, which provides for constitution of Gram Panchayat Level Interim Committee, the petitioners were appointed as a members of Gram Panchayat Level Interim Committee under Clause (d), thereof vide notification dated 23.08.2018, issued by the ADC, Tali-East and West-A/Block vide Memo No. TL/PR-26/2017/538. The petitioner No. 1 was appointed as member of the interim committee in respect of 8/73-Lodokore Gram Panchayat, the petitioner No. 2 was appointed as member of the interim committee of 7/58-Ruhi Gram Panchayat, petitioner No. 3 was appointed as member of the interim committee of 7/56-Tamuk Gram Panchayat, petitioner No. 4 was appointed as member of the interim committee of 8/64-Tali Head Quarter Gram Panchayat, petitioner No. 5 was appointed as member of the interim committee of 8/72-Roing Gram Panchayat, petitioner No. 6 was appointed as member of the interim committee of 8/71-Magney Gram Panchayat, petitioner No. 7 was appointed as member of the interim committee of 8/66-Lengha Gram Panchayat, petitioner No. 8 was appointed as member of the interim committee of 8/69-Lengdi Gram Panchayat, petitioner No. 9 was appointed as member of the interim committee of 7/59-Sartam Gram Panchayat, petitioner No. 10 was appointed as member of the interim committee of 8/65-Loa Gram Panchayat and petitioner No. 11 was appointed as member of the interim committee of 8/68-Jhome Gram Panchayat.