KURU TAI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Ms. T. Jini, the learned counsel for the petitioner and Ms. R. Basar, the learned State counsel representing the State.

(2.) This writ petition has been filed challenging the impugned order dated 31.08.2012 issued by the Deputy Commissioner, Lower Subansiri District, Ziro vide order No.PA/JUD/2012/540-05 issued to the writ petitioner, whereby, the writ petitioner has been asked to show cause as to why he shall not be directed to vacate the Govt. Quarter No.29/T-IV located near ITBP Guest House (Officers Club), Hapoli, on the ground, that the writ petitioner was temporarily allowed to use the said quarter on his undertaking dated 21.12.2011executed before the Deputy Commissioner, Ziro, wherein, it was stated that he shall not claim the Govt. quarter and its premises and he shall vacate the said quarter whenever directed by the District Administration.

(3.) An affidavit-in-opposition has been filed by respondent Nos. 1 & 2 whereby the undertaking dated 21.12.2011 given by the writ petitioner has been annexed as Annexure-11 thereto.