KAGE ADO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) An order dated 13.01.2012 and the subsequent notification dated 24.05.2012 issued by the Deputy Commissioner, West Siang District are the subject matter of challenge in this writ petition.

(2.) The case in hand has a chequered history. The petitioner is the Head Goan Burah of Rigo Village and is aggrieved of the bifurcation of his village and creation of new village Jimar which is the subject matter of the impugned notification. Earlier in the year 2002, Jimar village was notified to be a Government approved village vide the notification dated 25.2.2004. The said action was the subject matter of challenge in WP (C) 388 (AP)/2004 and the aforesaid writ petition was disposed of vide the order dated 3.12.2008 by quashing the notification and remanding the matter back to the Government to re-examined the issue of creation of the village. Pursuant to such remand, the matter was examined and an order dated 13.1.2012 was issued by the Deputy Commissioner for the approval of the Government. On such approval dated 11.5.2012 of the Government, the formal notification dated 24.5.2012 has been issued for creation of the Jimar village. It is these exchange which are the subject matter of challenge in this writ petition.

(3.) I have hard Shri K. Saxena, learned counsel for the petitioner. I have also heard Ms. G. Ete, learned Additional Senior Government Advocate, Arunachal Pradesh for the official respondents and Shri D. Panging, learned counsel for respondent No. 3.