TACHI HEMI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) None appears for the petitioner on call.

(2.) Heard Ms. K. Wangmo, learned Junior Government Advocate for the State respondents.

(3.) The petitioner has filed this writ petition challenging the impugned notice dated 5.9.2014 issued by the Superintendent of Police, West Siang District, Aalo vide No. DP/WS/LR/RTC/2013-14/271, whereby, the writ petitioners were directed to stop the construction of building and vacate the land within 20 days from date of issue of the notice, stating that the writ petitioners had encroached upon the police land of RTC, Aalo, by constructing SPT building in the land.