SWADIN NOKAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Pangging learned counsel for the petitioner. Also heard Ms. T. Wangmo learned counsel for the respondent Nos. 1 to 4 and Mr. J. Jini learned counsel representing respondent No. 6 .

(2.) This writ petition has been filed challenging the order dated 27.10.2014 passed by the Sub Divisional Officer, whereby, the Kebang /village authority had been constituted for deciding the ownership of 'Kemi' River between the petitioners and the private respondents and also the Kebang decision dated 05.11.14 by which decision, Kemi River has been decided by the Kebang to be owned by the private respondent.

(3.) It is noticed that at annexure 9 of the writ petition, an appeal have been preferred by the petitioners/villagers of Sikatode before the Deputy Commissioner, East Siang District, Pasighat on 26.12.14 against the Kebang decision dated 05.11.14.