PAKSING MALLING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. Pertin, learned senior counsel for the petitioner and Ms. P. Pangu, learned Junior Govt. Advocate, representing respondents No. 3 to 6.

(2.) This writ petition has been filed by making following prayers:-

(3.) Although this writ petition has been filed making as many as five prayers as indicated above, yet Mr. Pertin, learned senior counsel for the petitioner, has confined his arguments in respect of the prayers No. (i) and (ii) only i.e., the order dated 22.02.2012, passed by the Addl. Deputy Commissioner-cum-Estate Officer, Daporijo, Upper Subansiri District, vide Memo. No. LM/DRJ-221/2011-12 as well as the order dated 07.10.2013, passed by the Deputy Commissioner, Daporijo, vide No. LM/DRJ-221/2011-12. Accordingly, the writ petition has been heard only to determine the extent of legality and validity of the impugned orders, dated 22.02.2012 as well as 07.10.2013 passed by the Addl. Deputy Commissioner-cum-Estate Officer, Upper Subansiri District, Daporijo and the Deputy Commissioner, Daporijo, Upper Subansiri District respectively.