MITI PERME MITKONG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Shri D. Panging, learned counsel for the petitioner. Also heard Ms. P. Pangu, learned Jr. Govt. Advocate who appears for the respondent Nos. 1, 2, 3 and 4 and Shri C. Modi, learned counsel for the respondent No. 5.

(2.) The extra ordinary jurisdiction of this court has sought to be invoked by filing this application under Article 226 of the Constitution of India, whereby, the petitioner has put to challenge an order dated 11.08.2014 passed by the Deputy Commissioner, Upper Siang District. The petitioner has also brought to the notice of this Court that vide a subsequent order dated 27.08.2014, the date of hearing was re-scheduled.

(3.) A brief narration of the facts would be useful for the purpose of adjudication of the case.