P.K. PRADHAN Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. S. S. Hamal, learned Counsel assisted by Ms. Sabina Chettri, appearing for the petitioner.

(2.) Also heard Mr. Sudesh Joshi, learned Additional Advocate General, Sikkim, along with Mr. Sujan Sunwar, appearing for respondent nos. 1 to 4 and Mr. Jorgay Namka, learned Counsel, appearing for respondent nos.5 and 6.

(3.) In this petition under Article 227 of the Constitution of India, order dated 14.02.2020 passed by the Secretary, Land Revenue and Disaster Management Department, Government of Sikkim in Appeal Case No.09/2018 is assailed.