KARMA THUPDEN CHOPEL BHUTIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. S.S Hamal, learned Counsel along with Ms. Sabina Chettri, appearing for the petitioners.

(2.) Also heard Dr. Doma T. Bhutia, learned Additional Advocate General, Sikkim along with Mr. S. K. Chettri, learned State Counsel appearing for respondent nos.1, 2 and 3, and Mr. Ajay Rathi, learned Counsel appearing for respondent no.4.

(3.) In this petition under Article 227 of the Constitution of India, order dated 27.10.2018 passed by the District Collector-cum- Magistrate, North District in Misc. Case No.08/2018 and order dated 22.03.2019 passed by the Secretary, Land Revenue and Disaster Management Department, Government of Sikkim in Appeal Case No.09/2018 are assailed.