Nani Tagia,J. - (1.) Heard Mr. N. Ratan, learned counsel for the petitioners. Also heard Mr. I. Riram, learned Addl. Sr. Govt. Advocate representing respondent Nos. 1 to 4 and Mr. T. Son, learned counsel representing respondent Nos. 5 and 6.
(2.) This writ petition is directed against a Land Possession Certificate (for short, 'LPC') dated 30.09.2014 issued by the Addl. Deputy Commissioner, West Siang District, Basar in favor of respondent No. 6 vide No.BSR/LM/LPC-251/2011-12 certifying respondent No. 6 to be in possession of 26,625/- Sq. Mtrs., of land at Lipu Village bounded by in the north:- O/O Malini Road; in the South:-Gandhi Centenary Road; in the East:- land of Shri Tomi Nyori and Rimi Riba; and in the west:- land of Shri Kardu Taipodia, on the ground, that the impugned Land Possession Certificate in favor of respondent No. 6 have been issued by the respondent authorities without considering the objection submitted by the petitioners contending that the land for which Land Possession Certificate has been issued to the respondent No. 6 falls within the land of the petitioner Nos. 1, 2 and 3 who have already been issued with 3 (three) Land Possession Certificates dated 16.04.2012 to the petitioner Nos. 1, 2 and 3.
(3.) The facts leading to filing of this writ petition, briefly stated, are thus: The petitioner No. 1 was issued with a Land Possession Certificate dated 16.04.2012 issued by the Addl. Deputy Commissioner, West Siang District, Basar vide No. LKB/REV-05/151/2012 for an area measuring 10,500/- Sq. Mtrs., at Lipu Village bounded by in the north: Approach road towards malinithan; in the south: Main road Malini Mela Ground; in the East: land of Shri Kardu Taipodia; and in the west: land of Shri Rikar Taipodia. The petitioner No. 2 was also issued with a Land Possession Certificate dated 16.04.2012 issued by the Addl. Deputy Commissioner, West Siang District, Basar vide No. LKB/REV-05/154/2012 for an area measuring 10,500/- Sq. Mtrs., at Lipu Village bounded by in the North: Approach road towards malinithan; in the south: Main road towards Malini Ground; in the East: land of Shri Rikar Taipodia; and in the west: land of Shri Komsing Taipodia. Similarly, the petitioner No. 3 was also issued with a Land Possession Certificate dated 16.04.2012 vide No. LKB/REV05/150/2012 for an area measuring 30,000/- Sq. Mtrs., at Lipu Village bounded by in the North: Approach road towards malinithan; in the south: Main road Malini Mela Ground; in the East: land of Shri Komring Taipodia; and in the west: land of Smty. Bobby Taipodia. ;