MOHAN, J. - (1.) LEAVE granted.
(2.) BOTH these Civil Appeals arise out of the judgment of the Gauhati High Court dated 3/04/1992 rendered in CR No. 166 of 1984 (reported in AIR 1992 Gau 105). The short facts are as under: The parties will be referred to as the appellant and the State of Arunachal Pradesh. The appellant along with his family members and other 56 families migrated to India on 30/03/1964 from erstwhile East Pakistan, now Bangladesh, due to disturbances prevailing at that time. They took shelter in a government camp at Abhayapur Block in Tirup District.
(3.) THE appellant and other 56 families are known as Chakmas of the erstwhile East Pakistan. THEy being the refugees were given shelter in government camp at Ledo in the District of Dibrugarh, Assam. Later on, in 1966, they were shifted to the Camp at Miao within the State of Arunachal Pradesh. Arunachal Pradesh was called NEFA (North East Frontier Agency) prior to 1972. On 21/01/1972 it was given the status of Union Territory of Arunachal Pradesh. It became a full-fledged State on 20/02/1987. Geographically, it is situated on the north-east of India and has a long international border with Bhutan, China and Burma (Burma presently called Myanmar). It is the largest State area wise in the north-east region, even larger than Assam which is the most populous State. The population of Arunachal Pradesh according to the 1981 census is 6.32 lakhs. It is scattered over 12 towns and 3,257 villages. There are 26 major tribes. Broadly speaking, the people in the State can be divided into three cultural groups, on the basis of their socio-regional affinities. i) The monpas and Sherdukpens of Tawang and West Kemeng District; ii) Khamptis and Singhphos inhabiting the entire eastern part of the State; and iii) the Neotes and Wanchos adjoining Nagaland in the Tirup District; ;