TAGO DOKE Vs. TOMI NYURI

JUDGEMENT

(1.) Since both these writ petitions involved common question of law, based on identical facts, I propose to dispose of both the writ petitions by this common judgment and order.

(2.) Heard Mr R. Deka as well as Mr J.Hussain learned counsel appearing on behalf of the petitioners and also heard Mr P.K. Mushahary, learned Sr. Govt. Advocate, Arunachal Pradesh representing the State of Arunachal Pradesh.

(3.) Despite notice and several orders passed by this Court no affidavit-in- opposition has been preferred by the State/ respondents nor has any record been produced when the matter is called on for hearing.