PUGI KAMBU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. N. Ratan, learned counsel for the petitioner and Mr. D. Kamduk, learned Standing Counsel for the Land Management Department, representing respondentsNo.1 & 2. Also heard Ms. K. Wangmu, learned State Counsel for the Staterespondents, respondent No.3.

(2.) The petitioner has put to challenge the order dated 04.06.2010, issued by theDeputy Commissioner, Capital Complex, Itanagar, vide No.DC/LBR-0334/2005, bywhich order, the approval order dated 30.06.2008 for allotment of land measuring363 Sq. Mtrs. for residential purpose at Barapani, Naharlagun to the writ petitionerwas cancelled.

(3.) The facts leading to filing of the present writ petition may be stated asfollows: