Gauhati High Court
Page No.# 1/12 vs The State Of Arunachal Pradesh And 8 Ors on 13 December, 2022
Author: R.M. Chhaya
Bench: Chief Justice, Soumitra Saikia
Page No.# 1/12
GAHC010217502015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA/400/2015
RAI MOHAN CHAKMA and 122 ORS
S/O LATE BUDDHA MONI CHAKMA
2: SRI BHAGYA MONI CHAKMA
S/O LATE JALAD BORAN CHAKMA
3: SRI PROTI BINDU CHAKMA
S/O LATE BIRAJ MOHAN CHAKMA
4: SRI RIDDHO MOI CHAKMA
S/O DIPANKAR CHAKMA
5: SRI AKHAI CHAKMA
S/O MILAN CHAKMA
6: SRI JUGOGOTA CHAKMA
S/O TRIBHANGA CHAKMA
7: SRI SUMOTI RANJAN CHAKMA
S/O LATE BASANTA MONI CHAKMA
8: SRI NIHAR BINDU CHAKMA I
S/O LATE BIRAJ MOHAN CHAKMA
9: SRI ARDHA DOSHI CHAKMA
S/O LATE JALAD BORAN CHAKMA
10: SRI GOA DEV CHAKMA
S/O NILO SEN CHAKMA
11: SRI SUNIL BIJOY CHAKMA
S/O RENU MOHAN CHAKMA
12: SRI SUSHIL KUMAR CHAKMA
Page No.# 2/12
S/O DIJENDRA LAL CHAKMA
13: SRI AMARJIT CHAKMA
S/O RENU MOHAN CHAKMA
14: SRI TARUN CHAKMA
S/O BIJOY CHAKMA
15: SRI JUMITI CHAKMA
S/O LATE KALINJOY CHAKMA
16: SRI BOJOY CHAKMA
S/O BUDDHA MONI CHAKMA
17: SRI BIRENDRA CHAKMA
S/O LATE KRIPA MOHAN CHAKMA
18: SRI NISENDRA CHAKMA
S/O SUSHIL MOHAN CHAKMA
19: SRI DHARNA CHARAN CHAKMA
S/O JAPAN CHANDRA CHAKMA
20: SRI ABHIROT CHAKMA
S/O BIRENDRA CHAKMA
21: SRI BINOY KRISHNA CHAKMA
S/O ACHINTA MOI CHAKMA
22: SRI BHARAT CHAKMA
S/O LATE HIRANYA NATH CHAKMA
23: SRI SUBHAS KANTI CHAKMA
S/O LATE HIRANYA NATH CHAKMA
24: SRI HEMA RANJAN CHAKMA
S/O SRI SUBHAS KANTI CHAKMA
25: SRI KHOYONKAR CHAKMA
S/O LATE SADHAN CHANDRA CHAKMA
26: SRI SUNIL KUMAR CHAKMA
S/O KHOYONKAR CHAKMA
27: SRI PRANJIT CHAKMA
S/O ROHOISHYA MOI CHAKMA
28: SRI ALOK JYOTI CHAKMA
Page No.# 3/12
S/O ROHOISHYA MOI CHAKMA
29: SRI ROHOISHYA MOI CHAKMA
S/O LATE PORU CHAKMA
30: SRI NILOKDHAR CHAKMA
S/O LATE DOHABAN CHAKMA
31: SRI SUHADEV CHAKMA
S/O BUDDHA MONI CHAKMA
32: SRI JOY MONI CHAKMA
S/O BUDDHA MONI CHAKMA
33: SRI JUDDHA DEV CHAKMA
S/O PADDHA RANJAN CHAKMA
34: SRI SUNDAR MONI CHAKMA
S/O NILODHAR CHAKMA
35: SRI PUNYA BHAN CHAKMA
S/O LATE RAJ MOHAN CHAKMA
36: SRI BOBIROT CHAKMA
S/O BIRENDRA CHAKMA
37: SRI MANGATA SEN CHAKMA
S/O LATE RAJ MOHAN CHAKMA
38: SRI SUNIL KUMAR CHAKMA I
S/O PUNYA BHAN CHAKMA
39: SRI BOLA DEV CHAKMA
S/O SUKRA CHARJYO CHAKMA
40: SRI MOSU MONI CHAKMA
S/O AUTA SINGH CHAKMA
41: AJIT KUMAR CHAKMA
S/O SUHA DEV CHAKMA
42: SRI DEVA KANTA CHAKMA
S/O LATE UPENDRA LAL CHAKMA
43: SRI THALEE CHAKMA
S/O NILODHAR CHAKMA
44: SRI NIHAR BINDU CHAKMA II
Page No.# 4/12
S/O LATE AMARA LAL CHAKMA
45: SRI NIRMAL CHAKMA
S/O DIJENDRA LAL CHAKMA
46: SRI DIRGHAYU CHAKMA
S/O SRI SUMANGAL CHAKMA
47: SRI SURO MOI CHAKMA
S/O BAJI KUMAR CHAKMA
48: SRI THANDA MONI CHAKMA
S/O LATE KUMOSHYA CHAKMA
49: SRI UPASANTA CHAKMA
S/O DIPANKAR CHAKMA
50: SRI SANJOY CHAKMA
S/O LATE BASANTA MONI CHAKMA
51: SRI ASHIM CHAKMA
S/O TRIBHANGA CHAKMA
52: SRI SUMESH SANKAR CHAKMA
S/O KUSUM KUMAR CHAKMA
53: SRI SURJYO CHAKMA
S/O BIJOY CHAKMA
54: SRI SURAT BIHARI CHAKMA
S/O LATE KALINJOY CHAKMA
55: SRI PROBHAT CHAKMA
S/O LATE BIRAJ MOHAN CHAKMA
56: SRI MAMATO CHAKMA
S/O
57: SRI RAJO SEN CHAKMA
S/O LATE RAJ MOHAN CHAKMA
58: SRI SUKHANDRA CHAKMA
S/O LATE KRIPA MOHAN CHAKMA
59: SRI LOKHINDRA CHAKMA
S/O LATE KRIPA MOHAN CHAKMA
60: SRI PRADIP KANTI CHAKMA
Page No.# 5/12
S/O LATE RATNA KUMAR CHAKMA
61: SRI SURENDRA CHAKMA
S/O LATE PROMOT KUMAR CHAKMA
62: SRI JUTINDRA CHAKMA
S/O LATE PROMOT KUMAR CHAKMA
63: SRI MADHU CHANDRA CHAKMA
S/O LATE PROMOT KUMAR CHAKMA
64: SRI ARUN KUMAR CHAKMA
S/O INDRA KISHORE CHAKMA
65: SRI KALABHO CHAKMA
S/O KIRAN BIKASH CHAKMA
66: SRI PRANO MONI CHAKMA
S/O LATE NIRDRA MOHAN CHAKMA
67: SRI SAMARA SEN CHAKMA
S/O LATE NIRDRA MOHAN CHAKMA
68: SRI MONU BIKASH CHAKMA
S/O LATE KINA MONI CHAKMA
69: SRI AMITYO RANJAN CHAKMA
S/O LATE GANGADHAR CHAKMA
70: SRI AKHAI MONI CHAKMA
S/O WAMPOI CHAKMA
71: SRI SONA RAM CHAKMA
S/O BATOO RAM CHAKMA
72: SRI BIDYA CHARAN CHAKMA
S/O RAJU SEN CHAKMA
73: SRI ISHAN CHANDRA CHAKMA
S/O BUI CHANDRA CHAKMA
74: SRI DURGA CHARAN CHAKMA
S/O BUI CHANDRA CHAKMA
75: SRI RATNA KUMAR CHAKMA
S/O KANDRA CHAKMA
76: SRI MONI SHANKAR CHAKMA
Page No.# 6/12
S/O BUI CHANDRA CHAKMA
77: SRI BOSU DEV CHAKMA
S/O SUDHIR KUMAR CHAKMA
78: SRI SUDHIR KUMAR CHAKMA
S/O LATE LALIT CHANDRA CHAKMA
79: SRI SUHA DEV CHAKMA II
S/O SRI SUDHIR KUMAR CHAKMA
80: SRI PHOLORAJ CHAKMA
S/O RAMESH CHANDRA CHAKMA
81: SRI JOBORAJ CHAKMA
S/O SRI RAMESH CHANDRA CHAKMA
82: SRI PRODIP CHANDRA CHAKMA
S/O LATE MUGALYA CHAKMA
83: SRI SUDHAN CHANDRA CHAKMA
S/O LATE MUGALYA CHAKMA
84: SRI JAGADISH CHANDRA CHAKMA
S/O LATE MUGALYA CHAKMA
85: SRI SURESH KUMAR CHAKMA
S/O LATE CHANDRO RAM CHAKMA
86: SRI AMIT KUMAR CHAKMA
S/O PRADIP CHANDRA CHAKMA
87: SRI SAHA KUMAR CHAKMA
S/O LATE CHANDO RAM CHAKMA
88: SRI KALADHAN CHAKMA
S/O LATE MOJRA MOHAN CHAKMA
89: SRI ARUN KUMAR CHAKMA
S/O INDRA KISHORE CHAKMA
90: SRI MITRA DEV CHAKMA
S/O PADDHA KUMAR CHAKMA
91: SRI KINA MONI CHAKMA
S/O PADDHA KUMAR CHAKMA
92: SRI SHANTI DEVI CHAKMA
Page No.# 7/12
S/O LATE BUDDHA MONI CHAKMA
93: SRI KHANDRA CHAKMA
S/O LATE BUDDHA MONI CHAKMA
94: SRI AMAR KUMAR CHAKMA
S/O KANDRA CHAKMA
95: SRI PUNONG CHAND CHAKMA
S/O KALI MOHON CHAKMA
96: SRI KALI MOHAN CHAKMA
S/O LATE BUDDHA MONI CHAKMA
97: SRI NANDA CHAKMA
S/O LATE MON KUMAR CHAKMA
98: SRI SHANTI MONI CHAKMA
S/O LATE MON KUMAR CHAKMA
99: SRI GUL MONI CHAKMA
S/O LATE MODONJOY CHAKMA
100: SRI SUKRA CHARJYO CHAKMA
S/O LATE PHOLO MONI CHAKMA
101: SRI KRIPA MONI CHAKMA
S/O LATE MODONJOY CHAKMA
102: SRI AUTA SING CHAKMA
S/O MODONJOY CHAKMA
103: SRI SRIMANTA CHAKMA
S/O SRI ROHOISHYA MOI CHAKMA
104: SRI MOHON CANDRA CHAKMA
S/O LATE BUDDHA MONI CHAKMA
105: SRI PRADIP KUMAR CHAKMA
S/O KANDRA CHAKMA
106: SRI JUDHISTY CHAKMA
S/O MOHAN CHANDRA CHAKMA
107: SRI TRITI BINDU CHAKMA
S/O SUDHIR KUMAR CHAKMA
108: SRI SINGKHO CHAKMA
Page No.# 8/12
S/O RABI MOHAN CHAKMA
109: SRI KARNAK KUMAR CHAKMA
S/O LATE HIRANYA NATH CHAKMA
110: SRI CHALU CHAKMA
S/O JAGANDRA CHAKMA
111: SRI RANGADHAN CHAKMA
S/O MOJRA MOHAN CHAKMA
112: SRI RAJ CHANDRA CHAKMA
S/O LATE PULESWAR CHAKMA
113: SRI NISHI SHANKAR CHAKMA
S/O INDRA BAWAN CHAKMA
114: SRI SUDHIR KUMAR CHAKMA II
S/O LATE LAREY MONI CHAKMA
115: SRI DOYA MOHAN CHAKMA
S/O LATE TUNGO
116: SRI DHARAMPAL CHAKMA
S/O CHITRANGAD CHAKMA
117: SRI JOY RAM CHAKMA
S/O LATE KUMOSHYA CHAKMA
118: SRI SINGKHORAJ CHAKMA
S/O LEDO KUMAR CHAKMA
119: SRI RANJIT KUMAR CHAKMA
S/O LATE LALIT KUMAR CHAKMA
120: SRI JOY SEN CHAKMA
S/O INDRA BAWAN CHAKMA
121: SRI SHANTO PRIYO CHAKMA
S/O LATE SUROTI MOI CHAKMA
122: SRI KANDRA CHAKMA II
S/O KUMOSHYA CHAKMA
123: SRI RAVI SHANKAR CHAKMA
S/O LATE ANANDA CHAKMA ALL ARE RESIDENTS OF VILLAGE- M'PEN-I
P.O AND P.S- MIAO
DISTRICT- CHANGLANG
Page No.# 9/12
ARUNACHAL PRADESH
VERSUS
THE STATE OF ARUNACHAL PRADESH and 8 ORS
THROUGH THE SECY., GOVT. OF ARUNACHAL PRADESH, DEPTT. OF
REVENUE AND LAND SETTLEMENT, ITANAGAR, ARUNACHAL PRADESH.
2:THE DEPUTY COMMISSIONER
DISTRICT- CHANGLANG
ARUNACHAL PRADESH
3:THE DIRECTOR OF LAND RECORDS
GOVERNMENT OF ARUNACHAL PRADESH
ITANAGAR.
4:THE ADDITIONAL DEPUTY COMMISSIONER
MIAO SUB DIVISION
MIAO
DISTRICT- CHANGLANG
ARUNACHAL PRADESH.
5:THE CIRCLE OFFICER
MIAO REVENUE CIRCLE
MIAO
DISTRICT- CHANGLANG
ARUNACHAL PRADESH.
6:SMT. THUING SINGPHO
W/O LATE PISI JAWLAI SINGPHO
7:SMT. PISI HKAWNLEE SINGHPHO
DAUGHTER OF SMT. THUING SINGPHO
8:SMT. PISI ROISAN SINGPHO
DAUGHTER OF SMT. THUING SINGPHO
9:SMT. PISI SANRA SINGPHO
DAUGHTER OF SMT. THUING SINGPHO
RESPONDENTS NOS. 6 TO 9 ARE RESIDENTS OF VILLAGE- PISI
P.O- MIAO
DISTRICT- CHANGLANG
ARUNACHAL PRADESH
Advocate for the Petitioner : MR. R. CHAKRABORTY
Page No.# 10/12
Advocate for the Respondent : MR.D NAGR- 6 - 9
BEFORE
HONOURABLE THE CHIEF JUSTICE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
JUDGMENT
Date : 13.12.2022 (R.M. Chhaya, CJ) Feeling aggrieved and dissatisfied by the judgment and order dated 18.11.2015 passed by the learned Single Judge, in WP(C) 454(AP)/2009, the original petitioners have preferred this appeal.
2. Heard Mr. A. K. Purkayastha, learned counsel for the appellants. Also heard Mr. B. D. Goswami, learned Additional Advocate General, Arunachal Pradesh, assisted by Mr. A. Chandran, learned Additional Senior Government Advocate, Arunachal Pradesh, appearing for respondent nos. 1 to 5, and Mr. P. D. Bair, learned counsel appearing for respondent nos. 6 to 9.
3. It is the case of the appellants/original petitioners that they are displaced Chakmas who originally migrated from erstwhile East Pakistan (now Bangladesh) in the year 1965 and settled down in the State of Assam and, ultimately, shifted to the erstwhile North East Frontier Agency (NEFA), now called Arunachal Pradesh. The appellants contend that they have been rehabilitated in 80 Hectares of farm land situated at village-M'Pen-I under Miao Sub-Division in the district of Changlang, Arunachal Pradesh, and since then they have occupied the said land and have developed the same. It is the case of the appellants that in the year 1979 the predecessor of respondent no. 6 attempted to encroach upon the land possessed by the appellants/original petitioners, however, the matter came to be settled amicably. It is the further case of the appellants that the appellants are aggrieved by the issuance of 11 numbers of Land Possession Certificates by the District Administration in the Page No.# 11/12 year 2005 and 2007 in favour of the private respondents without issuing any notice thereof to the appellants/original petitioners and even without giving any opportunity of being heard to the appellants. The learned Single Judge, vide the impugned judgment and order, dismissed the writ petition by observing that the contentions raised in the writ petition involves disputed questions of facts and grievance of the petitioners being civil in nature, the petitioners are at liberty to seek alternative remedy.
4. We are in total agreement with the conclusion arrived at by the learned Single Judge. The issues raised in the present proceedings involve disputed questions of fact which can be adjudicated by the competent authority. Having heard the learned counsels appearing for the respective parties, this Court is of the opinion that in order to resolve the issue, it is felt appropriate to direct the State authorities in Arunachal Pradesh to hear the appellants/original petitioners as well as the private respondents and pass appropriate order.
5. Mr. B. D. Goswami, learned Additional Advocate General, Arunachal Pradesh, on written instructions states that the competent authority of the State of Arunachal Pradesh shall hear the appellants/original petitioners as well as the private respondents on 10.01.2023, at 9:00 Hours, at Legal Metrology Consumer Court Building, Mini Secretariat Complex, Namsai. The said written instructions is also taken on record.
6. In view of the aforesaid, the appeal is disposed of with the direction that the competent authorities in the State of Arunachal Pradesh shall afford a hearing to the appellants/original petitioners as well as the private respondents. The appellants/original petitioners as well as the private respondents shall be heard on on 10.01.2023, at 9:00 Hours, at Legal Metrology Consumer Court Building, Mini Secretariat Complex, Namsai. As the date of hearing is provided in this order itself, no formal notice of hearing would be necessary as agreed by the learned counsels for the Page No.# 12/12 respective parties before this Court. The said authority shall consider the submissions made by the parties and decide the issue independently, without being influenced in any manner by any of the observations made by the learned Single Judge and shall pass a reasoned speaking order, and communicate the same to the appellants/original petitioners. It is expected that the exercise as aforesaid shall be undertaken by the respondent authorities as expeditiously as possible.
7. The appeal is disposed of with the above observations.
There shall be no order as to costs.
JUDGE CHIEF JUSTICE Comparing Assistant