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Gauhati High Court

Page No.# 1/3 vs Ngasi Mena And 4 Ors on 16 November, 2020

Author: Manish Choudhury

Bench: Manish Choudhury

                                                               Page No.# 1/3

GAHC010041682020




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : I.A.(Civil)/1854/2020

         THE UNION OF INDIA AND 4 ORS
         THROUGH THE SECRETARY, MINISTRY OF HOME AFFAIRS, GOVT. OF
         INDIA, CGO COMPLEX, NEW DELHI.

         2: THE DIRECTOR GENERAL
          ITBP

          MHA
          GOVT. OF INDIA
          BLOCK-2
          CGO COMPLEX
          LODHI ROAD
          NEW DELHI.

         3: THE INSPECTOR GENERAL

          NORTH-EAST FRONTIER HQ
          ITBP
          MHA
          GOVT. OF INDIA
          KHATTING HILL
          ITANAGAR
          ARUNACHAL PRADESH
          PIN- 791111.

         4: THE DIG SHQ
          DIBRUGARH
          ITBP
          MHA
          GOVT. OF INDIA
          MOHANBARI
          DIST.- DIBRUGARH
         ASSAM
          PIN- 786012.
                                                                      Page No.# 2/3


            5: THE COMMANDANT
             9TH ITBP
             LOHITPUR
             P.O. TEZU
             DISTRICT- LOHIT
            ARUNACHAL PRADESH
             PIN- 792001

            VERSUS

            NGASI MENA AND 4 ORS.
            S/O- LATE TIBU MENA, PERMANENT RESIDENT OF MALINEY ETALIN
            CIRCLE, P.O. AND P.S. ANINI, DIBANG VALLEY DISTRICT, ARUNACHAL
            PRADESH.

            2:GANGA MILI
             S/O- LATE A. MILLI
             PERMANENT RESIDENT OF ACHESO (DAMBUEN)
             P.O. AND P.S. ANINI
             DIBANG VALLEY DISTRICT
            ARUNACHAL PRADESH.

            3:SIPA MELO
             S/O- LATE ANGRA MELO
             PERMANENT RESIDENT OF VILLAGE- ALINEY
             P.O. AND P.S. ANINI
             DIBANG VALLEY DISTRICT
            ARUNACHAL PRADESH.

            4:AKULI MIPI
             S/O- LATE MANA MIPI
             PERMANENT RESIDENT OF VILL.- MIPI
             P.O. AND P.S. ANINI
             DIBANG VALLEY DISTRICT
            ARUNACHAL PRADESH.

            5:THE DEPUTY COMMISSIONER
             LAND ACQUISITION AUTHORITY
             DIBANG VALLEY DISTRICT
            ARUNACHAL PRADESH

Advocate for the Petitioner   : MR. S C KEYAL

Advocate for the Respondent :
                                                                               Page No.# 3/3




             Linked Case :

             THE UNION OF INDIA AND 4 ORS
             Address:

             VERSUS

             SHRI NGASI MENA AND 4 ORS
             Address:

              ------------
              Advocate for :
             Advocate for : appearing for SHRI NGASI MENA AND 4 ORS: Advocate appearing
             for respectively.



                                     BEFORE
                      HONOURABLE THE CHIEF JUSTICE (ACTING)
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : 16-11-2020 [N. Kotiswar Singh, CJ (Acting)] Heard Mr. R.K. Dev Choudhury, learned counsel for the applicants.

Issue notice, returnable within 4 (four) weeks.

The learned counsel for the applicants shall take steps for service of notice on the respondents by registered post with A/D. List accordingly.

                    JUDGE                         CHIEF JUSTICE (ACTING)



Comparing Assistant