Gauhati High Court - Itanagar
Lishi Aye vs The State Of Ap And 3 Ors on 20 January, 2026
Page No.# 1/3
GAHC040000572026
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
(ITANAGAR BENCH)
Case No. : WA/8/2026
Lishi Aye
Son of Shri Lishi Tado, Village Neelam, PO Deed, Keyi Panyor District, Aruanachal
Pradesh.
VERSUS
The State of AP and 3 Ors
represented by the Secretary, Land Management, Govt of Arunachal Pradesh.791111
2:The Deputy Commissioner
Age: 0
Occupation :
Lower Subansiri District
Ziro
Arunachal Pradesh 791120
3:The Union of India
Age: 0
Occupation :
represented by the Secretary
Ministry of Road Transport and Highway
Govt of India
Transport Bhawan
No.1
Parliament Street
New Delhi 11001
4:The National Highway and Infrastructure Development Corporation Limited
Age: 0
Occupation :
represented by the Managing Director
3rd Floor
PTI Building
4 Parliament Street
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New Delhi 11000
Advocate for the Petitioner : Subu Koyang, Mudang Doilyang,Ugin Puri,Tato Maying
Advocate for the Respondent : GA (AP), SC(Highway),DSGI,Rintu Saikia,Marto Kato
BEFORE
HONOURABLE MRS. JUSTICE MARLI VANKUNG
HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER
ORDER
Date : 20.01.2026 (Marli V., J) On the disposal of the IA(C) No.20(AP)/2026, allowing the condonation application, heard Mr. S. Koyang, learned counsel for the appellants.
The learned counsel for the appellants submits that there are sufficient grounds for setting aside the Judgment and order of the learned Single Bench in WP(C) No. 30(AP)/2024 dated 19.11.2025 by submitting that learned Single Judge had erred in coming to the conclusion that in the case of the petitioners, there was no pending matter before any other authorities while referring to the Judgment of the Apex Court in the case of State of Arunachal Pradesh & Anr Vs. Mihin Laling & Ors.
Admit the appeal.
Issue notice to the respondents.
Since, Mr. N. Ratan, learned Additional Advocate General accepts Page No.# 3/3 notice on behalf of respondents No.1, 2 and 3, Mr. R. Saikia, learned counsel accepts notice on behalf of respondent No.4 and Mr. N. Sora, learned counsel accepts notice on behalf of Mr. M. Kato, learned DSGI representing the respondent No.5, no need to issue formal notice. Requisite extra copies of the writ appeal be furnished to all the learned counsel for the respondents.
List the matter again after 3(three) weeks, during the 2 nd week of March, 2026.
In the meantime, the learned counsel for the respondents to file their counter-affidavits, if so advised.
JUDGE JUDGE Comparing Assistant