Gauhati High Court
Union Of India And 4 Ors vs Shri Akuli Mipi And 4 Ors on 10 June, 2020
Bench: Prasanta Kumar Deka, Parthivjyoti Saikia
Page No.# 1/3
GAHC010077432020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 1031/2020
1: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
ARUANCHAL PRADESH
PIN-791111
4: THE DIG SHQ
DIBRUGHARH
ITBP
MHA
GOVT. OF INDIA
MOHANBARI
DIST. DIBRUGARH
ASSAM
PIN-786012
5: THE COMMANDANT
Page No.# 2/3
9TH ITBP
LOHITPUR
P.O. TEZU DIST. LOHIT
ARUANCHAL PRADESH
PIN-79200
VERSUS
1:SHRI AKULI MIPI AND 4 ORS
S/O LT. MANA MIPI PERMANENT R/O VILL. MIPI, P.O. AND P.S. ANINI,
DIBANG VALLEY, DIST. ARUNACHAL PRADESH
2:KATU MIPI
S/O LT. MANA MIPI PERMANENT R/O VILL. MIPI
P.O. AND P.S. ANINI
DIBANG VALLEY
DIST. ARUNACHAL PRADESH
3:LASO MIPI
S/O LT. MANA MIPI PERMANENT R/O VILL. MIPI
P.O. AND P.S. ANINI
DIBANG VALLEY
DIST. ARUNACHAL PRADESH
4:RUSIYA MELO
PERMANENT R/O VILL. MIPI
P.O. AND P.S ANINI
DIBANG VALLEY
DIST. ARUNACHAL PRADESH
5:THE DEPUTY COMMISSIONER/ LAND ACQUISITION AUTHORITY
DIBANG VALLEY
DIST. ARUNACHAL PRADES
Advocate for the Petitioner : ASSTT.S.G.I.
Advocate for the Respondent : GA, AP
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 10-06-2020 Page No.# 3/3 Ms. S. Das is present on behalf of the applicants. Mr. B.D. Goswami, the learned Addl. Advocate General, Arunachal Pradesh is also present.
This is an application under Section 5 of the Limitation Act, 1963 with a prayer for condoning the delay of 67 days in filing the connected writ appeal arising out of judgment and order passed in WP(C) No. 281(AP)/2010.
Let Notice be issued.
The applicant shall take steps on respondent nos. 1 to 4 by Registered Post with A/D. Mr. Goswami accepts notice on behalf of respondent no. 5. Necessary extra copies be served.
The Notice is made returnable after 3 (three) weeks.
JUDGE JUDGE Comparing Assistant